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Judgment
3 paragraphs · 81 words
1.
The decree for maintenance is a right to future maintenance and u/s 266(1) of the CPC of 1882 cannot be attached. It is not a money decree
and cannot be attached u/s 273 of C.P.C. of 1882, as seems to have been done in this case. Perhaps the proper procedure would be that laid
down in Monessur Dass v. Beer Pratap Sahu (1871) 15 W.R. 188. The appeal is allowed and the attachment set aside. There will be no costs.