SATHEESH KUMAR P K Vs. DEEPA R

JUDGEMENT

(1.) This appeal is filed by the 1st respondent in O.P.No.180/2009 of the Family Court, Thiruvalla.

(2.) The short facts of the case are as under and the parties are described as shown in the original petition unless otherwise stated. The petitioner/wife and the 1st respondent got married as per the Hindu religious rites and ceremonies on 5.5.2005. A female child was born in the wedlock on 14.4.2006. She contended that before the marriage, her parents had given the respondents an amount of Rs.1,50,000/-. That apart, she was given 50 sovereigns of gold ornaments. Further a gold bangle weighing 2 sovereigns was given to the 2nd respondent and a gold chain weighing 2 sovereigns was given to the 1st respondent also. That apart, her relatives had give Rs.20,000/- as gift which was also deposited in the name of 1st respondent. She got separated from the 1st respondent on 26.1.2007 on account of matrimonial issues. She alleged that all her gold ornaments and the money given had been appropriated by the respondents and hence sought for return of gold ornaments and money.

(3.) The respondents denied the allegations. According to them, they had not received any amount. They also denied having taken any of the gold ornaments. They did not know the quantity of the gold ornaments she had. What ever gold ornaments she had was taken by her when she left the matrimonial home.