Hijam Ongbi Toijam Joplin Lyngdoh; & Anr vs H. Khelendro Singh Of Kongba Khunou
2026 Latest Caselaw 719 Mani

Manipur High Court

Hijam Ongbi Toijam Joplin Lyngdoh; & Anr vs H. Khelendro Singh Of Kongba Khunou on 16 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KABORAMB Digitally signed by
AM       KABORAMBAM
         SANDEEP SINGH
SANDEEP Date: 2026.02.18
SINGH    17:56:59 +05'30'

                                                                                  Sl. No. 33 & 34
                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
                                            Mat. App. No. 7 of 2024
                                                  Clubbed with
                                           MC (Mat. App.) No. 9 of 2024


                               Hijam Ongbi Toijam Joplin Lyngdoh; & Anr.
                                                                                   Appellants
                                                        Vs.
                               H. Khelendro Singh of Kongba Khunou, I/E,
                               P.O. Singjamei
                               P.S. Irilbung,
                               at present, Khabam Chumbreithong
                                                                                  Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

(ORDER) (Order of the Court was made by M. Sundar, CJ)

16.02.2026

Captioned matter is listed under the cause list caption

'FOR REFERRAL TO THE SPL. MEDIATION DRIVE-MEDIATION

FOR THE NATION 2.0'.

Mr. Th. Henba, learned counsel for two appellants is

before this Court but there is no representation for the lone

respondent either in the physical Court or on the Video Conferencing

(VC) platform.

Learned counsel for appellants, submits that the appeal

arises out of a Maintenance Case (Criminal Maintenance Case). To

be noted, captioned appeal is a statutory appeal under Section 19 of

the Family Courts Act, 1984.

This Court is informed that the lone respondent has

been duly served and it is seen that name of lone respondent is also

shown in the cause list. This Court is further informed that the lone

respondent has not chosen to enter appearance through counsel.

This Court finds that the lone respondent is not before this Court

either in the physical Court or on the VC platform.

In the aforesaid scenario, referring the captioned matter

to mediation is not possible. The only option is to have the captioned

matter heard out on merits.

Registry to remove the cause list caption and list the

captioned matter under a suitable cause list caption on 18.03.2026.

             JUDGE                            CHIEF JUSTICE
Sandeep