RAJAN N. P. Vs. LATHA RAJAN

JUDGEMENT

(1.) This appeal is filed by the respondent in OP No.84/2012 of the Family Court, Muvattupuzha. The Original Petition has been filed seeking recovery of gold ornaments and money. The Family Court by the impugned judgment allowed the petition and directed the appellant to return 17.5 sovereigns of gold ornaments or its market value with 6% interest from the date of petition till realisation.

(2.) The short facts of the case are as under and the parties are described as shown in the original petition unless otherwise stated:

(3.) The respondent denied the allegation. According to him, he had not appropriated any of her gold ornaments or money. Though there was a promise to deposit Rs. 75,000/- in the name of the petitioner before the Service Co-operative Bank, Varapetty, he was informed that 13 sovereigns of gold ornaments were purchased from the said amount and the balance had been deposited. Further, he contended that he had purchased 98 grams of gold ornaments. When she left the house, she had taken 98 grams of gold ornaments and Rs. 60,000/- which he kept at his house. Further he had spent substantial amounts for her infertility treatment which would come to more than Rs. 4.5 lakhs. According to him, he is entitled to get back Rs. 6,92,500/-.