NAVNEETKUMAR NATUBHAI PARMAR Vs. KRISHNA NAVNEETKUMAR PARMAR

JUDGEMENT

(1.) This First Appeal is preferred under Section 19 of the Family Court Act against the order passed below exhibit-4 dated 14.07.2017 in CR.M.A. 2374 of 2013 by the Family Court, Ahmedabad. Under this order the Family Court was pleased to grant maintenance of Rs. 1,000/to each of the opponents(daughters). The Appeal is also directed against multiple orders dated 05.04.2018 below exhibit 20, exhibit 27 and exhibit 28.

(2.) The facts in brief are as under :

(3.) Learned advocate for the applicant submits that the challenge to the aforementioned impugned order is made on account of the fact that the appellant is suffering with a serious medical ailment and is unable to earn enough to pay the maintenance as ordered. It is submitted that the wife is already working and maintaining the daughters and in fact all of them are residing in the residential premises belonging to the father of the appellant. He has also submitted that an error is committed by the Family Court in ordering maintenance from the date of the application till the final disposal of the main application for maintenance, as in the meantime both the daughters have attained majority and therefore, the appellant cannot be burdened with the liability to maintain the daughters who have attained majority.