As per the report submitted by the Registry the present appeal under Section of the Family Court Act is barred by limitation as the same has been preferred by the ... appellant beyond days of the prescribed limitation period The cause of delay as explained by the appellant in the present application for condonation of delay duly supported by an affidavit is found satisfactory The learned counsel appearing on behalf of the respondent has no objection against the aforesaid condonation of delay Accordingly delay in filing this appeal is condoned