LAWS(KER)-2018-1-535

JAYANTHI KUMARI Vs. ANIL KUMAR AND OTHER

Decided On January 15, 2018
JAYANTHI KUMARI Appellant
V/S
Anil Kumar And Other Respondents

JUDGEMENT

(1.) Appellant is the plaintiff in a suit. The suit was filed before the family court, Kottarakkara. The claim in the suit was return of money and gold ornaments.

(2.) The case of the plaintiff is briefly stated as follows: Her marriage with the first defendant was solemnized on 5.9.1997. A baby boy was born in the wedlock. Ten sovereigns of gold ornaments and Rs 50,000/- were given to the plaintiff by her parents for her well-being. Her money and gold ornaments were appropriated by the first defendant and his mother, the second defendant. The life of the plaintiff in her matrimonial home was miserable. She is entitled to the return of her Rs 50,000 and 10 sovereigns of gold ornaments.

(3.) The defendants filed written-statement contending as under: The plaintiff did not have 10 sovereigns of gold ornaments at the time of her marriage. There was no payment of Rs 50,000/- on her side to the defendants for her well-being. She brought only 5 sovereigns of gold ornaments and 10 vessels. Out of the vessels, three vessels were taken by the sister of the plaintiff. Out of the 5 sovereigns of ornaments she brought, 2 1/2 sovereigns of ornaments were sold by herself and her mother to meet the need of her sister. Her remaining ornaments are with her. There was no ill-treatment or harassment meted out to her from the defendants.