PRINCE Vs. MANJU

JUDGEMENT

(1.) Since both these appeals arise out of the common judgment dated 18/5/2015 in OP No. 655/11 and OP (HMA) 1137/2011 of the Family Court Kollam, they are heard and decided together.

(2.) Mat.Appeal No.785/2015 is filed against the judgment in OP No. 655/11 by the respondents and Mat.Appeal No.822/15 has been filed by the respondent in OP(HMA) No.1137/11.

(3.) For easy reference, parties to the marriage are referred to as husband and wife. OP No.655/11 was filed by the wife claiming return of gold ornaments and for recovery of money from the husband, who is arrayed as the 1st respondent and respondents 2 and 3, his father and mother.