UNION OF INDIA Vs. KASHI PROSAD AGAWALLA

JUDGEMENT

(1.) Civil Rule No. 2755 of 1957 arises out of an objection to attachment of a certain sum of money, said to form part of the Provident Fund money belonging to G. W. Browne, opposite party No. 2.

(2.) It is admitted that Browne was a subscriber to the State Railway Provident Fund and elected to be governed by the Provident Fund Sterling Accounts Rules. Payment of his Provident Fund money, on his retirement, was required under the Rules to be made in Sterling.

(3.) On August 26, 1947, the said G. W. Browne wrote the following letter to the Financial Adviser and Chief Accounts Officer, East Indian Railway: