Ningthoujam Ningol Ngasepam ... vs Ngasepam Hemchandra Singh
2022 Latest Caselaw 260 Mani

KABORA    Digitally signed

MBAM      by
          KABORAMBAM
                                                                                         Item No. 20
SANDEE    SANDEEP SINGH
          Date: 2022.06.09            IN THE HIGH COURT OF MANIPUR
P SINGH   16:20:00 +05'30'

                                                AT IMPHAL
                                             Mat. App. No. 1 of 2019
                             Ningthoujam Ningol Ngasepam Ongbi Kamala @ Ashangbi Devi
                                                                                       Appellant
                                                     -Versus-
                             Ngasepam Hemchandra Singh
                                                                                    Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE MV MURALIDARAN 09.06.2022 Sanjay Kumar (C.J.):

Having heard the matter at length, we find that there is little

possibility of the marital relations between the parties resuming as it is an

admitted fact that the husband started living together with another woman and

already had a daughter with her.

As it is also an admitted fact that the permanent alimony amount of

₹. 7,00,000/- had not been fully paid till date and only ₹. 1,00,000/- was

deposited with the Court, Mr. T. Rajendra, learned counsel for the appellant-wife,

seeks time to ascertain whether the appellant-wife would be satisfied with

payment of the balance amount of ₹. 6,00,000/- along with interest thereon

@ 6% per annum from the date the amount fell due, i.e., upon expiry of three

months from the date of the judgment and decree under appeal, till the actual

payment.

The offer to the effect that the balance amount would be paid with

such interest was made by Mr. Kh. Tomba, learned counsel for the

respondent-husband.

Post on 13.06.2022.

                                      JUDGE                     CHIEF JUSTICE
          Sandeep

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