- (1.) Heard the learned counsel for the appellant and learned counsel for the respondent.
(2.) The appellant wife is aggrieved by the ex-parte decree of divorce passed against her, by Judgment and Decree dated 22.05.2010, by the Learned Principal Judge, Family Court, Palamau at Daltonganj, in Matrimonical Case No. 28 of 2009.
(3.) It may be stated that this appeal also was filed after inordinate delay of 101 days, which was condoned by order dated 13.05.2011 passed in I.A No. 3700 of 2010.;