ZALAK Vs. SANJAY INDRAVADAN PARIKH

JUDGEMENT

(1.) These proceedings are taken-up for final hearing at the admission stage. First Appeal is filed by the wife challenging judgement of the Family Court, Ahmedabad, dated 20.12.2016 by which, the prayer of the appellant for enhancement of the monthly maintenance came to be rejected.

(2.) History of the case which can be briefly recorded is as under:

(3.) The husband thereafter filed Civil Misc. Application No. 106 of 2014 before the Family Court seeking reduction of the maintenance to be paid to the wife and the son. Wife appeared and filed a written statement seeking enhancement of the maintenance amount. Case of the husband was that the fixation of the alimony in favour of the wife had to be reduced. The wife herself was earning by running a beauty parlour. The contentions of the wife were that the respondent had not disclosed the correct income and that she herself had no source of earning. Family Court, by the impugned judgement, dismissed the prayers of both sides. Husband's request for reduction of the maintenance was rejected so also that of the wife for enhancement. In the meantime, the son had achieved majority and as per the original order of the Family Court, husband's liability to pay maintenance to him ceased.