Manipur High Court
Salam (N) Irungbam (O) Gitarani @ Gita vs Irungbam Ibomcha Singh on 10 October, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
KHOIROM
BIPINCHAN
Digitally signed by KHOIROM
BIPINCHANDRA SINGH
Date: 2025.10.10 03:58:26 +05'30'
DRA SINGH Serial No. 39 - 40
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MAT APP. No. 4 of 2020
Salam (N) Irungbam (O) Gitarani @ Gita
... Appellant
- Versus -
Irungbam Ibomcha Singh
... Respondent
With
MC(MAT APP.) No. 3 of 2020
B E F O R E
HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
O R D E R
[M. Sundar, CJ]
10.10.2025
[1] Mr. S. Samungou, learned counsel for appellant and Mr. L.
Seityandra, learned counsel for respondent No. 1 are before this Court.
[2] A suit for divorce by the husband being Mat. (Div) Suit No. 23
of 2018 on the file of Family Court, Imphal East was decreed by judgment
dated 28.01.2020. This suit shall be referred to as 'said Matrimonial Suit'
and the Court which made the judgment shall be referred to as the 'said
Family Court', both are for the sake of convenience and clarity.
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[3] The said Family Court interestingly and intriguingly while
having made the judgment dated 28.01.2020 has made a decree dated
31.01.2020. This prima facie appears to be plainly incorrect. This aspect of
the matter will be examined in an appropriate manner later.
[4] Be that as it may, wife who suffered the afore-referred decree
is on appeal before us vide captioned statutory appeal under Section 19 of
Family Courts Act, 1984.
[5] Mr. S. Samungou, learned counsel for appellant/wife is before
us in the physical Court and Mr. L. Seityandra, learned counsel for
respondent No. 1/husband is on the VC platform. Both the learned counsel,
on instructions of their respective clients, submitted that elements of
settlement exist and therefore it would be desirable to refer the matter to
Mediation.
[6] Afore-referred common/joint request acceded to.
[7] Registry is directed to list the matter before the Mediation
Center under the aegis of Manipur High Court on 17.10.2025 at 02:00 p.m.
[8] Both the learned counsel before us submit that their
respective clients would appear before Mediation Center under the aegis of
Manipur High Court without insisting on separate hearing of this.
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[9] We request the Mediation Center to enter upon Mediation and
send a report to this Court as expeditiously as possible.
[10] List under the caption 'For Mediation Report' 4 (four) weeks
hence.
[11] List on 14.11.2025.
JUDGE CHIEF JUSTICE
Bipin
PS :
Registry is directed to forward the relevant documents to the
Secretary, High Court Legal Services Committee for the mediation.
A copy of this order be furnished to both learned counsel for
the appellant and respondent through WhatsApp or e-mail.
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