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H. Shaji vs Farhana Faseen
2025 Latest Caselaw 999 Ker

Citation : 2025 Latest Caselaw 999 Ker
Judgement Date : 15 July, 2025

Kerala High Court

H. Shaji vs Farhana Faseen on 15 July, 2025

Author: Sathish Ninan
Bench: Sathish Ninan
Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019           2025:KER:51858

                                            1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                 THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                            &

                THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

        TUESDAY, THE 15TH DAY OF JULY 2025 / 24TH ASHADHA, 1947

                          MAT.APPEAL NO. 538 OF 2018

       AGAINST THE JUDGMENT DATED 24.02.2016 IN OP NO.118 OF 2012 OF

                             FAMILY COURT, PALAKKAD

APPELLANT/RESPONDENT:

              H. SHAJI, AGED 38 YEARS
              S/O. HAMSA, H.S. MANZIL,
              INDIRA NAGAR, IIND STREET,
              VALIPARAMBU ROAD, KUNNATHURMEDU,
              PALAKKAD TALUK & DISTRICT.


              BY ADV SRI.K.ANAND
RESPONDENT/PETITIONER:

              FARHANA FASEEN, AGED 27 YEARS
              D/O. SIRAJUDHEEN, 45/593, USHUS AVENUE,
              PALLIPURAM P.O.,
              PALAKKAD TALUK & DISTRICT-679305.


              BY ADV SRI.NIREESH MATHEW
              SRI.GAJENDRA SINGH RAJPUROHIT


      THIS    MATRIMONIAL       APPEAL    HAVING      COME   UP   FOR    ADMISSION   ON
07.07.2025,     ALONG    WITH    RPFC.158/2019,        THE   COURT      ON   15.07.2025
DELIVERED THE FOLLOWING:
 Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019   2025:KER:51858

                                           2


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                 THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                           &

                THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

          TUESDAY, THE 15TH DAY OF JULY 2025 / 24TH ASHADHA, 1947

                              RPFC NO. 158 OF 2019

           AGAINST THE PRDER DATED 24.02.2016 IN MC NO.121 OF 2012 OF

                             FAMILY COURT, PALAKKAD

REVISION PETITIONER/RESPONDENT:

              H. SHAJI, AGED 38 YEARS
              S/O.HAMSA, H.S.MANZIL,
              INDIRA NAGAR,
              IIND STREET,
              VALIPARAMBU ROAD,
              KUNNATHURMEDU,
              PALAKKAD TALUK, DISTRICT.


              BY ADVS.
              SHRI.BENNY ANTONY PAREL
              SRI.T.M.MUHAMED HAFEES
              SRI.S.SREENATH


RESPONDENTS/PETITIONERS:

      1       FARHANA FASEEN
              AGED 27 YEARS,
              D/O.SIRAJUDHEEN,
              45/593, USHUS AVENUE,
              PALLIPURAM P.O.,
              PALAKKD TALUK, DISTRICT- 679 305.

      2       SHERIN TAHANIYA
              AGED 8 1/2 YEARS (MINOR),
 Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019     2025:KER:51858

                                           3

              D/O.FARHANA FASEEN,
              45/593, USHUS AVENUE,
              PALLIPURAM P.O.,
              PALAKKAD TALUK & DISTRICT,
              REP. BY MOTHER, FARHANA ASEEN - 679 305.


              BY ADV SRI.NIREESH MATHEW
              SRI.GAJENDRA SINGH RAJPUROHIT


      THIS REV.PETITION(FAMILY COURT) HAVING COME UP FOR ADMISSION
ON   07.07.2025,      ALONG    WITH     Mat.Appeal.538/2018,   THE   COURT   ON
15.07.2025 DELIVERED THE FOLLOWING:
 Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019             2025:KER:51858

                                           4



                   SATHISH NINAN & P.KRISHNA KUMAR, JJ
                 --------------------------------------
       Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019
                 --------------------------------------
                 Dated this the 15th           day of    July,     2025


                                      JUDGMENT

P.Krishna Kumar.J

The wife filed a petition against her husband for the

recovery of gold ornaments, money, and household articles

allegedly entrusted to him. She also sought maintenance for

herself and her daughter under Section 125 of the Code of

Criminal Procedure. These two cases were disposed of by the

Family Court along with a petition filed by the husband for

restitution of conjugal rights, through the impugned common

order. The Family Court partly allowed the claim for

recovery of gold ornaments and also awarded maintenance to

the wife and her daughter. The husband has challenged the

findings of the Family Court by filing the above appeals.

Though the claim for restitution was rejected, there is no Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

appeal against that finding.

2. According to the wife, she received 125

sovereigns of gold ornaments from her parents at the time of

her marriage, which were entrusted to the husband soon

thereafter. On the date of the marriage, her parents also

handed over an amount of ₹1,00,000/- to the husband. The

husband later misappropriated the gold ornaments and the

money. He also neglected to maintain her and their daughter.

Accordingly, the wife claimed that the husband should be

directed to pay maintenance at the rate of ₹10,000/- per

month to her and ₹5,000/- per month to their daughter. She

further stated that the husband is engaged in stationery and

real estate businesses and earns at least ₹85,000/- per

month.

