BEEVI SIDHEEQ Vs. P. K. SIDHEEQ

JUDGEMENT

(1.) The appellant is the petitioner in O.P.No.187/2022 of Family Court, Muvattupuzha. The said Original Petition seeking return of gold ornaments and cash was allowed in part by the Family Court by granting a decree for return of cash. Aggrieved by the declinment of her claim for return of gold ornaments, she has preferred this appeal.

(2.) The parties shall be referred to by their rank in O.P.No.187/2022.

(3.) Petitioner's case is that her marriage with the 1 st respondent was solemnized on 10/3/2002; that at the time of marriage, she was given 22 sovereigns of gold ornaments and cash of ?1 lakh. In the wedlock, three children were born to them. 2nd respondent is the mother and 3rd respondent is the sister of the 1st respondent. Respondents misappropriated the entire gold ornaments and cash of the petitioner to meet their personal needs. Apart from ?1 lakh given at the time of marriage, petitioner had brought another sum of ?1,50,000/- from her house for the purpose of reconstructing the house of the respondents. Respondents subjected the petitioner to cruelty and on 7/8/2016 they ousted her from the matrimonial home. She filed the Original Petition claiming return of 22 sovereigns of gold ornaments and cash of ?2,50,000/- misappropriated by the respondents.