Laishram Swarnalata Devi vs Laishram (N) Memchoubi Devi And 2 Others
2026 Latest Caselaw 545 Mani

Manipur High Court

Laishram Swarnalata Devi vs Laishram (N) Memchoubi Devi And 2 Others on 10 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL             Digitally signed by SHAMURAILATPAM
                                  SUSHIL SHARMA
SHARMA                            Date: 2026.02.10 20:36:32 +05'30'
                                                                       Sl. No. 10
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL

                                Mat. App. No. 4 of 2026

                Laishram Swarnalata Devi
                                                   Appellant
                                        Vs.
                Laishram (N) Memchoubi Devi and 2 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)

10.02.2026 [1] Captioned matter matrimonial appeal is a statutory appeal

under Section 19(1) of Family Courts Act, 1984.

[2] Captioned appeal has been filed assailing 'judgment and

order/decree dated 09.04.2025' made in Matrimonial (Declaration) Suit No.

21 of 2023 on the file of the learned Family Court Judge, Manipur ('impugned

judgment' for the sake of convenience and clarity). The Court which made

the impugned judgment shall be referred to as 'said Family Court' also for

the sake of convenience and clarity).

[3] Mr. S. Rupachandra, learned senior advocate instructed by Md.

Shahidur Rahman, learned counsel on record for the appellant who is before

this court, adverting to the impugned judgment, submits that the plaintiff

sought a declaration that she is unmarried/unemployed daughter of her

parents i.e., (L) Laishram Mangoljao Singh & (L) Laishram Bemebem Devi

but the said Family Court has non-suited the plaintiff inter-alia by delving

into the question of whether she is entitled/eligible to get family pension or

not. According to learned senior counsel, this is outside the scope of the

declaration suit before the said Family court and therefore, the impugned

judgment is flawed. To be noted, other grounds raised in the appeal

memorandum are reiterated.

[4]           Prima facie case for admission made out.

[5]           Admit.

[6]           Issue notice to respondents returnable by 17.03.2026.

[7]           List on 17.03.2026.




                       JUDGE                            CHIEF JUSTICE

Sushil