THAJEEB MUHAMMED Vs. ZEBA JAWAHAR

JUDGEMENT

(1.) Challenging the common order dated 31.03.2014 passed by the Family Court, Thrissur in OP Nos. 1684, 1685 and 1686 of 2013, the appeals have been filed. Challenging the order dated 01.10.2016 in I.A.No. 3189 of 2016 in O.P. No. 1684 of 2013, O.P.(FC) No. 641 of 2016 has been filed by the respondent in the Mat. Appeals.

(2.) The respondent in Mat. Appeal No. 695 of 2014 filed O.P. No. 1684 of 2013 before the Family Court, Thrissur seeking return of 120 sovereigns of gold ornaments within a time frame and in the alternative to recover a sum of Rs.29,38,560/-, the value of the gold ornaments and also sought for recovery of a sum of Rs.5,00,000/- as also the articles in the B schedule. In addition to that, she has sought for recovery of a sum of Rs.1,30,000/- from the appellants, which according to her, the amount given by the grandfather to the appellants. The matter was contested by the appellants. The appellants also filed O.P. No. 1685 of 2013 seeking restitution of conjugal rights and O.P No. 1686 of 2013 for getting custody of the child. The parties are referred to as in Mat. Appeal No.695 of 2014.

(3.) On the side of the appellants, RW1 was examined and Exts.A1 to A8, A9 series, A10, A11 series, A12 series, B1 to B8, X1 series and XII to XVII were marked. All those three matters were jointly considered by the Family Court and by a common order dated 31.03.2014, O.P. No. 1684 of 2013 was allowed in part and all other matters were dismissed.