NAFEESA KIZHAKKINIYAKATH Vs. P.P. RASLI PARAPPURATHU

JUDGEMENT

(1.) These appeals are filed against the judgment of the Family Court, Malappuram dated 31.01.2008 in O.P.No.555 of 2007. O.P.No.555 of 2007 was filed by the wife seeking for return of money and gold ornaments alleged to have been taken and appropriated by the respondents with a charge on the petition B schedule immovable property.

(2.) Mat. Appeal No.270 of 2008 is filed by the 2nd respondent in the original petition, who is the mother of the husband and Mat.Appeal No.111 of 2009 is filed by the 1st respondent in the original petition, who is the husband of the petitioner. O.P.No.555 of 2007 was jointly tried along with an original petition filed by the husband seeking custody of the children.

(3.) Petition averments are as follows:-