V B JAGANATHAN Vs. A R SRIVIDHYA

JUDGEMENT

(1.) HUSBAND in H.M.O.P. No.80 of 1994, on the file of the Subordinate Judge -s Court, Trichy, is the revision petitioner herein. The marital relationship between petitioner and respondent has been terminated by a decree of divorce, and the same has become final. Pending the petition for divorce, respondent filed I.A. No.256 of 1996 for return of certain articles which she claimed as her own and she prayed before the court below that necessary direction be given to the husband to return the same. In the affidavit filed by her in support of the application, she said that she was given 25 sovereigns of gold and cash of Rs.10,000 and other household articles and the same were entrusted to her husband, which were given to her as -Sridhana -. He was given 16 grams of gold chain on the eve of first Deepavali. She wanted return of all these things and also the cash.

(2.) PETITIONER herein denied the above allegation and he also contested the jurisdiction of the court to pass on order.

(3.) HOW far the said contention can be accepted is the only question to be decided in this case.