KRISHNAKUMARI Vs. VENUGOPAL

JUDGEMENT

(1.) The plaintiff in O.S. No. 340 of 1998 on the file of Family Court, Kollam is the petitioner in this Writ Petition. The Writ Petition is filed by the petitioner for quashing Ext. P1 decision rendered by the Lok Adalat organised by the Taluk Legal Services Committee in Lok Adalat Case No. O.S. 340/98 and in M.C. 547 of 1998 on the file of Family Court, Kollam.

(2.) The petitioner filed O.S. No. 340 of 1998 before the Family Court, Kollam for realisation of an amount of Rs. 1,74,850/- with 12% interest and also for recovery of future maintenance at the rate of Rs. 750/- each for her children. The children were impleaded as plaintiffs 2 and 3 in the suit. The respondent married the petitioner on 19.1.1995. Two children are born to them in that wedlock. The relationship between the petitioner and the respondent became strained. According to the petitioner, the respondent used to manhandle her and on 30.8.1998 he left the petitioner and the children and thereafter he did not come back. It is also alleged that the respondent took away the gold ornaments given to the petitioner by her parents at the time of marriage and sold the same. It was alleged that utilising the sale proceeds, the respondent purchased property in his name in the year 1997. It is also alleged that the petitioner gave an amount of Rs.25,000/- to the respondent for the purpose of starting the construction of a building in the property so purchased. That amount was appropriated by the respondent. Hence the suit for recovery of Rs. 1,74,850/- with 12% interest and also for recovery of future maintenance at the rate of Rs.750/- each for the children.

(3.) The respondent filed O. P. (H.M.A.) No. 69 of 1999 against the petitioner before the Family Court for restitution of conjugal rights.