BIHARI Vs. AMRIKA BAI

JUDGEMENT

(1.) HEARD on I.A. No. 2, an application for taking document on record. LA. No. 2 is allowed and the document is taken on record.

(2.) HEARD on admission.

(3.) SHRI Samir Singh, learned Counsel appearing for the respondents/plaintiffs does not dispute that in view of Section 8 of the Family Courts Act and the constitution of Family Court for Bilaspur District, the Court of VIIIth Additional District Judge, F.T.C., Bilaspur had no jurisdiction to decide the application for maintenance under the Hindu Adoption and Maintenance Act. The only point urged by the learned Counsel for the respondents/plaintiffs is that objection as to jurisdiction was not taken by the appellants before the VIIIth Additional District Judge, F.T.C., Bilaspur.