YAMUNA MARY Vs. DENNY HANNIBAL

JUDGEMENT

(1.) Mat. Appeal Nos. 560 of 2013 and 620 of 2014 arise from the common judgment dtd. 15/6/2013, in O.P.Nos.1513 of 2010 and 1512 of 2010 passed by the Family Court, Kottayam. Mat.Appeal No.296 of 2018 arises from the order dtd. 7/8/2017, in O.P.No.210 of 2014 passed by the Family Court, Pala. Since the parties are the same and the issues involved are interconnected, the above Matrimonial Appeals are heard together and are being disposed of by this common judgment.

(2.) Mat. Appeal No. 560 of 2013 is filed by the wife challenging the judgment passed in O.P.No.1513 of 2010 for recovery of gold ornaments and money.

(3.) Mat. Appeal No.620 of 2014 is filed by the husband challenging the judgment in O.P.No.1512 of 2010 against the decree of divorce granted by the Family Court, Kottayam.