M SATYAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition has been filed seeking an appropriate direction as against the respondents 1 and 2 to provide and make available necessary funds in order to enable the learned Judicial First Class Magistrate, Asifabad for returning a sum of Rupees 75,000/- to the petitioner pursuant to the judgment made in C.C. No. 165 of 1996 dated 7-9-1998.

(2.) In order to appreciate and decide as to whether the petitioner is entitled for any relief as prayed for, it may be necessary to briefly notice the relevant facts leading to filing of this writ petition.

(3.) The petitioner's daughter's marriage was performed with one Venugopal s/o Pochalu r/o Perkapalli somewhere in the year 1990-91. At the time of marriage, the petitioner had given some presents including some gold ornaments. It is the case of the petitioner that the son-in-law of the petitioner started harassing her daughter and in that connection a panchayat was held at Bellampalli on 3-1-1996 to settle the differences between her son-in-law and her daughter amicably. The panchayatdars have decided that the petitioner and her husband being the parents of the girl are entitled to receive a sum of Rs. 82,400/- from the petitioner's son-in-law. In the galata that had taken place on the said day, the said amount was lost.