K A ABDUL JALEEL Vs. T A SHAHIDA

JUDGEMENT

(1.) Leave granted.

(2.) Whether the Family Court has jurisdiction to adjudicate upon any question relating to the properties of divorced parties arises for consideration in this appeal. The said question arises out of a judgment and order dated 20-3-2001 passed by a Division Bench of the Kerala High Court dismissing an appeal from an order passed by the Family Court, Ernakulam, dated 22-7-1998 in O.P. No. 343 of 1996.

(3.) The parties to this appeal were married on 3-1-1988. A female child was born out their wedlock on 11-10-1988. Allegedly, after the birth of the second child, owing to deterioration in the health of the respondent herein, the relationship of the parties became strained. The respondent contended that at the time of marriage, a large amount in cash as also gold ornaments were given. From the cash amount the appellant herein purchased a property described in Schedule A of the petition on 1-2-1988. The balance amount was kept by the appellant. He allegedly further sold the gold ornaments of the respondent and out of the sale proceeds he purchased the property described in Schedule B of the petition.