RENJU P. JOY Vs. RENIMOL K. CHERIAN

JUDGEMENT

(1.) This appeal is filed by the respondent in O.P.195/2008 of the Family Court, Kottayam. The Original Petition is filed by the respondent herein for return of gold ornaments and money.

(2.) The parties are referred to as in the Original Petition. The brief facts of the case are as under : Marriage between the petitioner/wife and the 1st respondent/husband took place on 30.12.2006. At the relevant time, the husband was working in Kuwait and the wife was employed at Bombay as a Nurse. According to the wife, at the time of marriage she was given 140 grams of gold ornaments and Rs.2,00,000/- was paid to the respondent as her parental share. The money given as parental share was appropriated by the respondent and the gold ornaments she had were utilized for the purpose of the marriage of her husband's sister.

(3.) The 1st respondent/husband denied the allegations. According to him, he was given Rs 1,50,000/- and from the said amount, he had purchased 15 sovereigns of gold ornaments and given to the petitioner. She was wearing the said gold ornaments at the time of marriage.