Thokchom Soniya Devi vs Wahengbam Madanlal Singh
2022 Latest Caselaw 19 Mani

KABORA    Digitally signed
          by
MBAM      KABORAMBAM                                                                             Item No. 19
SANDEEP   SANDEEP SINGH                                                         (Through Video Conferencing)
          Date: 2022.01.20              IN THE HIGH COURT OF MANIPUR
SINGH     15:14:47 -08'00'
                                                  AT IMPHAL

                                               MAT. APP. NO. 1 OF 2022

                                  Thokchom Soniya Devi
                                                                                         ... Appellant
                                                         -Versus-
                                  Wahengbam Madanlal Singh
                                                                                     ... Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE MV MURALIDARAN 19.01.2022.

(Sanjay Kumar, CJ)

Heard Mr. S. Jibon, learned counsel, appearing for the

appellant.

Notice before admission, returnable on 01/03/2022.

Steps shall be taken for effecting service of notice upon the

respondent by speed post for the date fixed.

The validity of the Judgment and Order under appeal declaring

the marriage a nullity, despite the fact that a child was born out of such

wedlock, requires examination. There shall accordingly be interim suspension

of the Judgment and Order dated 09/12/2021 passed by the Family Court,

Bishnupur, in Mat. (Dec.) Suit No. 82 of 2013/4/2014/22/2014 and Judicial

Misc. Case No. 114 of 2019 till the next date of hearing.

Post on 01/03/2022.

A copy of this order shall be supplied online or through

whatsapp to the learned counsel.

                                     JUDGE                                  CHIEF JUSTICE
                 bidya