SUNILKUMAR PRABHUDAS PARMAR Vs. MINABEN SUNILKUMAR PARMAR

JUDGEMENT

(1.) PETITIONERS challenged an order dated 6.9.2007 passed by learned, Judge of Family Court awarding maintenance of Rs.800/- to wife respondent No.1 and Rs.500/- per month to respondent No.2 i.e. minor son.

(2.) COUNSEL for the petitioner submitted that learned Judge of the Family court committed serious error in assessing the income of the husband by mis-constantly documents on record. He submitted that the commission taken note of by the learned Judge is for the month and not paid twice every month and thus the maintenance amount has been fixed far in excess the ability of the petitioner to pay the same.