JISHA N. Vs. MANOJ K.S.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 08.08.2007 in O.P. No. 389 of 2005 on the files of the Family Court, Kottayam. The original petition was filed by the wife, respondent herein, for return of money and gold ornaments.

(2.) The allegations in O.P. No. 389 of 2005 are as follows:-

(3.) The 1st respondent-husband filed objections contending as follows:-