LAWS(KER)-2023-8-129

NIKITHA Vs. SHEEJA

Decided On August 22, 2023
Nikitha Appellant
V/S
SHEEJA Respondents

JUDGEMENT

(1.) The respondent in O.P.(FC) No.601 of 2022 has filed this petition for review under Sec. 114 read with Order XLVII, Rule 1 of the Code of Civil Procedure, 1908.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) The petitioner has filed O.P.No.661 of 2016 before the Family Court, Kollam. She sought a decree for realisation of gold ornaments and money amounting to Rs.19,60,000.00. She filed I.A.No.1309 of 2016 for attachment before judgment of two items of properties; 0.136 Ares of property along with a shop room (A-schedule) and 6.04 Ares of property along with a double storied residential building (B-schedule). An order of attachment was granted. The respondent later filed I.A.No.6 of 2022 seeking to lift the attachment. That petition was filed invoking the provisions of Order XXXVIII, Rule 9 of the Code. The Family Court dismissed that petition. The respondents filed O.P.(FC) No.601 of 2022 challenging the order of the Family Court.