KUNDATTIL ABDUL NAZAR Vs. KALLOLI RASEENA

JUDGEMENT

(1.) The respondent sought a decree directing return of her money and gold ornaments. She won. Hence is the appeal by the appellant.

(2.) The case of the respondent goes as follows: She was married to the appellant on 10.9.2006. Owing to his matrimonial cruelty, she is living away from him. She wore 100 sovereigns of gold ornaments as bride. Her father gave Rs.1, 50, 000/- to the appellant at the time of marriage. The appellant appropriated the entire money given to him and also 40 sovereigns of gold ornaments of the respondent. Her money and gold ornaments were appropriated by him to discharge his financial liabilities to his former wife.

(3.) The appellant contested the case through his power of attorney holder. His contentions go as under: The respondent had only 15 sovereigns of gold ornaments at the time of the marriage. No money was given to the appellant. He did not take or appropriate her gold ornaments. He was not cruel to her, but she was to him.