SHAMLI B. Vs. SADIQUE @ SADIK A.C.

JUDGEMENT

(1.) Mat.Appeal No.265/2018 is filed against the judgment in O.P.No.697/2016 of the Family Court, Thalassery, in which an original petition filed by the appellant herein seeking dissolution of the marriage existing with the respondent, was dismissed by the court below.

(2.) Mat.Appeal No.332/2018 is filed against the judgment in O.P.No.695/2016, in which the claim of the appellant against the respondent for past maintenance was declined by the court below.

(3.) Mat.Appeal No.350/2018 is filed against the judgment in O.P.No.696/2016, through which the claim made by the appellant against the respondent seeking return of gold ornaments was declined.