BALRAM SHIBHARE Vs. SUNEETA SHIVHARE

JUDGEMENT

(1.) By filing this appeal under Section 96 of the Code of Civil Procedure, appellants/defendants have challenged the validity and legality of the judgment and decree dated 20.2.2004 passed by the Court of II Additional District Judge Gwalior in Civil Suit No.53A of 2001 whereby, partly allowing the suit filed by the respondent/plaintiff no.1 the trial Court has awarded Rs.50,000/- along with interest at the rate of 9% per annum from the date of filing of the suit till realization of the entire money as 'Stridhan'. In this appeal, the appellants are referred as 'defendants' and respondents as 'plaintiffs'.

(2.) The admitted facts are as follows :

(3.) Facts in brief of the plaint are that the parents of the plaintiff no.1 had given Rs.1,00,000/- along with chain and ring made of gold, scooter and other articles at the time of ring ceremony. Besides other gold ornaments as ear-rings, bangles, necklace and other articles mentioned in para 2 of the plaint were given by her parents at the time of marriage. Apart from this, some articles were also given by her inlaws to her in the marriage. The total cost of the said articles has been estimated at Rs.1,50,000/- by the plaintiff no.1 in para 9 of the plaint.