SHIBIJA Vs. PRADEEP KUMAR

JUDGEMENT

(1.) These appeals are preferred by the petitioners in O.P.726/2008 and by the 1st respondent in the very same case. The issue is related to matrimonial dispute between the parties. The short facts of the case are as under and the parties are described as shown in the Original petition.

(2.) Before the Family Court the case was taken up along with two other cases and common evidence was adduced. PWs 1 to 3 were examined on the side of the petitioner and DWs 1 to 4 were examined on the side of the respondents. Exts A1 to A6 were the documents marked on the side of the petitioner and Exts B1 to B7 were marked on the side of the respondent.

(3.) The Family Court after considering the entire evidence granted a decree in favour of the 1 st petitioner/wife for recovering an amount of Rs 5,00,000/- being the value of 25 sovereigns of gold ornaments and also declaring that the petition schedule property absolutely belonged to her. It was found that the entire amount utilized for the purchase of the property and for construction of the house was expended by the 1 st petitioner's father.