LAWS(KER)-2018-12-34

BAIJU VARGHESE Vs. SUNI THOMAS

Decided On December 06, 2018
Baiju Varghese Appellant
V/S
Suni Thomas Respondents

JUDGEMENT

(1.) These review petitions have been filed against a common order dated 13/6/2017 in Mat.Appeal Nos.2/11, 1028/10 and 917/10 respectively.

(2.) Mat.Appeal No.2/11 arises from the judgment in OP No.637/09 filed by the review petitioner seeking dissolution of marriage on the ground of cruelty. The OP was dismissed by the Family Court. By a common judgment dated 13/6/2017, the appeal also was dismissed.

(3.) Mat.Appeal No.1028/10 arises out of the judgment in OP No.268/10 by which the Family Court allowed a claim made by the respondent/wife for realisation of money and gold ornaments. Appeal filed by the review petitioner was dismissed by common judgment dated 13/6/2017.