SEENA V. Vs. ROHINI

JUDGEMENT

(1.) The original petition filed by the wife before the Family Court, seeking a declaration that Ext.A5=Ext.B2 Cancellation Deed, cancelling Ext.A4=Ext.B1 Settlement Deed, is null and void, for declaration of her half right over the property, and for recovery of gold ornaments, money and movables, was decreed in part. Challenging that part of the decree which refused the reliefs sought, she is in appeal.

(2.) The marriage of the petitioner-wife with late Premkumar was on 11/5/2010. Premkumar died on 3/10/2011. The respondents in the original petition, who are the respondents in this appeal, are the in-laws of the petitioner-wife.

(3.) According to the petitioner, after her marriage with Premkumar, there was "Adukalakanal", a customary function, on 13/5/2010. On that date, the 1st respondent(father-in-law) was entrusted with an amount of Rs.5,00,000.00 towards petitioner's share. On 11/6/2010, a further amount of Rs.3,00,000.00 was entrusted with the husband towards her share. At the time of marriage, the petitioner had 20 sovereigns of gold ornaments; out of the same, 2.5 sovereigns are with her. The remaining gold ornaments and the money were misappropriated by the respondents. There is a further claim for the value of movables allegedly entrusted at the time of marriage.