RESHMI RADHAKRISHNAN Vs. VINOD K.G.

JUDGEMENT

(1.) In this appeal, the appellant calls into question the correctness, legality and propriety of the judgment and decree of the Family Court, Ernakulam which dismissed her claim for return of gold ornaments and other personal belongings scheduled therein.

(2.) The parties shall be referred to by their rank in O.P.No.1301/2016.

(3.) The facts in brief are as follows: