SUNITHABAI Vs. JAYAPRAKASH T.V.

JUDGEMENT

(1.) This appeal is filed by the petitioner in OP No. 800/2010 challenging order dated 4/5/2011 by which her claim for return of gold ornaments had been rejected by the Family Court.

(2.) The short facts of the case are as under and the parties are described as shown in the Original Petition unless otherwise stated:- Petitioner and the respondent got married on 20/3/2005 and two children were born in the wedlock. On account of matrimonial issues, they started living separately since 14/8/2008. According to the petitioner, at the time of marriage, she was adorned with 50 sovereigns of gold ornaments and the respondent had taken away 46¾ sovereigns of gold ornaments and the same had been misused by him.

(3.) Respondent denied the allegations. According to him, petitioner did not have 50 sovereigns of gold ornaments at the time of marriage. Further, he denied having appropriated any of her gold ornaments. He also contended that she did not have the gold ornaments as shown in the petition. According to him, she had gone to her house voluntarily and she is not entitled to seek for return of gold ornaments or its value.