Ningthoujam Geoffrey vs Laishram Monica Chanu
2026 Latest Caselaw 1767 Mani

Manipur High Court

Ningthoujam Geoffrey vs Laishram Monica Chanu on 17 March, 2026

             Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.03.17
SINGH     14:45:28 +05'30'                                                              Sl. No. 6
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL
                                              Mat. App. No. 8 of 2026
                     NIngthoujam Geoffrey
                                                                                     Appellant
                                                   Vs.
                    Laishram Monica Chanu
                                                                                    Respondent

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) 17.03.2026

[1] Captioned appeal is a statutory appeal under Section 19 of the

Family Courts Act, 1984 and it is directed against judgment and decree dated

18.10.2025 in Matrimonial (Divorce) Suit No. 132 of 2019 on the file of the Family

Court, Imphal West. Divorce sought for by the husband on the ground of cruelty

was negatived vide impugned judgment and decree and husband is on appeal

vide captioned statutory appeal.

[2] It is submitted that the Family Court fell in error in coming to the

conclusion that cruelty had not been proved when there was adequate material.

      [3]                 Issue notice.

      [4]                 Mr. L. Rajesh, learned counsel with Enrolment No. 41/2000, having

Addsress: Chingamathak Nameirakpam Leikai, Imphal, who is present in Court,

accepts notice for respondent-wife and requests for time to file vakalatnama and

get further instructions.

[5] List under suitable cause list caption on 06.05.2026.

                                      JUDGE                             CHIEF JUSTICE
      Sandeep