BINCY JOHN GEORGE Vs. JOHN GEORGE

JUDGEMENT

(1.) The Prayer in this Transfer Petitioner (Civil) is as follows;

(2.) Heard Sri. S. Bhanukrishna Kumar, learned counsel appearing for the petitioner and Sri. Abraham Thomas (Puthuran) learned counsel appearing for the respondent.

(3.) The petitioner herein is the daughter of the respondent herein. The petitioner has preferred O.P. No. 475 of 2017 before the Family Court, Pala, seeking recovery of money and gold ornaments. It is the case of the petitioner that she had married, which was not to the liking of her parents and that the parents had never given her any financial support and later, after the marriage, the respondent (father) had taken a personal loan of Rs. 21 Lakhs from her and that for her sister's marriage, she had entrusted 50 sovereigns of gold ornaments to her father with the promise that the money and the gold ornaments would be returned back to her. That earlier, when her child was seriously ill, her father had never given any financial support in spite of her request, etc. and that certain other allegations are made against the father that it is learnt by the petitioner that the father is attempting to sell off the properties in their native place and is planning to elope with another lady, etc.