(1.) The instant appeal has been filed challenging the legality and propriety of impugned judgment passed on 9/9/2022 and decree signed on 15/9/2022 by learned Additional Principal Judge, Additional Family Court-I, East Singhbhum at Jamshedpur whereby and whereunder the Original Suit No. 88 of 2022 filed under Sec. 13-B of the Hindu Marriage Act, 1955 has been allowed.
(2.) The instant appeal is barred by inordinate delay of 217 days, therefore, an application for condoning the aforesaid delay has been filed being I.A.No.1530 of 2024.
(3.) This Court, after taking into consideration the fact that the instant appeal has been field after inordinate delay of 217 days, deems it fit and proper, to first consider the delay condonation application before going into the legality and propriety of the impugned order on merit.
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