SURENDER KUMAR Vs. JYOTI

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This appeal has been filed by the appellant-husband against the order dated 25.7.2013 passed by the learned District Judge, Family Court, Hisar, whereby maintenance pendente lite payable by the appellant-husband to the respondent-wife, has been fixed at Rs. 2000/- per month, in addition to the amount of Rs. 3000/- per month, being already paid by the appellant to the respondent-wife in the proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 ('Act' for short).

(3.) Along with the appeal, the appellant has filed Civil Miscellaneous No.22055-CII of 2013 for condonation of delay of 60 days in filing the appeal. It is submitted that the applicant-appellant is working as a LIC agent and due to heavy load of work, he could not get leave. Besides, due to insufficient funds, as he was already paying maintenance to the respondent-wife at the rate of Rs. 3000/- per month in proceedings under the Act, he was unable to engage a counsel for contesting the case. Civil miscellaneous application is supported by an affidavit of the applicant. There is no rebuttal to the same.