AMIT RASIKLAL SHAH Vs. SONAL AMIT SHAH

JUDGEMENT

(1.) The petitioner husband has challenged the order of the Family Court, Mumbai dated 4th November, 2009 granting interim maintenance of Rs. 20,000/- to his wife and Rs. 10,000/- each to his sons in the Petition filed by the wife.

(2.) The petitioner's income is required to be seen to adjudicate whether the impugned order grants a reasonable amount of maintenance or whether the maintenance is excessive considering the petitioner's station in life.

(3.) The respondent wife has not been shown to be having any separate means of livelihood. The two children are aged about 12 and 10 years.