AJAY RASTOGI,J. - (1.) The present appeal filed under section 19 of the Family Courts Act, 1984 is directed against order passed by the Ld Family Court No. 1, Jaipur, pending proceedings initiated at the instance of the appellant seeking divorce under (hereinafter 'the Act of 1955").
(2.) Application came to be filed by the respondent-wife seeking interim maintenance under section 24 of the Act of 1955, pursuant to which a total sum of Rs. 7,000/- was awarded to her towards interim maintenance along with one time expenses of Rs. 11,000/- and Rs. 500/- as and when she attends the proceedings before the Family Court.
(3.) The marriage of the appellant with the respondent was solemnized on 24.11.2012 and there is no issue from this wedlock, it has been alleged that because of matrimonial discord, application has been filed by the appellant seeking divorce under section 13 of the Act of 1955 before the Ld. Family Court.;