JAYAPRAKASH B Vs. BINDHU S

JUDGEMENT

(1.) These two appeals are filed against the common judgment in OP Nos. 573/2008 and 665/2007 of the Family Court, Nedumangad. The appellant is the petitioner in OP No.665/2007 and the respondent in OP No. 573/2008. By the impugned judgment, the Family Court had allowed the petition in OP No.573/2008 directing return of 20 sovereigns of gold ornaments and on failure to return, the petitioner was permitted to realise the market value of the gold ornaments as on the date of the order with interest at the rate of 6% per annum. OP No.665/2007 which was filed for declaration of title with reference to the petition schedule property and also seeking a mandatory injunction has been dismissed.

(2.) The appellant in both the cases is the husband who married the respondent on 8/1/1994. A decree of divorce had been granted by the very same common judgment as per order in OP No. 409/2008 which is not under challenge.

(3.) The short facts relating to OP Nos.665/2007 and 573/2008 are as under and the parties are described as shown in the memorandum of appeal.