SEBASTIAN DCOSTA Vs. DORINE GOMEZ

JUDGEMENT

(1.) The afore four appeals are filed by the husband challenging the common order dtd. 30/9/2014, in O.P.Nos. 182/2009, 1427/2008, 379/2012, 1090/2010 of Family Court, Ernakulam.

(2.) Mat. Appeal 99/2015 is filed against the dismissal of O.P. No.1090/2010 filed by the husband for declaring him as the legal guardian and to get permanent custody of the three minor children - Santra, Saira and Savio.

(3.) Mat. Appeal 102/2015 is filed challenging the order in O.P. No. 1427/2008 permitting the wife to recover Rs.35,000.00 and the value of 30 sovereigns of gold ornaments from the husband and all his assets both movable and immovable. A Cross Objection: 26/2025 in the above Mat.Appeal was filed by the wife stating that the family court ought to have ordered that if the quantified value of gold is not given within a reasonable time, the cross objector is entitled to realise the value of gold prevailing on the date of realisation of the amount.