BENNET JOSEPH Vs. BIYA BENNET

JUDGEMENT

(1.) Mat.Appeal No.307 of 2014 is filed by the husband and his father and Mat. Appeal No.927 of 2014 is filed by the wife. Both the appeals arise from the judgment dtd. 4/1/2014 in O.P.No.1296 of 2006 on the file of the Family Court, Ernakulam.

(2.) The original petition was filed by the wife claiming 41 sovereigns of gold ornaments, Rs.6,00,000.00 as patrimony and other household articles, given to the husband. The Family Court had granted a decree permitting the wife to recover 41 sovereigns of gold ornaments or its present market value from the husband, and also directed to handover the teakwood almirah to the wife, but declined the prayer for money and other household articles. Aggrieved by the judgment, the husband and the wife have come up with the respective appeals.

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