SHIJO NICY Vs. JOSEPH

JUDGEMENT

(1.) This is an appeal filed u/s 19 of the Family Courts Act, 1984 against the order of the Family Court, Thodupuzha (for short, 'the court below') in OP No.188/2012 dated 29th May, 2014.

(2.) The respondents at the court below are the appellants. The petitioner is the respondent. The parties are referred to as shown in the original petition unless otherwise stated.

(3.) The original petition was one for recovery of gold ornaments, money and movable properties.