SHIVRAM DODANNA SHETTY Vs. SHARMILA SHIVRAM SHETTY

JUDGEMENT

(1.) A question framed by the Division Bench of this Court was referred to a Larger Bench by the then Hon'ble the Acting Chief Justice of this Court. The question was framed by the Division Bench (Coram: A.S. Oka and A.S. Gadkari, JJ.) by an order dated 10/12/2014. The said question reads as under :

(2.) The Family Courts Act, 1984 (for short "the Act of 1984) was enacted to provide establishment of Family Courts with a view to promote conciliation in, and secure speedy settlement of, disputes relating to marriage and family affairs and for matters connected therewith. The Act of 1984 was enacted on 14/9/1984. The said, Act provides that the State Government shall, after consultation with the High Court, establish the Family Court. Section 3 of the Act of 1984 reads as under :

(3.) Section 19(3) of the Act of 1984 prescribed a period of thirty days for filing appeal from every judgment or order not being an interlocutory order by Family Court to the High Court, both on facts and on law.