ASHA D/O SATHEESHAN D Vs. RAVEENDRAN

JUDGEMENT

(1.) The appeal is filed by the petitioner challenging judgment dated 13/11/2013 in O.P.No.275/2013 of the Family Court, Mavelikkara.

(2.) The original petition was filed for return of gold ornaments or its equivalent value and other movable items scheduled in the petition.

(3.) The short facts arising in the case are as under: The marriage between the petitioner and one Anil Kumar was solemnised on 14/11/2001. 1st respondent is the father and 2nd respondent is the mother of Anil Kumar. 3rd respondent is the elder brother of the 1st respondent and 4th respondent is the brother of Anil Kumar. Anil Kumar died on 30/07/2009 at Lakeshore hospital, Ernakulam.