RAJI MOHAN Vs. AJI. A.S

JUDGEMENT

(1.) The appellant is the wife and the respondent is the husband.

(2.) The respondent filed O.P.No.985/2012 in the Family Court for granting a decree of divorce. The appellant filed written statement in O.P.No.985/2012 along with a counter-claim against the husband and his parents for return of gold ornaments and realisation of money. As per the judgment dated 09.11.2017, the Family Court dismissed for default the petition for divorce filed by the husband. This appeal is filed by the wife raising a plea that the Family Court has not disposed of the counter-claim filed by her.

(3.) We have heard learned counsel for the appellant as well as the respondent.