GRACY Vs. GEORGE

JUDGEMENT

(1.) THIS appeal is filed by the petitioner in OP No.756/07 on the file of Family Court, Thrissur. Appellant and the respondent are wife and husband and their marriage was on 4.2.1972. They have four children, who are all grown up and are well settled in life.

(2.) THE appellant filed OP alleging that since 12 years of the marriage, respondent deserted her. According to her, at the time of marriage, she was given 40 sovereigns of gold ornaments, which were entrusted to the respondent and were misappropriated by him. She therefore sought return of 40 sovereigns of gold ornaments or its value. She had a further claim that she had expended Rs.4,00,000/ - towards the marriage expenses of their daughter and that the same is also liable to be recovered from the respondent.

(3.) WE heard the learned counsel for the appellant and also gone through the records.