LAWS(KER)-2020-9-236

NOORJAHAN Vs. MUJEEB RAHMAN

Decided On September 25, 2020
NOORJAHAN Appellant
V/S
Mujeeb Rahman Respondents

JUDGEMENT

(1.) These Appeals are preferred by petitioners against orders passed by Family Court, Malappuram respectively in O.P.No. 794/2010 and O.P.No.736/2010.

(2.) O.P.No.736/2010 was filed by the wife for and on behalf of three minor children born in her marriage with the 1 st respondent seeking for return of 26 sovereigns of gold ornaments and past maintenance from the 1st respondent and return of 35 sovereigns of gold ornaments from the 1st respondent and his parents who were arrayed in the O.P. as respondents 2 and 3.

(3.) The averments in the O.P. are stated in brief hereunder:-