Priyobrata Thounaojam vs Lisham (N) Thounaojam (O) Bijaya Devi ...
2026 Latest Caselaw 1876 Mani

Manipur High Court

Priyobrata Thounaojam vs Lisham (N) Thounaojam (O) Bijaya Devi ... on 20 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                            Digitally signed by
SHAMURAILATPA SHAMURAILATPAM SUSHIL
M SUSHIL SHARMA SHARMA
                Date: 2026.03.20 19:00:32 +05'30'
                                                                                 Sl. No. 6

                                  IN THE HIGH COURT OF MANIPUR
                                            AT IMPHAL

                                     MC(Mat. App.) No. 9 of 2026
                         Priyobrata Thounaojam
                                                              Applicant
                                                Vs.
                         Lisham (N) Thounaojam (O) Bijaya Devi and 2 others

                                                            Respondents

                                           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)

20.03.2026

[1] Captioned 'Miscellaneous Case' ('MC' for the sake of brevity

and convenience) has been filed with a 'Condonation of Delay' ('CoD' for

the sake of brevity and convenience) prayer seeking condonation of 62

(sixty-two) days delay in filing a statutory appeal under Section 19 of 'the

Family Courts Act, 1984 (Act No. 66 of 1984)' {'said Act' for the sake of

brevity and convenience}.

[2] Mr. P. Tomcha, learned counsel for MC applicant submits

that a Civil Execution Case (Civil Execution Case No. 3 of 2024) on the

file of 'learned Family Court, Thoubal' ('said court' for the sake of

convenience) came to be disposed of on 16.12.2025, Civil Execution Case

is qua order and judgment dated 02.03.2019 inter-alia regarding monthly

maintenance and educational expenses.

[3] Not satisfied with order dated 16.12.2025 in Civil Execution

Case No. 3 of 2024, main Matrimonial Statutory Appeal under Section 19

of said Act has been filed is learned counsel's say.

[4] As regards MC application, learned counsel submitted that

certain documents had to be ferreted out for preparing the appeal, the

time consumed in this exercise has caused the delay and therefore, delay

is neither willful nor wanton.

[5] Issue notice to respondents returnable by 28.04.2026.

[6]           List on 28.04.2026.




                     JUDGE                             CHIEF JUSTICE
Sushil