Union Of India vs Vrs
2026 Latest Caselaw 914 Mani

Manipur High Court

Union Of India vs Vrs on 19 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally signed
      by Lucy                                                       Item Nos. 6-7
Gurum Gurumayum
      Date: 2026.02.19   IN THE HIGH COURT OF MANIPUR
ayum 17:06:10 +05'30'              AT IMPHAL

            RSA No. 8 of 2019
            Union of India                                      ...Appellant/s
                Vrs.
            L. Fimate                                        ...Respondent/s

With MC(RSA) No. 18 of 2019

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

19.02.2026

Mr. Brojendro, learned counsel appeared on behalf of

the appellant; and Mr. RP. Daida, learned counsel appeared on

behalf of the respondent.

The present appeal has been filed against the

judgment and decree dated 19.03.2019 passed by the Civil Judge

(Sr. Divn.), Imphal East in Original (Money Suit) No. 25 of 2016. By

the said impugned judgment and decree, the present appellant

was directed to pay rent dues and mesne profits of Rs. 27,07,352/-

(Rupees Twenty Seven Lakh Seven Hundred Fifty Two) only to the

respondent, who was the plaintiff in the said money suit.

It has been submitted by the learned counsel

appearing for the appellant that during the pendency of this

Page 1 appeal, the appellant has already paid Rs. 5,47,727/- (Rupees Five

Lakh Forty Seven Thousand Seven Hundred Twenty Seven) only to

the respondents which is said to be an undisputed amount.

It has also been submitted by the learned counsel

appearing for the appellant that the appellant are trying to clear off

the remaining decreetal amount and as such, the learned counsel

seeks for granting three weeks time.

Mr. RP Daida, learned counsel appearing for the

respondent submitted that he has no objection.

In view of the submission made above, let these cases

be listed again on 22.04.2026.

JUDGE

Lucy

Page 2