BINOY MATHEW P. Vs. CLARIS BINOY

JUDGEMENT

(1.) The petition before the family court was for recovery of money and return of gold ornaments. The family court allowed the claim partly. Both sides have come in appeal.

(2.) The parties are referred to in this judgment as they are shown in the original petition filed before the family court.

(3.) The case of the petitioner is summarized below : Her marriage with the 1st respondent was solemnized on 10.4.2002. Respondents 2 and 3 are the parents of the 1st respondent. There was an entrustment of Rs. 2,00,000/- with the 2nd respondent on 1.4.2002 from the side of the petitioner. She wore 20 sovereigns of gold ornaments at the time of her marriage. A gold ring weighing one sovereign was given to the 1st respondent by the petitioner at the time of the marriage. After marriage the ornaments of the petitioner were taken by the respondents. They behaved in a cruel manner towards her demanding more dowry. The 1st respondent deserted the petitioner.