UDAY S. MANGALARAP Vs. PUNAM U. MANGALARAP

JUDGEMENT

(1.) Heard Mr. Thorat for the petitioner.

(2.) The challenge in this petition is to the order dtd. 7/7/2018 made by the Family Court awarding maintenance of Rs.3000.00 per month to the respondent -wife for payment of Rs.3000.00 per month as House Rent.

(3.) Mr. Thorat, the learned counsel for the petitioner, submits that the respondent is staying in her father's house and her father is quite affluent to take care of her needs. He submits that the petitioner has taken a gold loan which he has to repay by monthly installment of Rs.18,500.00 per month. He submits that the loan was taken for medical expenses concerning the petitioner's father. He states that the petitioner has to maintain his aged mother and younger brother who is unemployed. For all these reasons, he submits that maintenance allowance and House Rent Allowances awarded to the respondent is excessive and exorbitant.