SMITHA J Vs. BINU S/O SADANANDAN

JUDGEMENT

(1.) The challenge in this appeal is directed against the judgment and decree passed by the Family Court, Thiruvalla, dismissing the case O.P.No.1109/2010 filed by the appellant against the respondents. The appellant is the former wife of the first respondent. The second respondent is the father of the first respondent.

(2.) The appellant filed O.P.No.1109/2010 in the Family Court for granting a decree for return of 33 sovereigns of gold ornaments allegedly obtained from her by the respondents or Rs. 4,29,000/-, being the market value of the gold ornaments. The respondents entered appearance in the case and filed counter statement refuting the allegations made against them by the appellant.

(3.) During the trial of the case, the mother of the appellant,who was also her power of attorney holder, was examined as PW1 and another witness was examined as PW2 on the side of the appellant. Exts.A1 and A2 documents were also marked on her side. On the side of the respondent RW1 and RW2 were examined and Exts.B1 and B2 documents were marked. Exts.X1 to X4 series documents were also marked in the case.