PRABHAKARAN NAIR Vs. SREELATHA DEVI

JUDGEMENT

(1.) This appeal has been filed by the respondent in O.P.No.908/1997 Challenging the judgment dated 30.06.2007. The original petition has been filed by the respondent herein along with her minor children claiming future maintenance and return of certain amounts. The Family Court directed payment of maintenance and also return of Rs.28,277/- and a further amount of Rs.8,556/- with interest to be recovered from the assets of the respondent/appellant.

(2.) The short facts that have arisen in the matter are as under: The parties got married on 08.12.1984 and two children were born in the wedlock. The children are arrayed as petitioners 2 and 3 at the relevant time when they were minors. Initially, the original petition was filed seeking maintenance, later on the same was 1st amended claiming certain amounts paid by the petitioner to discharge the liability of certain loans taken by the appellant.

(3.) Before the family court, the petitioner examined herself as PW1 and two witnesses were examined on her behalf. The respondent examined himself as RW1. Exhibits A1 to A15 and B1 to B9 were documents produced and marked. Exhibits X1 and X2 were the registers summoned and marked by the court.