Section 13(3) in M.P. Maintenance and Welfare of Parents and Senior Citizen 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 into consideration :-(a)amount needed by the applicant to meet his basic needs especially food clothing accommodation and healthcare.(b)income of the opposite party and(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.
