ABUBAKKER LABBA Vs. SHAMEENA

JUDGEMENT

(1.) The appellants are respondents 2 and 3 in O.P No.1071/2008 of the Family Court, Kottayam at Ettumanoor. They are the father and mother of the second respondent. The second respondent, who is the husband of the first respondent herein. The aforesaid original petition was filed by the first respondent herein, seeking a decree for realization of Rs. 1,50,000/- and 25 sovereigns of gold ornaments or its value from the second respondent and appellants herein. The facts of the case can be summarised as follows: The parties are referred to as in the original petition.

(2.) On the aforesaid pleadings, both parties adduced evidence which consists of oral testimony of PWs. 1 to 3 and RWs. 1 to 4 and documentary evidence Exts. A1 to A5 and B1 were marked.

(3.) On appraisal of the aforesaid evidence, the Family Court passed the impugned judgment granting a decree to realise Rs. 50,000/- with 9% interest and 24 sovereigns of gold ornaments or Rs. 2,50,000/- as its value with 9% interest from the respondents 1 to The petitioner was also allowed to realise a cost of Rs. 2,000/- from the respondents. The legality and correctness of the findings whereby the Family Court passed the impugned judgment against the appellants/ respondents 2 and 3 are assailed in this appeal.