K. SATRABATI DEVI Vs. KONJENGBAM GUNABANTA SINGH

JUDGEMENT

(1.) Heard Mr. N. Mahendra, learned counsel for the appellant. Despite service of notice and the names being printed in the cause list, none appeared for the respondents and they were called and set ex parte.

(2.) This appeal has been filed by the appellant against the decree dtd. 10/2/2023 and judgment and order dtd. 6/2/2023 passed in Mat. (Dec) Suit No.40 of 2022 on the file of the Family Court, Manipur.

(3.) Mat. (Dec) Suit No.40 of 2022 has been filed by the appellant to declare that she is the single unmarried mother. The Family Court framed a preliminary issue as to whether it has jurisdiction to entertain the suit or not? Upon hearing the learned counsel for the appellant, the Family Court has given a finding that the Family Court has no jurisdiction to entertain the suit of the appellant, as there is no marital relationship between the appellant and the first respondent. Aggrieved by the said judgment and order, the appellant has filed the present appeal.