AJITH KUMAR Vs. SANDHYA

JUDGEMENT

(1.) THE parties in the aforesaid two appeals are the same and the matters in dispute are interconnected. Therefore, these appeals are disposed of by this common judgment.

(2.) O.P.No.396 of 2007 on the file of the Family Court, Thiruvalla was filed by the wife against the husband and two others for recovery of the value of gold ornaments and also for realization of the money paid at the time of marriage. The Family Court partly decreed O.P.No.396 of 2007, directing the husband to pay a sum of Rs.3,00,000/- to the wife, together with interest. The husband filed Mat. Appeal No.646 of 2008, challenging that order. Mat. Appeal No.275 of 2010 is filed by the wife, challenging the judgment in O.P.(HMA) No.256 of 2008 on the file of the Family Court, Thiruvalla. The O.P. was filed by the wife under Section 13(ia) and (ib) of the Hindu Marriage Act. The Family Court dismissed the petition.

(3.) IN view of the settlement between the parties, Mat. Appeal No.275 of 2010 is dismissed and Mat. Appeal No.646 of 2008 is disposed of recording full satisfaction of the decree in O.P.No.396 of 2007 on the file of the Family Court, Thiruvalla.