HARISHBHAI SHAMBHUBHAI BHUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The sole issue is pertaining to the eligibility of a married daughter to get maintenance from his father, since applicant father has challenged the order of maintenance in favour of his daughter who now attained the age of majority. By impugned judgment and order dated 14.9.2011, passed in Criminal Misc. Application No. 1263 of 2010, the Family Court, Junagadh has awarded an amount of Rs. 5,000/ - (Rupees five thousand only) to respondent No. 2 wife and Rs.6,000/ - (Rupees six thousand only) to respondent No. 3 daughter of the present petitioner.

(2.) So far as quantum of maintenance is concerned, on perusal of entire record, it becomes certain and clear that the Family Court, Junagadh has taken care of each and every aspect of the matter while considering the quantum of maintenance. It cannot be ignored that petitioner herein is a salaried person and getting approximately Rs.24,000/ (Rupees twenty four thousand only) per month as salary, certificate to that effect has been produced at Exh.17 before the trial Court.

(3.) In addition to such fix salary, petitioner is also holding agricultural land of his own house. The income from agricultural land is considered as Rs.2,00,000/ - (Rupees two lacs only) p.a.