MOHANDAS Vs. SUNITHA MOHANDAS

JUDGEMENT

(1.) The appellant is the respondent/husband in O.P.No.494/2015 on the files of the Family Court, Attingal who suffered a judgment and decree against him for return of gold ornaments and money to the petitioner/wife therein.

(2.) Parties shall be referred to as petitioner and respondent as described in O.P.No.494/2015.

(3.) Original Petition was filed by petitioner/wife stating that her marriage with respondent was solemnised on 10/9/1981 as per Hindu religious rites and customs. At the time of marriage, respondent was employed in Bahrain. After the marriage, he took the petitioner also to Bahrain. A girl child was born in the said wedlock. Petitioner returned to her native place along with the child in the year 1985. In 1986, respondent got employment in USA and he took the petitioner and the child also to USA.