PAZHAYAVALAPPIL SHAJI Vs. RESHMA

JUDGEMENT

(1.) The respondent in O.P.No.741 of 2013 on the files of the Family Court, Tirur is the appellant. He filed this appeal under Sec. 19(1) of the Family Courts Act, 1984 challenging the order of the Family Court, whereby he was directed to pay Rs.6.00 lakhs as value of 30 sovereigns of gold ornaments to the respondent.

(2.) On 19/2/2016, this appeal was admitted. Execution of the decree in O.P.No741 of 2013 was stayed as per the order in I.A.No.599 of 2016 on the condition of furnishing security to the satisfaction of the Family Court, Tirur.

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