BINITHA Vs. HAREENDRAN

JUDGEMENT

(1.) The petitioner in O.P.No.405 of 2010 before the Family Court, Kollam is the appellant. She filed O.P.No.405 of 2010 seeking recovery of money and return of gold ornaments and movables. The Family Court as per the common judgment in O.P.Nos.404 and 405 of 2010 dtd. 26/8/2015 allowed O.P.No.405 of 2010 only in part. The appellant was allowed to recover a few movables included in the petition schedule. Her claim for recovery of money and return of gold ornaments was declined. Aggrieved by the said part of the decree, this appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984.

(2.) Notice was directed to be served on the respondent as per order dtd. 8/1/2016. The respondent entered appearance through his learned counsel. The appeal was admitted on 29/3/2017.

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.