DOMINION OF INDIA Vs. MAHABIR LALL

JUDGEMENT

(1.) THESE are three revisions against three orders of the Munsif Second Court Burdwan.

(2.) THREE decrees were obtained against three Railway servants. The Munsif of Burdwan appointed three Receivers in the three cases by way of equitable execution and directed the Chief Accounts Officer of the East Indian Railway in two cases and the Divisional Accounts Officer of the same Railway in the third case to make over to the Receiver the Provident Fund money. This order was even before the money became payable to the depositor. These three Rules are against that order of the Munsif in the case of the three Accounts Officers.

(3.) THE order therefore is that the order of the Munsif is set aside in all three cases in so far as the same related to the Chief Accounts Officer or the Divisional Accounts Officer and directed such person to pay over the Provident Fund money to any one except the depositor as laid down under Section 4, Provident Funds Act.