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Judgment
This woman got an order for maintenance against her husband from the Court of Mayavaram. Her husband fell into arrears as they generally do
and she then went to the Mayavaram Court to get the order enforced. The Magistrate for some reason which it is difficult to fathom said he was
not going to enforce the order although it was made in his own Court but she must get it enforced by the Court within whose jurisdiction the
husband then resided. It would be intolerable that such a burden should be put upon holders of maintenance orders. They would have to rush
about the country pursuing the absconding husband, it may be, to wherever he chooses to go before the order could be enforced. We upset the
order of the Magistrate and direct that a warrant for the amount issue.