Indu Moyon And Another vs Thokchom Tikendrajit Singh And 3 Others
2025 Latest Caselaw 407 Mani

Manipur High Court

Indu Moyon And Another vs Thokchom Tikendrajit Singh And 3 Others on 12 June, 2025

SHAMURAILATPAM                    Digitally signed by
                                  SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA                     Date: 2025.06.17 14:13:47 +05'30'

                        IN THE HIGH COURT OF MANIPUR
                                  AT IMPHAL

                              MAC.App. No. 1 of 2021

               Indu Moyon and Another
                                                 Appellants
                                       Vs.
               Thokchom Tikendrajit Singh and 3 others

                                                 Respondents

Clubbed with MAC.App. No. 3 of 2021

BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR

12.06.2025

Learned counsel Mr. Mahesh Angom for the appellant inclusive

of learned counsel Mr. K. Pradeep for the respondent in MAC.App. No. 1 of

2021 are present before the court physically and wherein the appeal has

been preferred by the appellant seeking for enhancement of the

compensation awarded by the MACT Court on the premises that inadequate

compensation has been rendered by the Tribunal.

This proceeding is connected with the proceeding in MAC.App.

No. 3 of 2021 but in this connected proceeding the appellant counsel Mr. K.

Pradeep is present before the Court physically and wherein in this appeal,

the aforesaid learned counsel submits that this appeal has been preferred

by the appellant seeking for setting aside the judgment and award rendered

by the Tribunal i.e. MACT. These are all the status which is submitted by

1|Page the learned counsel for the appellant respectively in both these appeals.

However, under this appeal challenging the judgment and award rendered

by the Tribunal but the learned counsel for the appellant in MAC.App. No.

1 of 2021 seeking some short of accommodation.

Hence, these matters would be listed on 24th July, 2025.

However, keeping in view the issues involved in between the

appellant and the respondents respectively in these matters are concerned,

it is deemed appropriate that counsel for the parties be directed to secure

the instructions from the parties for referring these proceedings before the

Lok Adalat for exploring possibilities of amicable settlement keeping in view

the provision of Order X of CPC inclusive of Section 89 of the CPC for

exploring the possibility of settlement.

Accordingly, made an observation.

Consequently, these matters would be listed on 24th July,

2025.

CHIEF JUSTICE Sushil

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