(1.) The learned counsel for the appellant was heard on admission.
(2.) The appellant is the 3rd respondent in O.P.No.458/2018 on the files of the Family Court, Nedumangad. The other respondents in the original petition are his son and wife. His daughter-in-law, the 1st respondent in this appeal, filed O.P.No.458/2018 seeking to recover value of gold ornaments, cash and her other assets, alleged to have been entrusted with the appellant and respondents 2 and 3 herein.
(3.) The Family court, in exercise of power under Order 38, Rule 5 of the Code of Civil Procedure, conditionally attached before judgment 38 cents of property in survey Nos.1857/37 and 1857/37-1 of Attingal village belonging to the appellant, as per an order passed in I.A.794/2018. Though the appellant and others objected and sought to lift the attachment on the ground that the 1st respondent, the original petitioner failed to establish a prima facie case against the appellant, the plea was turned down through the impugned order, dated 23.11.2018, making the conditional order absolute. The said order passed in I.A.No.794/2018 is challenged by the sole appellant in this appeal.