RAJU AND OTHERS Vs. PRAJITHA

JUDGEMENT

(1.) This appeal has been filed by the respondents in O.P.No.22 of 2010, by which the Family Court, Malappuram has allowed the claim made by the respondent herein for return of gold ornaments and for the money paid at the time of marriage and for past maintenance.

(2.) The parties are referred to as shown in the original petition. The marriage between the petitioner and the 1st respondent was solemnized on 14.7.2008. She lived in the matrimonial house only for a period of ten days and according to her, she was taken back to her parental house and left there. At the time of the marriage she was given 33 sovereigns of gold ornaments and an amount of Rs. 25,000/- was given to the 1st respondent/husband. Despite the fact that she was forcibly thrown away from the matrimonial home, the gold and money received from her was not returned and accordingly the original petition has been filed claiming the same.

(3.) The respondents in their objection denied having received Rs. 25,000/- and having appropriated 33 sovereigns of gold ornaments. It is contended that the respondents were not aware of the quantity of gold ornaments the petitioner had at the time of marriage. Further it was contended that the petitioner was suffering from mental disorder, as a result of which she was taken away to her parental house. They had not taken any article as alleged.