Chabungbam Rajmani Singh vs Smt. Thokchom (O) Jeclean Devi
2025 Latest Caselaw 342 Mani

Manipur High Court

Chabungbam Rajmani Singh vs Smt. Thokchom (O) Jeclean Devi on 22 August, 2025

SHAMURAILATPAM SUSHIL                    Digitally signed by SHAMURAILATPAM
                                         SUSHIL SHARMA
SHARMA                                   Date: 2025.08.22 17:01:01 +05'30'
                                                                         Sl. No. 19
                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL

                            CRP(CRP Art. 227) No. 1 of 2023

                  Chabungbam Rajmani Singh
                                                                          Petitioner
                                          Vs.
                  Smt. Thokchom (O) Jeclean Devi
                                                                        Respondent

                                  BEFORE
          HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR

                                         ORDER

22.08.2025

Mr. Dayali Elangbam, learned counsel for the petitioner is present. Similarly, Mr. Th. Mahira, learned counsel for the respondent is also present.

Whereas, in this CRP proceeding seeking for setting aside of the impugned order dated 18.11.2022. The respondent herein being the plaintiff who has initiated the proceeding against the defendant who is the petitioner in this matter. The suit is initiated on the premises of the document relating to the promissory note as there was some receiving an amount of Rs. 3,25,000/- (Rupees Three Lakhs twenty-five thousand) which is indicating in the aforesaid promissory note/document which was entered in between the parties.

However, the learned counsel for the petitioner in this matter facilitated the judgment rendered by the Hon'ble Supreme Court of India reported in (2015) 10 SCC 521 in the case of State Bank Of Hyderabad vs Rabo Bank. In this judgment, the Hon'ble Supreme Court of India had addressed the issues of Order 37 Rule 3 of CPC in respect of the summary suit, leave to defend, principles summarized, triable issue as to meaning or

Page | 1 correctness of the documents pertaining to claim and same has been addressed in issues in detail and also specifically stated at paragraph Nos. 15 to 24.

In the meanwhile of recording the submission made by the learned counsel for the petitioner in this matter and also keeping in view the provision of Order 10 of CPC and Section 89 of CPC, it is deemed appropriate that this matter be referred to the Mediation Centre of the High Court of Manipur to explore the possibility of amicable settlement.

Accordingly, it is referred and also be scheduled on 02.09.2025.

The petitioner and also the respondents are directed to be present physically before the Mediation Centre to explore the possibility of amicable settlement on the aforesaid date at 01:30 pm. Accordingly, made an observation.

The Registry be directed to forward the relevant materials to the Mediation Centre for the purpose of reference.

However, the learned counsel for the petitioner in this matter submitting that the interim order is in force and therefore, it is said that if any interim order is force, the same shall be extended until the further orders.

CHIEF JUSTICE Sushil

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