JAMSHEENA Vs. NAUSHAD

JUDGEMENT

(1.) The petitioner in OP No.595/2006 and the petitioners in OP No.596/2006 of the Family Court, Kozhikode are the appellants in the Mat.Appeals. Crl.M.C. has been filed by the respondent in the Mat.Appeals challenging order dated 30/6/2011 in Crl.R.P. No.21/2010 and order in MC No.13/2009 issued by the Sessions Court, Kozhikode by which the revision petitioner is called upon to pay an amount of Rs. 2,14,920/- to the 1 st respondent therein. Since the issues that have arisen between the parties relate to a matrimonial dispute between Mr.Naushad and Mrs.Jamsheena, the cases are heard and decided together.

(2.) The short facts which have arisen in the matter are as under:-

(3.) In OP No.595/2006, she claimed return of the gold Mat.Appeal Nos.193/2009, 204/2009 ornaments and the money along with the Motor Cycle which was given to the respondent.