PRAMEELA K.BABU Vs. BOJI VASU

JUDGEMENT

(1.) The petitioner has filed O.P.No.289 of 2020 before the Family Court, Alappuzha seeking recovery of gold ornaments and money said to have been given at the time of her marriage. She also filed I.A.No.1 of 2020 for attachment before judgment of two items of property. A conditional attachment was ordered. The respondents filed I.A.No.3 of 2020 for lifting attachment over the second item property. The Family Court as per Ext.P4 confined the attachment to item No.1 property and lifted the attachment over item No.2.

(2.) The petitioner filed I.A.No.8 of 2022 to set aside the commission report obtained regarding valuation of item No.1 property and also I.A.No.9 of 2022 to appoint a new commission. The Family Court dismissed both those petitions as per Ext.P7. The petitioner therefore has filed this Original Petition under Article 227 of the Constitution of India, seeking to set aside both Exts.P4 and P7 (an unauthenticated copy of Ext.P7 was initially produced, which is Ext.P6).

(3.) On 13/6/2022, notice on admission was issued to the respondents. An interim order restraining the respondents from alienating or transferring item No.2 property in I.A.No.1 of 2020 in O.P.No.289 of 2020 was granted.