YAKOB MARTIN KOCHERIC Vs. LISA BABU JOSEPH

JUDGEMENT

(1.) These appeals arise from the judgment dtd. 15/12/2015 in O.P.Nos. 413 and 414 of 2013 on the files of the Family Court, Pala. Since the parties are the same and the issues are interrelated, the appeals were heard together and are being disposed of by this judgment. The parties are hereinafter referred to as, the "husband" and the "wife".

(2.) Mat. Appeal No.262 of 2016 is filed by the wife challenging the dismissal of her claim in OP No.413 of 2013 for return of gold ornaments weighing 101 sovereigns, money and other valuables. Mat. Appeal No. 492 of 2016 is filed by the husband against the dismissal of his counter claim in OP No.413 of 2013 to recover the value of articles worth Rs.13,90,000.00. Mat. Appeal No.368 of 2016 is filed by the husband, challenging the decree in OP No.414 of 2013, granting custody of the minor child to the wife.

(3.) The brief facts leading to the afore original petitions are as follows: The marriage between the parties was solemnized on 14/2/2004 and a male child was born in their wedlock. Both husband and wife are doctors.