LAWS(KER)-2017-3-174

LIJU S/O GOPALAKRISHNAN Vs. AJITHAKUMARI

Decided On March 23, 2017
Liju S/O Gopalakrishnan Appellant
V/S
Ajithakumari Respondents

JUDGEMENT

(1.) This appeal is filed by the respondent in O.P.No.976/2006 challenging judgment dated 13/07/2009 by which the marriage of the petitioner and the respondent had been dissolved by the Family Court by a decree of divorce and declaring that the petitioner in the original petition is the absolute owner in possession of Petition A and B schedule properties and further directing the respondent to return 27 sovereigns of gold ornaments or its value of Rs.1,89,000/- and Rs.32,850/- being the cost of Petition C schedule household appliances along with maintenance @ Rs.1,500/- per month to the petitioner with effect from the date of filing the petition.

(2.) The short facts involved in the appeal reads as under: The parties are referred to as shown in the memorandum of appeal.

(3.) The appellant married the respondent as per Hindu custom and rites on 16/09/2005. According to the respondent, her father had purchased Petition A and B schedule properties in the name of the respondent and the appellant, as per two separate documents No.930/2005 and 920/2005. At the time of marriage, she was given 27 sovereigns of gold ornaments and household utensils worth Rs.2,21,850/- which is shown in Schedule C. According to the respondent, after six months of the marriage, appellants have been demanding dowry and thereafter started harassing the respondent, as a result of which, life had become miserable. Hence the respondent sought for divorce on the ground of cruelty and for return of gold ornaments and value of utensils and also for declaration of title as far as the property is concerned. According to her, the property was intended to be purchased for her and only on account of the fact that the marriage was arranged, the property was purchased in the name of the respondent and the appellant, and the appellant has no right or interest in the property.