@JUDGMENTTAG-ORDER
S. Palanivelu, J.@mdashNo appearance for the respondents. Hence, the matter is taken up for final hearing.
2. The petitioner is the seventh defendant in O.S. No. 154 of 2008 on the file of the District Munsif Court, Mettur. The first respondent has filed a
suit on pro-note for a sum of Rs. 94,750/-. Along with the suit, he also filed an application under Order 38 Rule 5 read with Section 151 Civil
Procedure Code, for an order of attachment before judgment of the retiral benefits of this petitioner to the tune of Rs. 1,00.000/-.
3. At the outset, the Court below passed an order, directing notice to furnish security by this petitioner. This petitioner remained absent and was
set ex parte by the Court below on 16.06.2008. On 23.06.2008, the trial Court passed an order, directing attachment of the retirement benefits of
this petitioner by 25.07.2008 and the same was also effected. On 25.07.2008, the attachment was made absolute and the Interlocutory
Application was closed. It is this order being challenged before this Court by the petitioner, by terming it to be unlawful.
4. Mr. Valliappan, learned Counsel for the petitioner submitted that the petitioner retired on superannuation on 28.02.2009 and that, as stated in
the affidavit filed by the first respondent that the petitioner retired on 30.06.2008. is incorrect.
5. The learned Counsel for the petitioner would strenuously contend that the Court below did not follow the provisions contemplated in Section
60(1)(g) of CPC, which exempts, stipends, gratuities allowed to pensioners of the Government or of a local authority or of any other employer, or
payable out of any service family pension fund notified in the Official Gazette by the Central Government or the State Government in this behalf,
and political pensions. It is his further contention that the claim of the petitioner is safeguarded by the decisions of the Hon''ble Supreme Court to
the effect that the retiral benefits payable to an employee could not be attached even it reaches the hands of such employee, since it would not lose
the character of the amount, as described in Section 60(1)(g) of CPC. He garnered support from a decision of this Court in Lakshminarayanan, I
v. A. Veeraraghavalu reported in 1990 (I) Mad LW 135. wherein, it is observed as follows:
Retirement benefits fall under the proviso to Section 60(1). C.P.C., which enumerates the properties which cannot be attached. Order 38, Rule
11-A was introduced in 1976, by an amendment of C.P.C., Section 60, C.P.C. will certainly be applicable to attachment before judgment, i.e.,
even though the suit has not yet resulted in a ''decree'' as such.
6. Learned Counsel for the petitioner placed much reliance on a recent decision of the Hon''ble Supreme Court in Radhey Shyam Gupta Vs.
Punjab National Bank and Another, , wherein, Their Lordships were pleased to hold that u/s 60(1)(g) CPC, the attachment of retiral benefits, such
as, pension and gratuity is unsustainable and even if such benefits were received by the retired employee in cash, it would not lose their character
and will continue to be covered by proviso (g) to Section 60(1) of the Code. The Supreme Court also refers to various decisions of the Court on
this point and formulated the dictim as follows:
17. However, in all fairness, Ms. Shobha also cited the decision of this Court in Union of India (UOI) Vs. Jyoti Chit Fund and Finance and Others,
, where while dealing with the provisions of Sections 3 and 4 of the Provident Funds Act, 1925, prohibiting attachment of sums held by the
Government, as well as proviso (g) to Section 60(1) of the Code, this Court held that till such time as amounts payable by way of provident fund,
compulsory deposits and pensionary, benefits did not reach the hands of the employee they retained their character as such and could not,
therefore, be attached. However, once the amounts were received by the employee they ceased to retain their original character, and, therefore,
capable of being attached. Ms. Shobha urged that the aforesaid decision had been rendered long before the other decisions cited by her and the
subsequent decisions would prevail over the earlier decision.
...
25. ...We also agree with Ms. Shobha that even after the retiral benefits, such as pension and gratuity, had been received by the appellant, they did
not lose their character and continued to be covered by proviso (g) to Section 60(1) of the Code. Except for the decision in the Jyoti Chit Fund
and Finance case (supra), where a contrary view was taken, the consistent view taken thereafter support the contention that merely because of the
fact that gratuity and pensionary benefits had been received by the appellant in cash, it could no longer be identified as such retiral benefits paid to
the appellant.
7. The settled law on this subject is that retiral benefits are not liable for attachment not only while they were with the employer concerned, but also
when it passes to the hands of the employee after retirement, since such benefits will not lose their character as retiral benefits entitling them to be
clothed with exemption u/s 60(1)(g) of CPC.
8. Following the ratio laid down by the Supreme Court, it is held that the attachment of the retiral benefits made by the Court below is not legally
sustainable, the order of attachment has to be set aside and the attachment be lifted. In such view of this matter, the impugned order dated 25-07-
2008 is set aside and the attachment made, pursuant to the abovesaid order, is lifted. The second respondent-Garnishee is directed to disburse the
amounts as per the rules.
9. In the result, the Civil Revision Petition is allowed. Consequently, connected Miscellaneous Petition is also closed.
