LOVELY ELIZABETH SIMON Vs. ANIL KOSHY

JUDGEMENT

(1.) Heard learned counsel for the petitioners and respondents.

(2.) Aggrieved by Ext.P11 order passed by the Family Court, Ernakulam on three interlocutory applications filed in O.P No.1845 of 2014, the petitioners have preferred this original petition.

(3.) First petitioner is the wife of first respondent. Second petitioner is her mother. Second and third respondents are the father and mother of the first respondent respectively. Marriage between the first petitioner and first respondent was solemnized as per Christian religious rites and customs on 04-01-1999. Two daughters, aged 15 and 13, were born in the wedlock. It is the case of the first petitioner that she is the only child of her parents. Her parents were working abroad as teachers. Further case of the petitioners is that at the time of the first petitioner's marriage, her parents gave an amount of Rs.5 Lakhs and 75 sovereigns of gold ornaments. Petitioners would contend that using savings of the first petitioner's parents, an extent of 10 Acres of land was purchased in the name of the second petitioner as per Ext.P1 sale deed. The sale consideration was paid out of their funds. Thereafter, the second petitioner and her husband, believing that the first respondent will look after the first petitioner and her children, executed Ext.P2 gift deed in favour of the first respondent in respect of the property covered by Ext.P1. It is the case of the petitioners that soon after the execution of Ext.P2 gift, the first respondent started neglecting the first petitioner and her children. He filed O.P No.1459 of 2013 before the Family Court, Ernakulam seeking divorce. It was also understood that before filing the petition for divorce, the first respondent had transferred Ext.P2 property in favour of his father, the second respondent as per Ext.P3.