JASPAL SINGH BATRA Vs. SATWINDER KAUR & ORS.

JUDGEMENT

(1.) The challenge in the revision petition is to the order dated 16.10.1987 passed by the Judicial Magistrate, 1st Class, Ludhiana executing the order of grant of maintenance by attaching salary of the petitioner.

(2.) Respondent-wife was awarded maintenance at the rate of Rs. 500.00 per month with effect from 12.9 1983 to 12.11.1986. Since the amount of maintenance was not paid on the application for execution of the order of maintenance, the learned Magistrate passed order for attaching the entire salary of the petitioner.

(3.) The application fled by the petitioner to release half of the salary from attachment was dismissed on 16.10.1987 and it is this order which is challenged in the present petition.