CYRIL S.PARERA Vs. SHEEBA JOSEPH

JUDGEMENT

(1.) Mat.Appeal No.614/2009 has been filed by the respondents in of the Family Court, Thiruvananthapuram and Mat.Appeal No.615/2009 has been filed by the 1 st respondent in OP No.1595/2003 of the Family Court, Thiruvananthapuram.

(2.) Since the issues concern matrimonial dispute between the couple and has been decided by a common judgment, those were heard and decided together. Yet another connected matter Mat.Appeal No.612/2009, which requires a separate hearing, has been delinked for further hearing.

(3.) has been filed by the wife seeking divorce, recovery of gold ornaments and for a declaration. The marriage between the couple was solemnized on 15/1/1989 as per Christian religious rites and ceremonies. One month after the marriage, the husband left to Gulf in connection with his employment and she was left at the matrimonial home. According to her, she was unable to continue her stay on account of the cruelty of the family members of her husband. Husband returned from Gulf after two years. All his earnings were used for purchasing a property in the name of his sister, the 2 nd respondent. She further alleges that though her husband worked in Gulf countries for about 12 years, he even did not purchase a single property in his own name or in his daughter's name.