Section 14(3) in The Tamil Nadu 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 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.
