(1.) The appellant and the respondent herein are wife and husband respectively. The appellant filed Original Petition No.429/2003 before the Family Court, Kozhikode against the respondent for realisation of money and 100 sovereigns of gold ornaments. Brief facts of the case necessary for determination of this appeal can be summarized as follows:
(2.) With the above averments, the petitioner prayed for a decree allowing to realise 90 sovereigns of gold ornaments and Rs.3, 50, 000/- from the respondent.
(3.) The respondent filed counter statement, denying the entire averments in the Original Petition. According to him, it is incorrect to say that the petitioner had obtained 100 sovereigns of gold ornaments at the time of marriage. He denied the allegation that he took 90 sovereigns of gold ornaments of the petitioner in various occasions within a few days of marriage and further he demanded amount from her father and ill-treated her physically. He denied the allegations of cruelty and harassment alleged against him. He never assaulted the petitioner demanding any amount or property. The allegation that the respondent never maintained the petitioner and even not cared to enquire about her is false and baseless. He has not received any amount from the father of the petitioner in connection with the marriage. Thus, the respondent denied all the allegations levelled against him in the Original Petition.