(1.) By way of present petition under Article 227 of the Constitution of India, the petitioner has challenged the order below Exh. ?7 passed in Family Suit No.1000 of 2017 dated 01.02.2019 by the learned Family court, Ahmedabad.
(2.) The short facts leading to file the present petition are as under :
(3.) The learned advocate for the petitioner has contended that the petitioner is earning only Rs.32,000/ ? to Rs.34,000/ ? per month and to support his submission, he has placed on record income tax returns produced before the Income Tax Authority for the year 2017 ?18, 2018 ?19 and 2019 ?20. So, as per income tax return, monthly income of the petitioner in the year 2017 ?18 was Rs.25,000/ ?, in the year 2018 ?19, it was Rs.8,770/ ? and in the 2019 ?20, it was Rs.19,645/ ?. According to the petitioner, the order passed by the Family Court is exorbitant.