State Of Manipur vs Vrs
2026 Latest Caselaw 659 Mani

Manipur High Court

State Of Manipur vs Vrs on 13 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

          Digitally
Lucy signed  by Lucy
      Gurumayum                                                     Item Nos. 38
Gurum Date:
      2026.02.13           IN THE HIGH COURT OF MANIPUR
ayum 16:24:45
      +05'30'
                                     AT IMPHAL

          MAC App. No. 1 of 2025
          State of Manipur                                     ...Applicant/s
              Vrs.
          Sairem (O) Kamala Devi & 8 Ors                     ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

13.02.2026

[1] Mr. S. Nepolean, learned Sr. counsel and GA assisted

by Mr. Robert, learned Dy. GA appeared on behalf of the appellant;

Mr. L. Atembi, learned counsel appeared on behalf of the

respondent nos. 1 to 6; Mr. Th. Ibohal, learned Sr. counsel assisted

by Mr. Kashianand, learned counsel appeared on behalf of the

respondent no. 8; and Mr. W. Niranjit, learned Dy. GA appeared on

behalf of the respondent no. 7.

[2] The present appeal has been filed against an order

dated 13.12.2022 passed by the Presiding Officer, Motor Accident

Claims Tribunal in MAC No. 105 of 2022 (Ref: MAC Misc. Case no.

8 of 2022 and MAC Case No. 252 of 1999) where an award has

been given to the effect that the claimants are entitled to

compensation amount of Rs. 4,00,000/- (Rupees four lakhs only)

Page 1 as compensation for the injury and permanent disability caused to

Shri Sairem Ibomcha Singh in the motor accident that occurred on

26th April, 1999. The learned Tribunal also directed that the

respondents no. 1, 2 & 3 i.e. the State of Manipur represented by

Secretary GAD; the Director Manipur Fire Service Department,

Government of Manipur; and Shri Sorensangbam Mangijao Singh

are jointly and severally liable to pay compensation and that the

respondent no. 1 being the employer is directed to pay the

aforesaid compensation amount within a period of two months

from the date of the order.

[3] Mr. S. Nepolean, learned Sr. counsel submitted that the

present appeal has been filed with a limited issue that the

respondent no. 3, viz; Shri Sorensanbam Mangijao Singh who is

serving as a driver in Manipur Fire Service Department is not an

employee of the General Administrative Department and that he is

an employee of the Home Department, Government of Manipur

and as such, instead of the GAD, the Home Department is the

authority to pay the said compensation amount.

[4] It has been submitted by the learned counsel appearing

for the parties that there is element of an amicable settlement if

the matter is referred for mediation.

Page 2 [5] In view of the submission made above, Registry is

directed to referred this matter for mediation at the Mediation

Center, High Court of Manipur for exploring the possibility of an

amicable settlement.

[6] Taking into consideration the narrative made above,

this Court is of the considered view that the Administrative

Secretary (Home), Government of Manipur and the Director,

Manipur Fire Service Department, Government of Manipur are

required to be present before the Mediator. Accordingly, the

Administrative Secretary (Home) and the Director, Manipur Fire

Service Department or any officer duly authorized by them to settle

the issue and the respondents along with their respective counsel

are directed to appear before the appointed Mediator on

26.02.2026 at 1:30 p.m.

[7] A copy of this order be furnished to all the counsel

appearing for the parties through their Whatsapp/Email during the

course of day for doing the needful.

JUDGE

Lucy

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