CHHAYA Vs. KASTOOR CHAND JAIN

JUDGEMENT

(1.) HEARD Mr. S. C. Jain, Counsel for the appellant and Mr. Prakash Gupta, Counsel for the respondents.

(2.) THIS appeal is directed against the judgment and decree dated 4th of April, 1990 passed by the First Addl. District Judge, Tikamgarh in Civil Suit No. 1-B of 1988, dismissing the suit of the appellant for return of the ornaments, which were given to her by the respondents/in-laws as a gift at the time of her marriage.

(3.) THE appellant was married with the son of the respondents according to Hindu rites in the year 1985 and the respondents has given golden and silver ornaments as a gift to the appellant to the tune of Rs. 28,925/ -. The son of the respondents unfortunately died on 5. 9. 1985. Thereafter the appellant returned to her parents house and made request to her in-laws/respondents to return the ornaments to her, which were given to her in her marriage as a gift. On refusal of the respondents the appellant filed the instant suit for return of the ornaments.