SIVARAMAN K K Vs. SUPRABHA

JUDGEMENT

(1.) Mat.Appeal 195/2008 has been filed by the respondents and Mat.Appeal 308/2008 has been filed by the petitioners in O.P.599/2005 of the family court, Thiruvalla.

(2.) The appellants in Mat.Appeal 195/2008 are the father and mother of the husband of the appellant in Mat.Appeal 308/2008. Thus the aforesaid appeals arose from common judgment passed in O.P.599/2005 on the files of the family court, Thiruvalla. The parties are referred to as in the original petition.

(3.) The petitioners, who are the wife and daughter of the deceased Santhosh, filed the aforesaid original petition against the father and mother of said Santhosh claiming an amount of Rs 9, 55, 160/- as value of gold ornaments and money paid as parental share to the 1st petitioner and value of vehicle given to her in connection with her marriage with the deceased Santhosh. According to the petitioners, the marriage between the 1st petitioner and the said Santhosh was solemnized on 27.1.2003 and the 2nd petitioner is the child born in the said wedlock. According to the 1st petitioner, at the time of betrothal on 6.12.2002 an amount of Rs 5, 00, 000/- was entrusted by the parents of the 1st petitioner to the respondents as paternal share. Further, the 1st petitioner was given 75 sovereigns of gold ornaments at the time of marriage. Further, an almirah worth Rs 12, 000/-, a refrigerator worth Rs 12, 000/- and a vessel worth Rs 15, 000/- were presented for the use of the couple. When the child was born, ornaments weighing 18 grams were also also given to the child by the parents. Later they amended the OP claiming some more amounts claiming a sum of Rs 3, 00, 000/- also. According to them, they are entitled to one-third share from the value of the vehicle owned by Santhosh and they are also entitled to one-third income from the said vehicle which was assessed at Rs 81, 000/-. Further it was claimed that the deceased Santhosh had purchased a hero honda motorbike worth Rs 80, 000/- and the same was also appropriated by the respondents and the 1st petitioner is entitled to get one-third share value of the said motorbike also. Thus they have claimed a total sum of Rs 12, 21, 160/-.