RAVI Vs. MAHADEVI

JUDGEMENT

(1.) The husband has filed this petition challenging the monthly maintenance of Rs.3,000.00 granted to his wife and Rs.1,500.00 each to his two children.

(2.) The learned counsel for the petitioner-husband submits that the Family Court has also directed the husband to bear the medical expenses of his wife, who is suffering from cancer and also the educational expenses of his two children.

(3.) The learned counsel for the husband contends that the husband is earning only a sum of Rs.7,000.00 per month and it would be impossible for him to pay monthly maintenance of Rs.6,000.00.