V N YESUDAS Vs. JHANCY

JUDGEMENT

(1.) This appeal is filed by the respondents in O.P.No.196/2008 of the Family court, Thodupuzha. The Original Petition has been filed by the petitioner/wife claiming return of gold ornaments and money.

(2.) The short facts of the case are as under and the parties are described as referred in the Original Petition, unless and otherwise stated.

(3.) The petitioner and the first respondent were married on 5.2.1996. A girl child was born in the wedlock on 16.1.1997. on account of matrimonial issues they got separated. According to the petitioner, the first respondent eloped with another lady by name Usha on 9.3.2004. Thereafter, she was taken to her parental house by her father on 16.3.2004. She contended that Rs.1 lakh was given before the marriage, ie; on the date of betrothal, which was on 25.1.1996, as the petitioner's parental share. That apart, she was given 166 gms of gold ornaments. It is her contention that the entire amount given as parental share and the gold ornaments were appropriated by the respondents and though she had separated from the first respondent, the respondents have not cared to return the same. Hence, she sought for return of the amount as well as gold ornaments.