ROY THOMAS Vs. SILJI

JUDGEMENT

(1.) These two appeals have been filed by the petitioner and 1 st respondent in O.P.No.567 of 2010 of Family Court, Kottayam. By judgment dated 9.5.2011, the court below had decreed the petition claiming return of money and gold ornaments. The petitioner is aggrieved by the judgment to the extent that her entire claim has not been allowed, whereas 1 st respondent challenges the judgment on the ground that the Family Court committed serious error in passing a decree.

(2.) The matter is heard together and is disposed of accordingly. The parties are referred to as mentioned in the original petition.

(3.) The short facts that had arisen in the case is as under: