P C SOLAMAN Vs. LEENA LITTYLABIC

JUDGEMENT

(1.) This appeal is filed by the respondents in OP (IDA) No. 536/2001 challenging judgment dated 24/4/2007 of the Family Court, Thiruvananthapuram. By virtue of the said judgment, a decree had been passed directing payment of maintenance to the 2nd petitioner @ Rs. 750/- per month from 20/6/2001 till the date of the judgment and thereafter at the rate of Rs. 1,000/- per month. Direction had also been issued to the respondents to return gold ornaments as mentioned in A schedule to the petition to the first petitioner or else to realise its value of Rs. 2,04,000/- with interest at 6% per annum. A decree had further been granted to recover Rs. 1,00,000/- with interest at 6% per annum from 24/2/1999 and Rs. 50,000/- with interest at 6% per annum form 22/4/1999. The first petitioner is also directed to return thali chain and a ring or its value of Rs. 25,000/- to the first respondent.

(2.) The short facts that have arisen in the matter are as under:-

(3.) Respondents denied the allegations. They denied having been entrusted with any gold ornaments or having received any amount. He further contended that his monthly income is only Rs. 2,000/- per month whereas the first petitioner is employed and has sufficient means to maintain the child. He sought for return of thali chain weighing 6 sovereigns and a ring weighing 1 sovereign worth Rs. 25,000/-.