(1.) The respondents in O.P.No.349/2009 on the file of the Family Court, Malappuram are the appellants in Mat.Appeal No.763/2010 challenging the direction of the Court to return 150 sovereigns of gold ornaments or its value equal to Rs. 16,27,500.00, cash of Rs. 7 lakhs and past maintenance to the petitioner and her son at the rate of Rs. 8,000.00 and Rs. 3,000.00 per month respectively from 01.07.2007 to 24.02.2008, adding up Rs. 88,000.00, all with interest at the rate of 9% per annum from the date of filing of the Original Petition till realisation.
(2.) RP(FC) No.242/2010 is also filed by the 1st respondent-husband challenging the order of the Family Court in M.C.No.383/2009, which was also disposed of together with O.P.No.349/2009 vide a common judgment dated 16.11.2009 directing payment of maintenance at the rate of Rs. 8,000.00 and Rs. 3,000.00 per month respectively to the petitioners therein with effect from the date of filing of the M.C., less the amount paid to them before the Dubai Court.
(3.) The parties are described as shown in O.P.No.349/2009, unless otherwise stated. The facts in brief are thus: