V R RAJAN Vs. M S RAJAMMA

JUDGEMENT

(1.) This appeal has been filed by the husband who is the respondent in O.P.No.334 of 2006, challenging the judgment of the Family Court, Kottayam, dated 25.10.2007, by which he was directed to pay an amount of Rs 30,000/- (Rupees Thirty thousand) with 6% interest from the date of petition and to return three sovereigns of gold ornaments or its value of Rs 20,000/- (Rupees twenty thousand) with 6% interest from the date of decree.

(2.) The short facts that have arisen in the matter would show that the parties got married on 11.11.1993 and three children were born in that wedlock. According to the petitioner/respondent herein Rupees thirty thousand was given to her at the time of marriage and she had three sovereigns of gold ornaments. The money as well as the gold ornaments were entrusted to the husband. She was treated with cruelty and she was deserted. She has also alleged that she was manhandled and that she is residing with her parents and brothers, who are living separately. The original petition was filed seeking for return of money as well as gold ornaments.

(3.) The respondent husband filed objection denying receipt of any amount or appropriation of gold ornaments.