KUNDANI JAMSHEERA Vs. VELLAMPARAMBIL MUHAMMED

JUDGEMENT

(1.) Appellant sued the respondent for return of money paid in cash and the value of gold ornaments. The family court dismissed the claim of the appellant. Hence is she in appeal.

(2.) The case pleaded by the appellant is summarized below : She was married to the respondent on 03.10.2004. A daughter was born to them. Their relationship went unfriendly. Therefore they live separately. At the time of the marriage he was given by her parents Rs 2, 00, 000/- and 150 sovereigns of gold ornaments. The money and ornaments were taken and appropriated by the respondent.

(3.) The respondent admitted the marriage and the birth of the child. His contentions are stated below : The parents of the appellant did not give Rs 2, 00, 000/- or 150 sovereigns of gold ornaments to her. The respondent had not taken or appropriated any money or ornament of hers. There was no demand for dowry on his side. The appellant at the time of the marriage wore only less than 100 sovereigns of gold ornaments. All her ornaments are with her. Therefore he is not liable to suffer any decree.