JAYANTILAL CHATURBHAI PARMAR Vs. URMILABEN JAYANTILAL PARMAR

JUDGEMENT

(1.) The present appeal arises against the judgment and order dated 3.12.2009 passed by the Family Court in Family Suit No. 1705 of 2000, whereby the appellant is directed to pay maintenance of Rs. 4,000 per month to the respondent No. 1 wife and Rs. 2,000 each per month to respondent Nos. 2 and 3, who are sons, until they attain the age of majority.

(2.) Heard Mr. Gandhi, learned Counsel appearing for the appellant and Mr. Raval, learned Counsel for the respondents.

(3.) It appears that the plaintiff respondent No. 1 on her behalf as well as on behalf of her minor sons, preferred the proceedings initially before the Civil Court being Civil Suit No. 18/1999 for the maintenance. Thereafter, the suit was transferred to Family Court, Ahmedabad and it was registered as Family Suit No. 1705/2000. In the suit, the plaintiffs claimed maintenance of Rs. 5,000 per month for herself and Rs. 3,000 each per month for both the sons, total Rs. 11,000 per month under the provisions of the Hindu Adoptions and Maintenance Act.