(1.) The appellant is the respondent in O.P No.21/2012 of the Family Court, Thalassery. The petitioner in the original petition is the respondent in this Mat.Appeal.
(2.) The appellant is aggrieved by the judgment and decree dated 9.4.2014 passed by the Family Court directing him to return six sovereigns of gold ornaments or its value as on the date of return of the ornaments to the respondent. The parties are for the sake of convenience referred to as 'appellant' and 'respondent' as per the status in this appeal.
(3.) The respondent filed the original petition, inter alia, pleading that her marriage with the appellant was solemnised on 19.5.2010, as per the religious rites and customs of their community. Even though, in the initial days, they had a harmonious relationship, subsequently, the appellant changed his behaviour, and he became a habitual drunkard.