LAWS(MANIP)-2026-1-7

TAKHELLAMBAM ONGBI TANOU DEVI Vs. KEISHAM BABU SINGH

Decided On January 07, 2026
Takhellambam Ongbi Tanou Devi Appellant
V/S
Keisham Babu Singh Respondents

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing along with Mr. N. Nabakishwor and Mr. N. Leo, learned counsel for the petitioners.

(2.) By the present petition, the petitioners are challenging the impugned order dtd. 13/11/2025 passed by the Ld. District Judge, Imphal West in Misc. Civil Appeal No. 9 of 2025.

(3.) It is stated that the petitioners are plaintiff in O.S. No. 20 of 2020 pending before the Ld. Civil Judge (Jr. Division), imphal West-I and vide order dtd. 31/7/2025 in Judl. Misc. No. 97 of 2020 Ref: O.S. No. 20 of 2020], the Trial Court passed an order of maintaining status quo as on date between the parties until vacated.