Family Court

f disputes relating to marriage and family affairs and for matters connected therewith. Under Section 3(1)(a) of the Family Courts Act, it is mandatory for the State Governments to set up a Family Court for every area in the State comprising a city or a town whose population exceeds one million. In other areas of the States, the Family Courts may be set up if the State Governments deems it necessary.

(i) To create a Specialized Court which will exclusively deal with family matters so that such a court may have the necessary expertise to deal with these cases expeditiously. Thus expertise and expedition are two main factors for stablishing such a court;

(ii) To institute a mechanism for conciliation of the disputes relating to family;

(iii) To provide an inexpensive remedy;

(iv) To have flexibility and an informal atmosphere in the conduct of proceedings.

1- The Family Courts Act, 1984

2-LAW ON Maintenance of Wives & Others (Sec. 125 CrPC & Special Acts)