- (1.) Heard.
(2.) As sufficient cause has been shown, the delay in filing the appeal is condoned.
(3.) The instant First Appeal under Section 19(1) of the Family Court Act has been filed against the order dated 2.2.2017 passed by Judge,Family Court/Addl. District Judge (FTC) in Case No. 760 of 2011 whereby the application preferred by Smt. Meena under Section 24 of the Hindu Marriage Act has been allowed partially and the appellant has been directed to pay Rs. 2000/- per month towards maintenance to Smt. Meena {wife} during pendency of the case. In the said suit, respondent no.1 filed an application under Section 24 of the Hindu Marriage Act which was contested by the appellant by filing objections.;