XXXXXX Vs. XXXXXX

JUDGEMENT

(1.) Can an allegation of 'adultery ' or even when so established, porpoise a claim for compensation is what is projected for our consideration in this appeal.

(2.) Appellants are respondent Nos.1 and 2 in O.P. No.1574/2014 on the file of the Family Court, Thiruvananthapuram. The said O.P was filed by the husband of the 1st appellant seeking compensation, return of gold ornaments and money from respondents 1 to 5 in the O.P. By the impugned judgment and decree, the learned Family Court decreed the Original Petition in part against respondent Nos.1 and 2 in the Original Petition/appellants herein, directing them to pay compensation of Rs.4.00 Lakhs to the respondents. His claim for return of gold and cash was disallowed. Aggrieved by that part of decree, granting compensation, respondents 1 & 2 in the O.P have come in appeal.

(3.) For the sake of convenience, the parties shall be referred to by their rank in the original petition.