Shri Laiphrakpam Nandakesho ... vs Smt. Laishram Ningol Laiphrakpam ...
2022 Latest Caselaw 115 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
                                                                                      DB Item No. 25
         Date: 2022.03.29
VICTORIA 14:15:35 +05'30'                                               (Through Video Conferencing)

                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                             Mat.App. No. 6 of 2018

                           Shri Laiphrakpam Nandakesho Singh.
                                                                          ...Appellant
                                                      - Versus -
                           Smt. Laishram Ningol Laiphrakpam (O) Kananbala Devi.
                                                                      ...Respondent

                                             B EF O R E
                             HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR
                                HON'BLE MR. JUSTICE M.V. MURALIDARAN

                                                    ORDER

29-03-2022 Sanjay Kumar (C.J.),

Though Mr. Ng. Somorjit, learned counsel, appearing for the

appellant, would state that this matter requires to be remanded, we do not

find any illegality as such in the judgment under appeal warranting such a

course of action.

Learned counsel, however, seeks time to produce documents in proof

of his statement that the lenders are still filing suits/complaints against the

husband also, for recovery of the amounts allegedly lent to the wife.

Post on 20-04-2022.

A copy of this order shall be supplied online or through Whatsapp to

the learned counsel for the parties.

                                                 JUDGE                  CHIEF JUSTICE

                Victoria