Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak
2026 Latest Caselaw 298 Mani

Manipur High Court

Smt. Yumkhaibam Gaitri Devi vs Hanglem Ghonideepak on 4 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                                  Item No. 13
DRA SINGH Date: 2026.02.04
          17:39:51 +05'30'

                                                IN THE HIGH COURT OF MANIPUR
                                                          AT IMPHAL
                                                   MC(MAT APP) No. 23 of 2025

                              Smt. Yumkhaibam Gaitri Devi
                                                                                              ... Applicant
                                                               - Versus -

                              Hanglem Ghonideepak
                                                                                            ... Respondent


                                                         B E F O R E
                                           HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                             HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                            O R D E R

[M. Sundar, CJ] 04.02.2026

[1] Captioned miscellaneous case (MC) has been filed seeking

condonation of delay (CoD) qua 24 days delay in filing a statutory appeal

under Section 19 of the 'Family Courts Act, 1984'.

[2] In the hearing today, Mr. Anjan Prasad Sahu, learned counsel

on record for MC applicant and Ms. Lekhakumari, learned counsel for sole

respondent in MC (to be noted, Ms. Lekhakumari has since filed

Vakalatnama for the sole respondent) are before this Court.

[3] Adverting to paragraph No. 10 of the condonation of delay

(CoD) petition, learned counsel for applicant submits that there was some

ambiguity about the period of limitation qua Section 19 of the 'Family Courts

Act, 1984' and Section 28 of the 'Hindu Marriage Act, 1955' and that caused

the delay.

Page 1|2 [4] In response to above plea, learned counsel for respondent

submitted that there is no ambiguity as the appellant has filed the captioned

statutory appeal under Section 19 of the 'Family Courts Act, 1984'.

[5] Be that as it may, we find that a matrimonial divorce suit being

Matrimonial (Divorce) Suit No. 27 of 2021 on the file of Family Court, Imphal

East being a suit filed by the husband seeking dissolution of marriage was

decreed (after full contest) on 09.10.2025 vide the impugned judgment.

Wife is on appeal and we find that vide the impugned judgment, permanent

alimony has also been granted.

[6] Considering the facts and circumstances of the case, taking

into account the fact that the captioned matter is a matrimonial case and

also considering that the issue pertains to a technical interplay between two

statutes besides noticing that the delay sought to be condoned is 24 days,

this Court deems it appropriate to overrule the objection of respondent as

hypertechnical and accede to condonation of delay prayer.

[7] In the result, delay condoned. Captioned MC is ordered as

prayed for. There shall be no order as to costs.

                            JUDGE                  CHIEF JUSTICE

FR/NFR

Bipin




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