[Cites 2, Cited by 0]
Manipur High Court
Telen Kom vs Date: 2025.12 on 1 December, 2025
Item Nos. 1 & 2(Supl.)
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CRP(CRP.Art.227) No. 54 of 2025
With
JOHN MC(CRP(CRP.Art.227)) No. 100 of 2025
TELEN KOM
Digitally signed by Tongbram Ongbi Rashirani Dev
JOHN TELEN KOM Petitioner/s
Date: 2025.12.01
04:22:01 -08'00'
Vrs.
Tongbram Romojit Singh & 3 ors.
Respondent/s
BEFORE
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
(ORDER)
01.12.2025
In the captioned matter a very intriguing scenario unfurls.
2. Short facts (shorn of elaboration) are that husband and wife
joined together and filed a petition seeking divorce by mutual consent
under 'Section 13B of the Hindu Marriage Act, 1955' ('said act' for the
sake of brevity); that this petition is 'Mat. (Div.) Suit No. 72 of 2025'
on the file of 'Family Court Imphal East at Lamphelpat' ('said petition'
and 'said Family Court' respectively for the sake of convenience); that
said petition was allowed by Judgment & Order dated 04.10.2025
(impugned order) by said Family Court; that assailing the impugned
order captioned Civil Revision Petition (CRP) has been filed by the
wife; that Mrs. G. Pushpa, learned counsel along with Ms. Th.
Ranjeeta, learned counsel for revision petitioner (wife) is before this
Court.
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3. Learned counsel for revision petitioner, adverting to paragraph
17 of the petition submitted that revision petitioner went to Court only
once, that was on 17.09.2025 but she neither entered the Court room
nor got the chance to see the learned Presiding Officer of the said
Family Court but in the impugned order it has been recorded that
revision petitioner (wife) was examined as CW2 and a summary of her
deposition has also been set out in the impugned order.
4. In the aforesaid scenario, without issuing notice to the
respondents (for the present) this Article 227 Court deems it
appropriate to requisition a report along with entire records qua said
petition from the said Family Court as regards whether the revision
petitioner (Tongbram Ongbi Rashirani Devi) deposed before the
learned District Judge and the supporting records in this regard.
5. The afore-referred report shall be sent by the learned Judicial
Officer of said Family Court to the Registrar (Judl.) of this Court in a
sealed envelope who in turn shall place the sealed envelope before
this Court in next listing which shall be on 03.12.2025.
6. Learned counsel adverting to paragraph No. 26 of the petition,
submits that a sum of Rs. 8, 20,000/-(Eight Lakh Twenty Thousand)
was paid to the revision petitioner under the impugned order and she
is ready to deposit the entire amount in the Registry forthwith to show
her bonafides. Let this sum be deposited in the Registry of the
Manipur High Court (to the credit of captioned CRP) forthwith in any
event on or before 02.12.2025(tomorrow). Let the money so
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deposited be kept in interest bearing deposit by the Registry in
accordance with the procedure.
7. List on 03.12.2025
CHIEF JUSTICE
Ab. Surjit
P.S. I: Upload forthwith.
P.S. II: Registry to communicate this order through Special Messenger
to Presiding Officer of Family Court, Imphal East at
Lamphelpat, forthwith.
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