RASHHED M V Vs. HASEENA

JUDGEMENT

(1.) The RP(FC) and Appeal are filed against common order dated 23/4/2010 in OP NO.701/2009 and MC No.756/09 of Family Court, Malappuram.

(2.) Op No.701/2009 has been filed for return of gold ornaments and money and MC No.756/2009 has been filed for maintenance. Parties are referred to as shown in the Original Petition unless otherwise stated.

(3.) The Family Court after considering the respective contentions allowed the Original Petition and M.C. In the OP, decree had been passed directing the respondents jointly and severally to repay the value of 1176.172 grams of gold ornaments being Rs.16,52,503/- and to repay Rs.1 lakh with interest @9% from the date of filing the O.P. till realisation. M.C was allowed directing the 1st respondent to pay maintenance @Rs.5,000/- per month to the petitioner from the date of filing the MC.