Report No. 132

Question No. 5

5. Would it not be just, fair and appropriate that the monthly allowance ordered to be payable is declared to be a charge on the properties of the person liable to make payment and recoverable also from the persons inheriting the properties by testamentary or non-testamentary succession to the extent of the value of such inherited properties?

Response: A large number of the respondents have expressed the opinion that a provision for creating a charge on the property or the estate of the person liable to make payment should be incorporated in the Chapter pertaining to maintenance.