ZACHARIAS Vs. JOSEPH

JUDGEMENT

(1.) Plaintiffs in O.S. No. 402 of 1980 on the file of the Sub Court, Kottayam, are the appellants. The suit is for the share of the 2nd plaintiff out of the properties of the defendants or for recovery of Rs.10,000/- with interest.

(2.) Ist plaintiff is the husband and the 2nd plaintiff is the wife. Ist defendant is the father and the 2nd defendant is the mother of the 2nd plaintiff. It is the plaintiffs' case that at the time of the marriage of the 2nd plaintiff, defendants promised to pay Rs.20,000/- in satisfaction of her claim for share and out of the said amount Rs.10,000/- was paid by way of ornaments and the remaining Rs.10,000/- was due from the defendants. Suit is for recovery of the said amount.

(3.) In the written statement filed by the defendants, they contended that the entire Sthreedhanam was paid at the time of marriage of 2nd plaintiff and that no amount was due to the 2nd plaintiff by way of Sthreedhanam.