ANEESH BEEGAM Vs. SABU

JUDGEMENT

(1.) These appeals arise out of the judgment dated 22.10.2008 in O.P.No.427 of 2006 of the Family Court, Thiruvalla.

(2.) Mat. Appeal No.825 of 2008 is filed by the second respondent in the Original Petition and Mat. Appeal No.165 of 2009 is filed by the petitioner.

(3.) Petitioner is the wife of Sabu who is the first respondent in the Original Petition. Their marriage was solemnized on 20.7.2003. According to the petitioner/wife, at the time of marriage a sum of Rs. 1,50,000/- was entrusted to the respondents on 11.7.2003 by the petitioner's father as patrimony. Further, she was given 58 sovereigns of gold ornaments. Her contention is that except 8 1/2 sovereigns of gold ornaments, the balance 49 1/2 sovereigns of gold ornaments was taken by the first respondent and he is in possession of the same. It is for return of the money and gold ornaments that the Original Petition has been filed. There was also a claim for value of movables.