SIMI Vs. C P LATHEESH

JUDGEMENT

(1.) Since the above appeals relate to matrimonial issues that have arisen between the very same parties, all the appeals are heard and decided together.

(2.) Op No.207/2007 against which MA No.455/2009 has been filed, has been preferred by the petitioner/wife. In the OP, she claimed return of gold ornaments and money.

(3.) The marriage between the couple was solemnized on 13/11/2000 and a child has been born in the wedlock. According to her, at the time of marriage, she was given 60 sovereigns of gold ornaments. The respondent was employed abroad. Before going abroad after marriage, he demanded Rs. 1 lakh from her for arranging plane ticket and for other expenditure. She did not accede to the said demand and therefore, it is alleged that she was tortured physically and he took 30 sovereigns of her gold ornaments and pledged the same. He went abroad on 14/12/2000. She was taken to his workplace in September, 2001. She came back on 4/5/2002. In the 7th month of her pregnancy, it was noticed that the child had some deformity. She delivered the child on 21/7/2002. It had deformity to the brain. Again she went back to the workplace of the respondent on 12/10/2003. She alleges that she was being ill-treated and respondent's parents were insisting that her husband should marry another girl. She was also threatened that she will be killed. Her visa was cancelled and she was sent back. She further alleges that 17 sovereigns of gold ornaments belonging to her were again taken and pledged. Respondent also demanded another amount of Rs. 1 lakh for purchasing some property. Accordingly, she persuaded her parents to pay him Rs. 75,000/-. Thereafter, respondent returned to Gulf. Other matrimonial issues have also arisen on account of various factors and ultimately she had to leave the matrimonial home in November, 2006. In the OP, she claimed return of her gold ornaments weighing 47 sovereigns and Rs. 75,000/-.