TARUN KADAM Vs. STATE OF M P

JUDGEMENT

(1.) Aggrieved by the order dated 21.8.2012 passed by the Additional Principal Judge, Family Court, Gwalior in Case No. 08/2012 Guardian & Wards Act, 1890 the plaintiff has filed this appeal under Section 19 of the Family Court Act 1984.

(2.) By the impugned order the Additional Principal Judge, Family Court, Gwalior has rejected the application under Section 7 read with Section 9(4) of Hindu Adoption and Maintenance Act, 1956.

(3.) The disputes lies in a narrow compass. The learned Additional Principal Judge, Family Court Gwalior observing that ''Court'' in Rule 2 (V) of Madhya Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 means Court of Principal Civil Court of the District, rejected the application stating that it has no jurisdiction to try the application.