BENAZIR Vs. RAHEESA BEEGUM

JUDGEMENT

(1.) The appellant is the claim petitioner in I.A.No.674 of 2013 in O.P.No.671 of 2013 of the Family Court, Attingal. The above original petition was filed by the wife/the first respondent for recovery of money and gold ornaments from her husband, who is the second respondent in this appeal. The above claim petition was filed by the appellant to vacate the order of attachment against the petition scheduled property.

(2.) The appellant herein contended that she is the absolute owner of the scheduled property by virtue of sale deed No.3067/2011/11 of SRO, Chathanoor and she purchased the property from the second respondent for valuable consideration and the first respondent mistakenly got attached the property, subsequent to the purchase of the above property. According to the appellant, she had effected mutation and is paying land tax.

(3.) The first respondent herein contended that the purchaser is the niece of her husband and it is a fraudulent transaction to defeat her claim for maintenance after collusion.