REMI ABRAHAM Vs. REJI R.

JUDGEMENT

(1.) These two Matrimonial Appeals arise from the judgment and decree in O.P.No.286/2014 on the files of Family Court, Kottarakkara, which was a petition filed by the appellant in Mat. Appeal No.57/2019, claiming return of amounts from her husband and father-in-law and also claiming maintenance from the husband.

(2.) For the sake of convenience, parties shall be referred to by their rank in the O.P.No.286/2014 as petitioners and respondents.

(3.) By the judgment and decree impugned herein, O.P. No.286/2014 was decreed in part, directing the 1st respondent to return ?2,00,000/- to the 1st petitioner, with interest. The claim for the return of ?6,00,000/- was declined by the Family Court. The claim for value of almirah was also declined. The claim for past maintenance was not granted by the Family Court on the ground that maintenance was granted in M.C.No.85/2014.