JIJU T MATHEW Vs. ANNAMMA JOSHUA

JUDGEMENT

(1.) These two appeals have been filed by the parties in O.P.No.611/2008 challenging the judgment dated 07/07/2009 of the Family Court, Thiruvalla.

(2.) Mat.A.No.752/2009 is filed by the respondents and Mat.Appeal No.979/2009 is filed by the petitioner.

(3.) To state the facts, parties are referred to as shown in the original petition. O.P.No.611/2008 is filed by the petitioner/wife against the respondent/husband and his father seeking for return of gold ornaments and recovery of money given at the time of marriage. The original petition was heard along with O.P.(Div) No.610/2008 by which the petitioner/wife sought for divorce. The Family Court, by a common Judgment dated 07/07/2009 granted a decree for divorce in O.P.(Div) No.610/2008 and O.P.No.611/2008 has been allowed in part permitting the petitioner to recover Rs.1,25,000/- with interest at the rate of 9% per annum from the date of petition till realisation. The respondent had raised a counter claim which has been dismissed. The wife has filed the appeal challenging the disallowed portion of the claim and the husband has filed an appeal challenging the decree passed and also seeking for a decree for the counter claim.