BEENA Vs. ANAND RAJ @ AMBALI

JUDGEMENT

(1.) THOUGH the court below by order dated 21.8.2008 in O.P.No.52 of 2007 had given a decree in favour of the appellant herein for realisation of an amount of Rs.61,300/ - with 6% interest from the date of the order till the realisation of the same, dissatisfied with the order declining her claim for an amount equivalent to the value of 22 sovereigns of gold ornaments, said to have given to her at the time of her marriage with the first respondent, the present appeal is preferred.

(2.) HEARD .

(3.) THE respondents filed objection admitting the marriage between the appellant and the first respondent. According to the respondents, the gold ornaments given to the appellant were taken away by herself and Rs.25,000/ - paid by the father of the appellant in connection with the marriage was spent for purchasing thali chain of 3= soverigns and dress for the appellant and they have also denied any subsequent payment.