JISHA, D/O. KUTTI, KARUVOTH HOUSE Vs. SATHYAN, S/O. KUNHIRAMAN, PARAMBATH HOUSE, MANDARATHOOR, AMSOM DESOM

JUDGEMENT

(1.) This appeal is filed against the order dated 25/2/2008 in O.P.No.196/2006 of the Family Court, Kozhikode.

(2.) The petitioner is the appellant. The parties are referred to as shown in the original petition. The short facts involved in the case are as under:

(3.) The respondent filed a counter affidavit denying the allegations. According to him, she had only 20 sovereigns of gold ornaments of which 4-1/2 sovereigns was thali chain which is in the possession of the petitioner herself. He denied having appropriated the gold ornaments. The above case was tried along with M.C.No.65/2006 and common evidence was taken. The petitioner and two witnesses were examined as PWs 1 to 3. They placed reliance on Exts.A1 and A2 series. Respondent relied upon the oral testimony of RW1 and RW2 and Exts.B1 and B2 were marked.