CHABUNGBAM MEMOTA DEVI Vs. CHABUNGBAM NINGOL THOKCHOM ONGBI SHYAMASAKHI DEVI

JUDGEMENT

(1.) Heard Mr. RK. Milan, learned counsel appearing for the appellant and Mr. N. Alex Meitei, learned counsel appearing for the respondents.

(2.) The present appeal has been filed on behalf of Km. Chabungbam Memo Devi with the following prayer:

(3.) Brief facts of the case are that the appellant is the last daughter born on 1/4/1979 out of the wedlock of her father namely, Chabungbam Babudhon Singh. Her father was serving as Chowkidar in the Education Department, Government of Manipur posted at the office of the Principal, Government Hindi Teacher Training College, Imphal. He retired from service on superannuation on 31/9/2002 and died on 10/5/2015 while enjoying his pension. After his death, her mother namely, Ch. Thambal Devi enjoyed the family pension of her father. However, after the death of her mother on 12/11/2023 leaving behind the respondents including herself, since she is unmarried and unemployed daughter, she approached the concerned authority to get the family pension on 8/1/2024, as having no means for her livelihood. As advised by the authority, she filed a Matrimonial (Declaratory) Suit No. 6 of 2024 before the Ld. Family Court Manipur with the following prayer: