C. MATHEW Vs. KUNJUMOL

JUDGEMENT

(1.) Appellant in these two Mat. Appeals is the husband before the Family Court, Alappuzha. His Original Petition No. 530 of 2009 for dissolution of marriage was dismissed and wife's Original Petition(O.S.No.919 of 2010) for recovery of parental share and gold ornaments was allowed by the common order dated 14.08.2010 passed by the court below. Mat. Appeal No.650 of 2012 arises from dismissal of O.P.No.530 of 2009 whereas Mat.Appeal 652 of 2012 arises from the order passed in O.P.No.919/10. The appellant challenges the impugned common order in these appeals.

(2.) The short facts which led to institution of the O.P. Nos.530 of 2009 and 919 of 2010 are narrated below:

(3.) Appellant married the 1st respondent in Mat. Appeal No.652 of 2012 on 02.05.1994. She is the sole respondent in Mat. Appeal No.650 of 2012. The respondents 2 and 3 in Mat. Appeal No.652 of 2012 are the close neighbours of the 1st respondent. For convenience sake, the reference to parties hereunder will be in accordance with the rank of the parties in Mat. Appeal No. 652 of 2012, unless the context otherwise requires.