RANGAN Vs. MINI

JUDGEMENT

(1.) Mat Appeal Nos.573/2014 and 270/2014 are preferred against the order passed by Family Court, Irinjalakuda on 10.04.2013 in O.P No.18/2012 and Mat Appeal No.574/2014, against the order passed by Family Court, Irinjalakuda on the same date in O.P No.10/2012.

(2.) Against an order granting a decree for dissolution of marriage in favour of the husband on the ground of cruelty and permanent alimony of Rs.4,00,000/- to the wife, the respective aggrieved parties have preferred Mat. Appeal Nos.573/2014 and 270/2014.

(3.) O.P No.10/2012 was filed by the wife seeking for return of gold ornaments, cash and past maintenance from her husband and it was dismissed by the Family Court. Being aggrieved thereby, the wife has filed Mat Appeal No.574/2014 challenging the said order.