SUNIL Vs. NEETHU

JUDGEMENT

(1.) Appellants are son and father and also respondents 1 and 2 respectively in O.P.No.258 of 2013 before the Family Court, Attingal. The first respondent in the appeal, who is the wife of the 1st appellant filed the said original petition for recovery of gold ornaments, cash amount and presentation items etc. alleged to have been entrusted with the respondents in the O.P. The 2nd respondent in the appeal is the mother of the 1st appellant and is arrayed as the 3rd respondent in the O.P.

(2.) The court below accepted the 1st respondent's claim in the O.P. only in part allowing her to realise 87 sovereigns of gold ornaments or its market value, cash amount of Rs.1,00,000/- and Rs.6,000/- being the value of a few utensils from the appellants. The claim as against the 3rd respondent in the O.P. was wholly dismissed. Some of the reliefs, including claim for past and future maintenance were also turned down against which the 1st respondent has not preferred any appeal. Aggrieved by the impugned order, respondents 1 and 2 in the O.P. alone are now in the appeal before us.

(3.) Reference to parties herein below will be according to their respective rank in the original petition save as otherwise indicated by the context.