SANGEETHA NAIR Vs. SANTHOSH KUMAR

JUDGEMENT

(1.) THIS appeal is filed by the petitioner in O.P.No.174/2004 on the files of the Family Court, Kottayam at Ettumanoor. The O.P. was filed for a direction to the respondents to return 60 > sovereigns of gold ornaments and Rs.1 lakh, which were entrusted with the 2nd respondent at the time of petitioner's marriage with the 1st respondent. By the impugned order, while the Family Court accepted the claim of the appellant for return of the gold, the Family Court has disallowed her claim for return of Rs.1 lakh. The appellant is also aggrieved by the value of the gold as estimated by the Family Court and also the rate of interest awarded.

(2.) WE have heard the counsel for the parties.

(3.) THE impugned order shows that while accepting the claim of the appellant for return of 60 > sovereigns of gold ornaments, the Family court has directed that either the gold should be returned or the appellant will be entitled to realise its "present approximate value of Rs.3,75,000/- with 6% interest from today. This, therefore, shows that if the respondents fail to return the gold, the appellant can only realise Rs.3,75,000/- with 6% interest from 23.10.2007, the date when the order was passed by the Family Court.