GERRY DOUGLAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The parties to the proceedings are husband and wife. The wife filed O.P No.868 of 2009 before Family Court, Thiruvananthapuram for recovery of gold ornaments and money from the husband. The husband filed O.P No.746 of 2014 before Family Court, Pathanamthitta for recovery of gold from the wife. He filed O.P No.1269 of 2014 before Family Court, Pathanamthitta for dissolution of marriage. The Family Court, Thiruvananthapuram decreed in part O.P No.868 of 2009 filed by the wife. Against rejection of her prayer for return of patrimony, she preferred Mat.Appeal No.478 of 2016, and against the decree granted in her favour, the husband preferred Mat.Appeal No.693 of 2016. Alleging perjury against PWs 1 to 3 in O.P No.868 of 2009, the husband filed I.As, under Sec. 340 of Cr.P.C to prosecute them. Against dismissal of those I.As by the Family Court, he preferred O.P (FC) Nos.31 of 2017, 32 of 2017 and 42 of 2017.

(2.) Against dismissal of O.P No.1269 of 2014 for divorce, the husband preferred Mat.Appeal No.117 of 2021, and against dismissal of his O.P No.746 of 2014 for recovery of gold, he preferred Mat.Appeal No.1433 of 2017.

(3.) Against the protection order obtained by the wife under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, the husband preferred Crl.Appeal No.558 of 2012 before Additional District and Sessions Court-V, Thiruvananthapuram and against dismissal of that appeal, he has preferred Crl.R.P No.757 of 2018.