DINESH CHANDRA SOMANI J. - (1.) The instant appeal under section 19 of the Family Courts Act, 1984 has been preferred by the appellant-husband assailing the order dated 14.07.2017 passed by Family Court, Jhunjhunu on application filed by the respondent-wife under section 24 of the Hindu Marriage Act, directing the appellant-husband to pay interim maintenance of Rs. 5,000/- per month from the date of application, Rs. 8,000/- as cost of the proceedings and Rs. 300/- on each hearing as travelling and other expenses for personal presence of the respondent-wife.
(2.) The appellant has also filed a miscellaneous application No. 16171/2017 under Section 5 of the Limitation Act to condone the delay of 21 days caused in preferring this appeal.
(3.) Having heard learned counsel for the parties, we are satisfied that the delay of 21 days caused in preferring this appeal has been satisfactorily explained by the appellant and the same is duly supported by affidavit. Accordingly, the application under Section 5 of the limitation Act is allowed and the delay stands condoned.;