BHARAT KUMAR Vs. SELMA MINI

JUDGEMENT

(1.) Whether paternity of a child is an issue to be considered by the family Court under Section 7(1)(e) of the Family Court Act, 1984, without a matrimonial cause, is the question to be considered in this case.

(2.) The first respondent before the Family Court, Ernakulam, in O.P.No. 1234/2005 is the petitioner herein. The relief claimed by the first respondent herein before the family Court reads as follows:-

(3.) The Family Courts Act, 1984 has been enacted mainly for settlement of "disputes relating to marriage and family affairs an for matters connected therewith". Section 3 deals with establishment of Family courts for exercising the jurisdiction and powers conferred on the courts under the Act. Section 7 deals with jurisdiction which reads as follows:-