B. DEEPA Vs. M. SURESH BABU

JUDGEMENT

(1.) Both these appeals are filed challenging judgment dated 31.1.2007 in OP No. 308 of 2005 of the Family Court, Nedumangad. Mat. Appeal No. 138 of 2007 is filed by the petitioner and Mat. Appeal No. 197 of 2007 has been filed by the respondent before the Court below.

(2.) The short facts arising in the case are as under and the parties are described as shown in the Original Petition for easy reference. The OP is filed seeking for dissolution of marriage, for return of gold ornaments and for past maintenance. The parties to the lis got married on 11.6.1998 as per Hindu customary rites and ceremonies. They did not have any children. By middle of November, 1998, the relationship between them strained and it is alleged by the petitioner that she was physically and mentally harassed and ill-treated. She was kicked on her abdomen and on 15.11.1998, she was taken to the hospital. She was brought back to the parental home on 30.11.1998 and thereafter the respondent neglected to maintain her.

(3.) It is contended that at the time of marriage, petitioner/wife was given 100 sovereigns of gold ornaments and 8 sovereigns of gold ornaments were given to the respondent. Out of the above gold ornaments, 80 sovereigns were kept in a locker in the Punalur branch of Syndicate Bank.