SAJEER Vs. NAZEEMA

JUDGEMENT

(1.) The original petition filed by the wife against the husband and mother-in-law, was decreed against the husband in part, by the Family Court. Challenging the same, the husband is in appeal.

(2.) The marriage between the parties was solemnized on 15/2/2004. The claim in the original petition is for an amount of Rs.3,04,000.00. The claim is under various heads as under:-

(3.) According to the petitioner-wife, at the time of marriage an amount of Rs.50,000.00 was entrusted to the husband as "Aacharam". So also, the petitioner was provided with 20 sovereigns of gold ornaments. That apart, as was required by the husband, an extent of 8 cents of property was settled by the petitioner's father in her name. The petitioner was also provided with an almirah worth Rs.3,000.00. An amount of Rs.75,000.00 was spent towards marriage expenses. A child was born in the wedlock. The petitioner's relatives presented gold ornaments weighing 2 sovereigns to the child. The petitioner alleges that the gold and money were misappropriated by the respondents-husband and his mother. It is accordingly that the original petition was filed, for money.