ALEXANDER THOMAS Vs. MERILA MOOLAYIL

JUDGEMENT

(1.) The appellants are the respondents in Original Petition No.410 of 2008 of the Family Court, Kottayam. The 1st appellant is the husband of the respondent herein and the appellants 2 and 3 are the mother and brother of the 1st appellant.

(2.) The aforesaid Original Petition was filed for a decree to realise Rs. 3, 10, 000/- and 44 sovereigns of gold ornaments from the appellants herein. The appellants herein denied the entire claim and they contended that no amount or gold ornaments have been entrusted with them in connection with the marriage between the 1st appellant and the respondent or appropriated by them. After considering the evidence on record, the Family Court passed the impugned judgment, granting a decree to realise Rs. 3, 00, 000/- with 9% interest from appellants 1 to 3 and rejected the claim for 44 sovereigns of gold ornaments. This appeal has been filed, challenging the findings, whereby the Family Court allowed the Original Petition in part, by granting a decree to realise Rs. 3, 00, 000/- from the appellants.

(3.) Brief facts of the case can be summarised as follows: The parties are referred to as in the Original Petition.