MANAMMAL Vs. COLLECTOR OF TRICHINOPOLY

JUDGEMENT

(1.) THE decree for maintenance is a right to future maintenance and under Section 266(l) of the Civil Procedure Code of 1882 cannot be attached. It is not a money decree and cannot be attached under Section 273 of Civil Procedure Code of 1882, as seems to have been done in this case. Perhaps the proper procedure would be that laid down in Monessar Doss V/s. Beer Pratap Sahee 15 W.R. 188. THE appeal is allowed and the attachment set aside. THEre will be no costs.