RASEENA Vs. ABDUL NASAR A.K.

JUDGEMENT

(1.) This appeal has been filed by the petitioner in OP No.542/2006 challenging order dated 2/3/2009 by which her claim for return of gold ornaments and money had been rejected by the Family Court.

(2.) Petitioner/appellant contended that nikah between the petitioner and the respondent was conducted on 15/2/2002 and the marriage ceremony was conducted on 7/4/2002. Even before the marriage, an amount of Rs. 1,00,000/- was paid by the petitioner's parents to the respondent. That apart, at the time of marriage, she was given 75 sovereigns of gold ornaments. There was matrimonial disputes between the parties, as she was ill-treated by the respondent. She was admitted in a hospital on 6/4/2006 and she remained as an in-patient for several days. At that time, she was pregnant as well.

(3.) They had two children in the matrimonial life and after she got admitted in the hospital on account of the manhandling by the respondent on 6/4/2006, she remained at her parental home. The above OP was filed seeking for a decree for Rs. 1,00,000/- and also for return of the gold ornaments. She also filed MC No.222/2006 seeking maintenance under section 125 of Cr.P.C., 1973