KRUNALBHAI MULCHANDBHAI SHAH Vs. KAMINIBEN KRUNALBHAI SHAH

JUDGEMENT

(1.) RULE . Learned advocate Mr.Tapan J. Trivedi waives service of notice of Rule on behalf of respondent No.1. Learned APP waives service of notice of Rule on behalf of respondent No.2

(2.) PETITIONER - husband has challenged an order of maintenance dated 03.04.2013 passed by the Principal Judge, Family Court, Ahmedabad in Criminal Misc. Application No.608 of 2011, whereby petitioner is directed to pay Rs.10,000/ - as monthly maintenance to his wife with effect from 22.03.2011 with an additional amount of Rs.2000/ - towards cost of such litigation.

(3.) THE Principal Judge, Family Court, Ahmedabad while deciding the quantum of maintenance not only considered the rival contentions of the parties, but also considered the fact that petitioner is well educated and as an Engineer he is serving as Production Manager in Cairn Energy India Pvt. Ltd. and getting monthly salary of Rs.1,35,000/ -. It was also considered that brother and father of the applicant are doing good business of building material supply in wholesale and earning Rs.1,50,000/ - to Rs.1,80,000/ - per month and thereby there is no responsibility to maintain anybody, since there is no child born by them.