NAVEEN CHANDRA PATIL Vs. SAVITHA

JUDGEMENT

(1.) The husband has filed this petition challenging the award of Rs.10,000.00 per month granted to his wife and Rs.7,000.00 per month granted to his 6 year old son.

(2.) For arriving at the said sum, the Family Court has noticed that the respondent-husband was independently possessing land measuring 9 acres 19 guntas and 20 acres of land was standing in the name of his parents which was being look after him. It has also noticed that the husband was possessing three vehicles, a SUV and two tipper vehicles and having regard to these facts the Family Court has come to the conclusion that it would be appropriate to award a sum of Rs.10,000.00 per month to the wife and Rs.7,000.00 to the minor son.

(3.) Learned counsel for the petitioner strenuously contended that the petitioner would be in-capable of paying huge sum of Rs.17,000.00 since his avocation was mainly agriculture. She contended that the Family Court has committed an error in considering the family of the properties owned by the family in determining the maintenance.