SUJITHAMOL.S Vs. ANILKUMAR.N.G.

JUDGEMENT

(1.) THE wife who brought proceeding for various reliefs under Section 12 of the Protection of Women from Domestic Violence Act (PWDV Act) was granted some relief by the trial court, but she is not satisfied with the orders obtained. Her claim for 320 grams of gold or the value of it was disallowed.

(2.) THE definite case of the husband who contested the proceedings is that at the time of marriage his wife had only 240 grams of gold ornaments. He also denied the allegation that he had appropriated her ornaments, and he maintained a definite stand that he is not liable to pay the value of any ornament to the wife.

(3.) ON an appreciation of the evidence the trial court found that the claim for value of ornaments is baseless. Accordingly the said claim was disallowed, but the other claims were allowed. M.C 63/2010 brought under Section 12 of the PW DV Act was accordingly allowed in part by the learned Judicial First Class Magistrate Court I, Vaikom by order dated 31.03.2012. Dissatisfied of the relief obtained the wife approached the court of Session Kottayam with Crl.A 122/12.