Section 13(3) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(3)While passing an order under sub-rule (1), directing the opposite party to pay maintenance to an applicant, the Tribunal shall take the following facts into consideration:-(a)amount needed by the applicant to meet his basic needs, especially food, clothing, accommodation, and health care.(b)income of the opposite party.(c)value of, and actual and potential income from the property, if any, of the applicant which the opposite party would inherit and/or is in possession of.
