SHEEJA Vs. SAJU SOBHA

JUDGEMENT

(1.) The appeal has been filed by the petitioner in O.P.No.475/2007 of the Family Court, Ernakulam. The original petition has been filed for return of 30 sovereigns of gold ornaments and Rs.20 lakhs from the respondents.

(2.) The petitioner and the 1st respondent got married on 02.09.2001. A girl child was born on 18.9.2002. On account of matrimonial issues they started living separately from 2006. The contention of the petitioner was that at the time of marriage she was having 30 sovereigns of gold ornaments and it was entrusted with the mother-in-law when they left abroad. Further it is submitted that Rs.5,00,000/-(Rupees five lakhs) was spent towards marriage expenses and the 1st respondent appropriated Rs.15,00,000/-(Rupees fifteen lakhs) from her earnings.

(3.) The respondents denied the allegations. It is stated that none of her gold ornaments were entrusted with them and they have not misappropriated any money. The allegation of misappropriation of salary was also denied.