ASHISH CHADHA Vs. MASTER AARAV CHADHA (MINOR) THR HIS NATURAL GURADIAN (MOTHER) NEXT FRIEND NOMITA CHADHA

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner to challenge the legality and correctness of an order dated 22.02.2018 whereby maintenance @ Rs. 25,000/- w.e.f. 2.1.2017 has been directed to be paid to the respondent, his minor son.

(2.) I have heard the learned counsel for the petitioner and have examined the file. Relationship between the petitioner and the respondent is not at dispute. It is also not in dispute that at present the respondent is in the custody of his mother and she is taking care of him; being aged around four years.

(3.) By the impugned order the petitioner has been directed to pay Rs. 25,000/-p.m. to the respondent towards his maintenance and school expenses which cannot be termed unreasonable. The income of the petitioner as reflected in the salary slip of November, 2016 is Rs. 94,003/-. After deductions the net pay comes to Rs. 81,119/-.