C.D. PRASEETHA Vs. P.C. KUNJUMON

JUDGEMENT

(1.) This appeal is preferred by the petitioner-wife against judgment dated 24.11.2006 of the Family Court, Kozhikode in O.P. No. 310 of 2004. The original petition was preferred seeking return of 15 sovereigns of gold ornaments or its equivalent value as also claiming compensation of Rs. 65,000/- for damages sustained by her. The said original petition was jointly tried along with O.P. No. 293 of 2004 for dissolution of marriage, MC 147 of 2004 for maintenance and O.P. 418 of 2004 filed by respondent-husband for restitution of conjugal rights.

(2.) The case of the appellant/petitioner in the original petition was as follows:-

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