VIRENDRA KUMAR SHROTI Vs. UPASANA DIXIT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admittedly, the Family Court was established in the district of Muradabad on 3-6-1997. The present matter was pending before the Magistrate pt Class prior to this date i.e. 3-6-1997, situated at Chandauli, another Court in the same district but the learned Magistrate concerned could not know about it on the date on which he passed the order i.e. 5-6-1997 that a family Court had been established in the district. Therefore, he passed bonafidely an order of maintenance in proceedings u/s 125 Cr. P.C.

(3.) My attention has been invited to the provisions of Section 8 of the Family Court Act, 1984 (Act No. XXXVI of 1984, Central Act), which provides that all pending matters shall stand transferred to the Family Court on the date on which it is established.