EZAZUR REHMAN Vs. SAIRA BANU

JUDGEMENT

(1.) This is yet another case of a hapless Muslim divorced wife battling for two decades for executing a maintenance decree; this again reminds of what the Privy Council lamented more than a century & a half ago about the difficulty a decree holder faces in the execution proceedings in THE GENERAL MANAGER OF THE RAJ DURBHANGA VS. MAHARAJAH COOMAR RAMAPUT SINGH, MOORE'S INDIAN APPEALS (1871-72), VOL.14, PAGE 605, it is worth mentioning:

(2.) The brief facts that led to the ex-husband filing of this writ petition are as under:

(3.) I have heard the learned counsel for the parties and perused the petition papers; I regret to state that the assistance from the Bar was frugal; however, that would not relieve the Court of its duty to adjudge the cause; the following three questions of seminal importance arise for consideration in this case: