BAIJU Vs. SINDHU S

JUDGEMENT

(1.) This appeal has been filed by the defendants challenging the judgment dated 15.5.2009 in O.S.No.488 of 2002 of the Family Court, Kollam. The short facts that arisen in the matter are as under. The parties are described as shown in the suit.

(2.) The marriage between the plaintiff and the first defendant was solemnized on 4.9.2000. She lived in her matrimonial home only for four months. Her allegation was that an amount of one lakh Rupees was paid as cash at the time of marriage. Further, she was given 54' sovereigns of gold ornaments. For one reason or other the members of the family who are defendants had appropriated the entire gold ornaments. They have also appropriated the money paid at the time of marriage. Hence she sought for return of the value of gold ornaments as well as the amount paid at the time of marriage.

(3.) The defendants denied the allegations and stated that she was having only 20 sovereigns of gold ornaments which she had taken back when she left the matrimonial home.