R RADHAMANI Vs. P V RAJASEKHARAN

JUDGEMENT

(1.) The petitioner in O.P.No.620 of 2007 is the appellant herein. She filed the original petition seeking recovery of an amount of Rs. 3,51,260/- towards value of ornaments and money paid as paternal share and other amounts paid after the marriage to the respondent. The Family Court dismissed the petition on the ground that there is no evidence to substantiate the contentions urged by the petitioner.

(2.) The short facts that arises for consideration are as under and the parties are described as shown in the original petition.

(3.) She further contended that she was expelled from the matrimonial home on 1.4.2005 and the respondent filed a petition for divorce which was allowed on 14.8.2007. Hence it is contended that the petitioner is entitled to get back the money paid as paternal share, the amount of Rs. 1,86,820/- paid for construction of the building along with the value of gold ornaments.