OMANA Vs. DILEEP

JUDGEMENT

(1.) Appellant is the petitioner who lost her case before the family court.

(2.) The case of the appellant may be summarised as follows: Her marriage with the first respondent was solemnised on 10.6.99. A child was born to the couple. The second respondent is the father of the first respondent. Rs 50,000/- was entrusted with the second respondent on 20.5.99 on which day was the engagement. The appellant wore 25 sovereigns of gold ornaments at the time of marriage. Her ornaments were entrusted with the respondents. The money and gold ornaments of the appellant were not returned to her by the respondents.

(3.) The respondents raised the following contentions: There was neither a demand nor a payment of Rs 50,000/- as dowry. The appellant was having a few ornaments. Those ornaments were never entrusted with the respondents. They are unaware of the exact weight of the ornaments. The respondents have no liability to the appellant.