(1.) Heard.
(2.) The present appeal is against the judgment and decree dtd. 23/1/2016 whereby a claim preferred by the wife/appellant under Sec. 27 of the Hindu Marriage Act, 1955 (in short 'the Act, 1955') claiming the property presented during the marriage was dismissed. The present appeal is by the wife.
(3.) Brief facts of the case are that on 22/1/2006, the appellant and the respondent were married and thereafter the wife joined the company of the husband. It was stated that during the marriage, certain properties were presented to the wife along with the ornaments which were not returned. The respondent/husband denied the averments to have received any property during the marriage. On the basis of the issues and the evidence adduced, the learned Family Court dismissed the case of the appellant/wife on the ground that application under Sec. 27 of the Act would not be maintainable.