Report No. 98

5.2. Enforcement under section 28A, Hindu Marriage Act and other modes of enforcement.-

Questions have also been raised as to the mode of enforcement of orders for interim maintenance. Under section 28A as inserted in the Hindu Marriage Act, all decrees and orders made by the Court in any proceeding under the Act shall be enforced in like manner as the decrees and orders of the court made in the exercise of its original civil jurisdiction for the time being are enforced. For all practical purposes this should suffice.