MANOJ Vs. SAJEESHA

JUDGEMENT

(1.) This appeal is filed by the respondents in O.P.No.1892/2010 on the file of the Family Court, Thrissur challenging the decree passed against them by that court in that case.

(2.) The respondent in the appeal is the wife of the first appellant. The second appellant is the mother of the first appellant. The respondent filed O.P. No.1892/2010 against the appellants for granting a decree for realisation of the value of 61 sovereigns of gold ornaments and also the household articles allegedly entrusted with them. She also prayed for granting a decree for realisation of an amount of Rs. 1,00,000/- allegedly given to the appellants at the time of her marriage. The appellants filed counter statement in the original petition and resisted the claim of the respondent refuting the allegation regarding entrustment of money, gold ornaments and household articles with them by her.

(3.) The parties shall be hereinafter referred to as they figure in the original petition filed before the Family Court.