BINDHU K.S. Vs. REJIMON T.B

JUDGEMENT

(1.) This is an appeal filed by the petitioner in O.P.540/2013 on the file of the Family Court, Mavelikkara against the judgment dtd. 30/1/2014 dismissing the above O.P.

(2.) The appellant preferred the above O.P for return of gold ornaments or its value from the respondents who are her husband and mother-in-law. The marriage between the appellant and the 1st respondent was solemnized on 2/7/2006. According to the appellant, at the time of marriage, her father had given her 101 sovereigns of gold ornaments. In addition to the same, she received 23 sovereigns of gold ornaments by way of gift from her relatives. According to the appellant, since the date of marriage the respondents started harassing her and subjected her to cruelty alleging that she is not beautiful and also that she has not brought sufficient gold as expected by them. A child was born in the wedlock on 23/4/2007. Her relatives had given 6 sovereigns of gold ornaments to the child. She regularly used to wear only 5 sovereigns of gold ornaments. The remaining 125 sovereigns including 119 sovereigns of gold ornaments belonging to her and 6 sovereigns belonging to the child are with the respondents 1 and 2. Therefore, in the petition she prayed for a decree for return of 125 sovereigns of gold ornaments or its value from respondents 1 and 2.

(3.) The evidence in the case consists of the oral testimonies of PW1 to 4, RW1 and documentary evidence Exts.A1 to A12 and Exts.B1 to B3. After evaluating the available evidence, the learned Family Court Judge dismissed the petition. Aggrieved by the above judgment and decree, the petitioner preferred this appeal, raising various grounds.