RAMESH KUMAR Vs. RAJ KUMAR

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) In a suit for recovery instituted by present respondent Raj Kumar against the present revisionist Ramesh Kumar, the court of learned Civil Judge (Junior Division), Abohar vide judgment decree dtd. 4/5/2016 decreed the suit of the plaintiff for recovery of Rs.3.00 lacs along with costs and interest @ 9% per annum from the date of advancement of loan till the date of decree and @ 6% per annum from the date of decree till its realization. Thereafter the plaintiff decree holder filed execution application and in which an application for issuing warrants of attachment of the salary of the decree holder present revisionist was also moved. The court of learned Civil Judge (Junior Division), Abohar through impugned order dtd. 6/9/2019, Annexure P/2 issued warrants of attachment of the salary of the JD who happens to be a government employee in the department of Animal Husbandry, Ferozepur posted in Civil Veterinary Hospital, Khuian Sarwar, now District Fazilka.

(3.) Aggrieved over this, the JD has come up in this revision. Inspite of due notice and intimation, none appeared for the respondent.