RADHIKA T Vs. SAJEEVAN N

JUDGEMENT

(1.) The appellant is the wife of the 1st respondent. She is the petitioner in Original Petition No.981 of 2003 on the files of the Family Court, Thiruvalla and the respondents are the respondents therein. The 2nd respondent is the father of the 1st respondent. This appeal is filed against the judgment and decree passed in the aforesaid Original Petition, rejecting her claim for recovery of 45 sovereigns of gold ornaments and allowing her to recover 30 sovereigns of gold ornaments or Rs.1, 20, 000/- as its value and Rs.25, 000/-. The parties are referred to as in the Original Petition.

(2.) The brief facts of the case are summarised as follows:

(3.) The respondents jointly filed counterstatement, admitting the marital relationship. But, they denied the averment that the petitioner was given 45 sovereigns of gold ornaments at the time of marriage. According to them, the petitioner was given 30 sovereigns of gold ornaments at the time of marriage and subsequently the petitioner's father has given Rs.25, 000/- to the respondents, without any demand from them. It is further stated that they are willing to hand over the value of 30 sovereigns of gold ornaments and Rs.25, 000/- to the petitioner.