A.K. MONFORT Vs. JESSY MONFORT

JUDGEMENT

(1.) Appeal has been preferred by the respondents in O.P No.174/2012 of the Family Court, Muvattupuzha. They challenged the judgment dated 27.3.2013 by which the Family Court directed return of an amount of Rs.4 lakhs and also an amount of Rs.8,50,000/- being the value of the 321/2 sovereigns of gold ornaments. The appellants inter alia contend that there is absolutely no evidence to prove payment of Rs.4 lakhs and entrustment of 321/2 sovereigns of gold ornaments and the court below committed serious error in allowing the petition as sought by her.

(2.) The facts of the case are as follows:

(3.) Evidence in the case consists of oral testimony of PW1 to PW3 on behalf of the petitioner and respondent was examined as RW1. Exts.A1 to A4 were marked from the side of the petitioner and B1 to B14 from the side of the respondent. Exts.X1 and X1(a) were marked as the Court Exhibits.