3. The appellant, the husband, denied the above

allegations. According to him, the wife possessed only 40

sovereigns of gold ornaments. He also denied the alleged

entrustment of ₹1,00,000/-. Objecting to the claim for

maintenance, the appellant further contended that he is Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

employed as a helper in a shop owned by his father and that,

due to injuries sustained in a motor accident, he is unable

to attend work regularly.

4. We have heard the learned counsel for the

appellant and the respondent, the wife.

5. Though the wife sought recovery of 125

sovereigns of gold ornaments, the trial court allowed

recovery of only 50 sovereigns, based on the admission made

by the husband that she possessed 50 sovereigns of gold

ornaments at the time of marriage. It is the contention of

the learned counsel appearing for the appellant that the

evidence adduced by the wife is wholly insufficient to

establish that the said gold ornaments were entrusted to the

husband or that he had misappropriated them.

6. In order to answer the question whether the

wife is entitled to recover 50 sovereigns of gold ornaments,

we have carefully examined the evidence adduced by both Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

sides. In her proof affidavit, the wife narrated specific

details of the gold ornaments worn by her at the time of

marriage and further reiterated the case advanced by her in

the original petition. According to the wife, on 12.03.2006,

the husband took possession of all her gold ornaments except

for one chain, a pair of earrings, and two bangles, together

weighing approximately two sovereigns. The trial court did

not accept the case of the wife that she had 125 sovereigns

of gold. However, it was found that the husband is liable to

return 50 sovereigns of gold. Though she was thoroughly

cross-examined by the learned counsel appearing for the

husband, her version regarding the entrustment of the gold

ornaments remained unshaken. In his written objection, the

husband initially contended that the wife possessed only 40

sovereigns of gold ornaments. However, during his testimony

at trial, he admitted that she had 50 sovereigns of gold

ornaments. In these circumstances, we find no reason to

disbelieve the respondent's version that some of the gold

ornaments were entrusted to the husband.

Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

7. However, we find it difficult to accept her

version in its entirety, in view of certain inconsistencies

revealed during her cross-examination. She stated at first

that her husband used to give her four or five bangles even

after the entrustment of her gold ornaments to him. Later,

she stated that, for attending her cousin's marriage, she

received a long chain, another chain, together with eight

bangles. She further admitted that she used to receive gold

ornaments from him on certain other occasions as well.

       "പ റത പപ ക പ     ൾ ആദ മ     മ   4-5 പപ വശ      വളകൾ ഇട ൻ തന ര ന . ഒര

       മക ലത ന ള ല ണ ഇപപക ര            തനത.    ഭർത വ നമറ ത തയ മട          കമ'

       കല ണത ന എനമറ ആഭരണങള ൽ ഒര വല യ                   ല / മനപ+സ, ഒര ഇടതര

        ല, 8 വളകൾ തന ര ന . പ ന-ട തന ട ല. ആവശ              വര പ   ൾ എത ർകക

       എനമറ ആഭരണങൾ തന ര ന ."

                                                                 (Emphasis added)




8. The respondent's version indicates that some

of her gold ornaments were returned to her by the appellant.

Even according to her own pleadings, some of the gold

ornaments remained in her possession, although she states

that these consisted of one chain, a pair of earrings, and Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

two bangles having two sovereigns. There is no challenge

from the wife regarding the trial court's finding that only

50 sovereigns of gold ornaments are liable to be recovered.

Upon perusal of Exts. B1 and B2 photographs produced by the

wife, we find that they prima facie support the trial

court's finding regarding the quantity of gold ornaments

possessed by the wife, though she claimed that she had 125

sovereigns. In these circumstances, it is only reasonable to

conclude that out of the 50, at least 20 sovereigns of gold

ornaments might have been retained by the appellant in the

manner stated above, for her regular use. This aspect was

not considered by the trial court, and therefore,

interference with the impugned order is warranted, at least

to that extent.

9. We also noticed another irregularity in the

impugned order. The Family Court directed that the wife is

entitled to recover 50 sovereigns of gold ornaments or their

market value as on the date of the petition. However, it is

the settled law that the wife is entitled to recover the Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

market value of the gold ornaments as on the date of

recovery. Hence, the above direction in the decree also

requires modification.

10. The Family Court allowed the claim for

maintenance at the rate of ₹4,000/- per month in favour of

the wife and ₹3,000/- per month for the daughter. The Family

Court, having had the advantage of directly assessing the

physical condition of the appellant, concluded that he is an

able-bodied person capable of earning a sufficient amount to

maintain the wife and daughter. There is no material on

record to suggest that the wife is capable of maintaining

herself or the child. The amount fixed by the Family Court

is very reasonable. In these circumstances, there is no

reason to interfere with the order granting maintenance.

11. In the result, Mat. Appeal No.538/2018 is

partly allowed. The respondent is entitled to recover 30

sovereigns of gold ornaments, or in the alternative, their

market value at the time of recovery, from the appellant and Mat.Appeal No.538 of 2018 and RP(FC) No.158 of 2019 2025:KER:51858

his assets. The impugned decree is modified accordingly.

R.P.(FC) No.158 of 2019 is dismissed.

Sd/-

SATHISH NINAN, JUDGE

Sd/-

P.KRISHNA KUMAR, JUDGE dlk/14/07/

 
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