Nongmeikapam Chaoba Devi vs Nongmeikapam Bungotombi Meitei And 2 ...
2025 Latest Caselaw 781 Mani

Manipur High Court

Nongmeikapam Chaoba Devi vs Nongmeikapam Bungotombi Meitei And 2 ... on 16 December, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL                 Digitally signed by SHAMURAILATPAM SUSHIL
                                      SHARMA
SHARMA                                Date: 2025.12.17 13:24:40 +05'30'


                                                                                  Sl. No. 20
                              IN THE HIGH COURT OF MANIPUR
                                        AT IMPHAL

                                 MC(Mat.App.) No. 13 of 2025

                   Nongmeikapam Chaoba Devi
                                                         Applicant
                                            Vs.
                   Nongmeikapam Bungotombi Meitei and 2 (two) others

                                                        Respondents
                                      BEFORE
                    HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                   HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
                                             ORDER

(Order of the Court was made by M. Sundar, CJ)

16.12.2025

[1] Captioned 'miscellaneous case' ('MC') has been filed with a

condonation of delay (CoD) prayer qua 228 (two hundred twenty eight) days

delay in filing an appeal assailing judgment and decree dated 11.11.2024

made in Mat. (Dec.) Suit No. 18 of 2024 on the file of the Family Court,

Manipur at Lamphelpat, Imphal. This 'suit' shall be referred to as 'said suit'

and the 'court' shall be referred to as 'said Family Court', both for the sake

of convenience.

[2] One Nongmeikapam Chaoba Devi filed said suit inter alia with

a prayer for declaration that she is unmarried daughter of late

Nongmeikapam Ranjit Meitei and late Nongmeikapam Pishakmacha Leima.

Said suit, after full contest, was dismissed by said Family Court in and vide

judgment and order dated 11.11.2024 ('impugned judgment' for the sake of

convenience).

[3] Assailing the impugned judgment, Nongmeikapam Chaoba

Devi has preferred an appeal albeit with a delay of 228 (two hundred twenty

eight) days and captioned MC as already alluded to supra has been filed with

a prayer for condonation of delay.

[4] Mr. S. Inaocha Meetei, learned counsel for appellant submits

that the literacy level of the appellant is very low and she has managed to

file with the appeal in this Court with help from her younger brother. This

has caused delay is learned counsel say.

[5] It is not necessary to dilate more on reasons much less delve

into the reasons as Mr. S. Joychandra, learned counsel for all the

respondents in the captioned MC (CoD application), very fairly submits, on

instructions, that CoD prayer is not being opposed. This Court places on

record its appreciation for the fair stand taken by learned counsel for

respondents.

[6] In the light of fair stand taken by the respondents and in any

event, this Court being convinced about the reasons for delay as also how

the appellant has been circumstanced, deems it appropriate to write that the

captioned MC is allowed i.e., delay is condoned.

[7]            There shall be no order as to costs.




                     JUDGE                             CHIEF JUSTICE
Sushil