R.K. ANGOUSANA SINGH Vs. LAISRAM NINGOL NINGTHEMCHA ONGBI LEINAMBI DEVI

JUDGEMENT

(1.) THESE two appeals arise out of a common judgement passed by the District Judge, Manipur, in two appeals, which again arose out of the same suit. I shall, therefore, dispose of both the appeals by this common judgement.

(2.) SHRI Nodiachand Singh, learned counsel appearing for the appellants in both the appeals, urges before me only one point, which is common in both the appeals. The point urged is that the Courts below committed an error in holding that the marriage between plaintiff No. 1 and Gopalsana Singh was valid when the previous husband, Nipamacha Singh, of plaintiff No. 1 is alive and no divorce has been proved.

(3.) DEFENDANTS Nos. 1 and 2 contested the suit by filing a written statement. In paragraphs 2 and 5 in their written statement, they have simply denied "that the plaintiffs are the heirs of late R.K. Gopalsana Singh". In other words, they have denied the plaintiff No. 1 was the widow of Gopalsana Singh and plaintiffs Nos. 2 to 4 were the sons of plaintiff No. 1 by Gopalsana Singh.