Gopal Krishan Vyas, J. - (1.) In this misc. appeal filed under Section 19 of the Family Courts Act, 1984, the appellant-husband Pushpkant is challenging the order dated 8.1.2018 passed by the learned Judge, Family Court, Jalore in Civil Misc. Case No.77/2017 whereby an application filed under Section 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the HM Act for short) by the respondent wife, is partly allowed by the learned trial court and allowed a sum of Rs.4,000/- as maintenance in favour of the respondentwife.
(2.) As per the facts of the case, the appellant filed an application under Section 13 of the HM Act for divorce on the ground of cruelty alleging therein that after his marriage on 3.7.2003 they lived together and from their wedlock, three daughters were born.
(3.) It is further stated that after birth of 2 twines baby girls on 27.10.2012, the respondent wife started harassing him and committed cruelty time and again and also, false and fabricated FIR at Police Station Jalore was also filed in which serious false allegations were levelled against him. During the pendency of the said application for divorce, an application was moved by the respondent wife Smt. Deepti under Section 24 of the HM Act for expenses and prayed for litigation expense and the expenses for food with direction to the appellant to pay Rs.7,000-8,000/- per month to her.;