SHAHUL HAMEED SHAMSUDEEN Vs. SIBI

JUDGEMENT

(1.) Mat.Appeal.No.304/2013 has been filed against the order dated 23/1/2013 in O.P.No.773/2009 of the Family Court, Kottarakkara. By the impugned order, the Family Court decreed the original petition and issued a permanent prohibitory injunction restraining the respondent from trespassing into the petition schedule property having an extent of 50 cents restraining the respondent from obstructing the petitioner in conducting the business of M/s.Rizna Wood Industries and also from committing waste. The decree came to be passed in a petition filed by the petitioner/wife inter alia alleging that the respondent/husband was interfering with the business being conducted by her under the name and style Rizna Wood Industries.

(2.) Mat.Appeal No.523/2013 arises from the order in OP No.774/2009. By the impugned order, the Family Court directed the respondent to pay 1,00,000/- to the petitioner/wife with interest at the rate of 8% per annum from the date of petition till the date of decree and thereafter at the rate of 6% per annum. Respondent was also directed to return 65 sovereigns of gold ornaments or its market value and a further amount of 4,00,000/-, past maintenance arrears at the rate of 2,000/- per month to the petitioners 2 and 3 from 27/7/2009 till the date of original petition. The husband, who is under obligation to pay the aforesaid amount preferred the aforesaid appeal.

(3.) Mat.Appeal.No.524/2013 arises from the order in O.P.No.953/2011 by which the marriage between the petitioner and respondent has been dissolved by a decree of divorce.