Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak
2025 Latest Caselaw 774 Mani

Manipur High Court

Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak on 15 December, 2025

                                                  1
            Digitally signed by
JOHN        JOHN TELEN KOM
TELEN KOM   Date: 2025.12.16
            10:04:31 +05'30'


                                                                                  Sl. No. 2

                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL

                                    MC(Mat.App)No.23 of 2025

                  Smt. Yumkhaibam Gaitri Devi
                                                                                Applicant
                                           Vs.

                 Hanglem Ghonideepak
                                                                              Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by Mr. M. Sundar, CJ)

15.12.2025

[1] Mr. Deepak Prasad Sahu, learned counsel on record for

Miscellaneous Case(MC) applicant is before this Court (in physical Court).

[2] A suit being Matrimonial (Divorce) Suit No.27 of 2021 on the file

of the Family court, Imphal East('said suit') was decreed by judgment and

decree dated 09.10.2025(impugned judgment).

[3] The above suit inter-alia for dissolution of marriage was filed by

husband.

[4] Wife is on appeal to this Court assailing the impugned judgment

decreeing the prayer for dissolution of marriage. To be noted, permanent

alimony has been granted.

[5] As regards the captioned MC, the same has been filed with a

prayer for condonation of delay(CoD) qua 24(twenty four days) in filing an

appeal. Delay sought to be condoned this 24(twenty four) days.

[6] Adverting to paragraph 10, Mr. Deepak Prasad Sahu, learned

counsel for MC applicant submits that there was some ambiguity regarding the

period of limitation qua Section 19 of Family Courts Act, 1984 and Section 28

of the Hindu Marriage Act, 1955 and this along with certain other difficulties

faced by the appellant wife has caused the delay.

[7] Issue notice to the respondent, returnable by 02.02.2026. Dasti

notice permitted.

[8]          List on 02.02.2026.




                      JUDGE                            CHIEF JUSTICE
John Kom