C.S.DIAS,J. - (1.)The petitioners are the respondents 1 & 2 in O.P. No. 125/2016 on the file of the Family Court, Kollam. The respondent herein is the petitioner in the original petition.
(2.)The original petition was filed by the respondent against the petitioners, the husband and mother-in-law of the respondent, seeking a decree for recovery of money and gold ornaments.
(3.)The respondent had filed LA. No. 194/2016 in O.P.No.125/2016 (Ext.P2), seeking an order of attachment before judgment, to attach the property of the second petitioner, under Order XXXVIII, Rule 5 of the Code of Civil Procedure (for brevity, referred to as "Code").