MURALEEDHARAN Vs. JINCY

JUDGEMENT

(1.) The path of execution is not an easy going highway. It does not provide short-cuts to the destination. Thus observed the Calcutta High Court on the hurdles in execution of the orders awarding maintenance to wives (Anita Karmokar Vs. Birendra Chandra Karmokar : AIR 1962 Cal 88).

(2.) This is yet another case in which the order passed by a Family Court striking off the defence of the husband in a proceeding instituted by the wife is under challenge.

(3.) The petitioner is the husband and the respondent is the wife. The wife filed O.P.No.1402/2012 against the husband and his parents in the Family Court, Palakkad for granting a decree for realisation of an amount of Rs. 60,94,753.00 which includes the value of the gold ornaments allegedly entrusted to them by her at the time of the marriage and also an amount of Rs. 1,00,000.00 allegedly given to them from her family.