SHRI KHOMDRAM SURANJIT SINGH Vs. THOUDAM ASHAKIRAN DEVI

JUDGEMENT

(1.) Heard Mr.Kh. Mani Singh, learned Sr.counsel appearing for the petitioner/appellant as well as Ms. I. Lenibala, learned counsel for the respondents.

(2.) This appeal is directed against the judgment and order dated 31.3.2016 passed in Judl.Misc.(Injunction) Case No.346 of 2015 arising out of Mat.(Injunction) Suit No.5 of 2015 by Principal Judge, Family Court, Manipur whereby and whereunder exparte injunction granted on 19.12.2015 restraining the defendant no.1/appellant from performing marriage with defendant no.2, was made absolute.

(3.) Before adverting to the submissions advanced on behalf of the parties, facts of the case needs to be taken notice of which are as follows: