NAVAS C.M. Vs. RAMALA V.M.

JUDGEMENT

(1.) These two appeals arise out of a matrimonial dispute between a couple. Mat.appeal No.614 of 2014 arises from judgment in OP No.1121 of 2012. The Original Petition was filed by the respondent/wife seeking divorce inter alia contending that she was suffering cruelty at the hands of her husband. It was also contended that the petitioner/wife got information that the respondent/husband was suffering from mental illness prior to the marriage, which fact was concealed. The marriage was solemnized on 04.06.2006 and a child was born in the wedlock. She had to move away from the matrimonial home on account of cruelty. The respondent was behaving in an improper manner and he used to consume alcohol and he was also involved in several criminal cases. He had even attempted to kill her.

(2.) It is also the contention of the petitioner that she was adorned with 15 sovereigns of gold ornaments at the time of marriage and Rs.75,000/- was entrusted to the respondent as her parental share. She contended that Rs.75,000/- given as parental share and the gold ornaments belonging to her were appropriated by her husband. It is claiming the said amount and the gold ornaments that she filed OP No.1120 of 2012.

(3.) Common evidence was taken in the case and by the common judgment dated 07.11.2013, the Family Court granted divorce as claimed by the petitioner/wife and also directed return of 15 sovereigns of gold ornaments or its value and also an amount of Rs. 75,000/- with 6% interest. Mat.appeal No.587 of 2014 has been filed by the respondent/husband against the judgment in OP.No.1120 of 2012.