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Judgment
3 paragraphs · 80 words
1.
The decree for maintenance is a right to future maintenance and u/s 266(l) of the CPC of 1882 cannot be attached. It is not a money decree and
cannot be attached u/s 273 of CPC of 1882, as seems to have been done in this case. Perhaps the proper procedure would be that laid down in
Monessar Doss v. Beer Pratap Sahee 15 W.R. 188. The appeal is allowed and the attachment set aside. There will be no costs.