NANCY BIJU Vs. BIJU JOSEPH

JUDGEMENT

(1.) FEELING aggrieved by the denial of a part of the claims, the petitioner in O.P. No. 375 of 2001 on the file of the Family Court, Kottayam at Ettumanoor, has come up in appeal. Respondent herein is the husband of the appellant.

(2.) RESPONDENT married the appellant on 25.07.1998. On 20.07.1998, an amount of Rs. 1,15,000/ - was paid by the father of the appellant to the respondent as patrimony. Respondent and his parents demanded more money and harassed the appellant. Her father was compelled to sell his property situated at Chenappady having an extent of 50 cents and pay Rs. 1,50,000/ - on 30.05.2000 to the respondent, which was obtained as the sale consideration. Respondent did not take care of the appellant and her child. He even initiated proceedings for divorce. In the above circumstances, appellant approached the court below with the following prayers:

(3.) AT the trial, the court below examined four witnesses on the side of the appellant and the respondent testified as RW1. Exts. A1 and A2 are the documents produced on the side of the appellant.