BHASKARAN Vs. RADHA

JUDGEMENT

(1.) This Mat.Appeal is filed by the respondent-husband challenging the judgment of the Family Court, Thrissur in OP No.155/2006, by which the respondent was directed to pay an amount of Rs.2,55,000/- to the petitioner-wife within two months and in default thereof to pay interest at the rate of 6% per annum from the date of petition along with costs.

(2.) The facts in brief are thus:

(3.) Per contra, the respondent-husband denied all the allegations of cruelty made against him. It is also stated that there was no sufficient reason for the petitioner to live separately. He is always willing to look after the petitioner-wife and children. He denied of appropriation of the gold ornaments belonging to the petitioner and also of having received a sum of Rs.75,000/- as alleged.