RAMADASU KRISHNA MURTHY Vs. K VIJAYALAXMI

JUDGEMENT

(1.) These three Civil Revision Petitions are filed by the petitioner-judgment debtor against an order of attachment made by the Court of District Munsif, Madhira, Khammam District for execution of the decree for money in the suits filed by the respective respondents. The petitioner is an Employee of the Government working in the office of the Executive Engineer and is a Government employee. The petitioner is drawing a gross salary of Rs.5,602/-. The particulars of the salary and the deductions made therefrom are as under: <FRM>JUDGEMENT_412_ALT2_1997Html1.htm</FRM>

(2.) The short question that arises for consideration in the above Revision Petitions is relating to the scope and interpretation of the term ''salary" used in Clause (i) of the proviso to sub-section (1) of Section 60 of the Code of Civil Procedure.

(3.) The expression "salary" has been defined in Explanation II as the total monthly emoluments excluding any allowances declared exempt from attachment under the provisions of Clause (1) derived by a person from his employment whether on duty or on leave.