SREEJA.S Vs. NANDAKUMAR.P.

JUDGEMENT

(1.) The wife, who was the petitioner in OP No.519 of 2011 on the file of the Family Court, Malappuram, is the appellant herein. The original petition was filed seeking return of 47 sovereigns of gold ornaments or its value, allegedly misappropriated by the husband.

(2.) For the sake of convenience, the parties are referred to as, "husband" and "wife".

(3.) The marriage between the parties was solemnized on 21/2/2002. There are no issues in their wedlock. According to the wife, she was given 47 sovereigns of gold ornaments at the time of marriage, out of which 35 were purchased by her parents and 12 were gifted by her relatives. In 2003, their relationship got strained and by the month of May, 2003 she was forced to go to her parental home. Thereafter, following several mediations, they lived together in a house built by the husband in 2006. Even thereafter, the husband ill-treated the wife. She left her matrimonial house in 2010. She seeks for return of the gold ornaments.