TIRJUGI Vs. BADLU PRASAD

JUDGEMENT

(1.) THE only question which arises for consideration in this second appeal relating execution proceeding is whether the amount of gratuity payable to a worker in a Cotton Mill by his employer constitutes 'wages' of a labourer as contemplated under Section 60 (h) of C. P. Code and as such is not liable to attachment.

(2.) THE executing Court before whom the question was raised held that such gratuity payable to a Mill worker constitutes his wages and as such is exempt from attachment.

(3.) THE judgment -debtor appeals.