UMAKANT Vs. PUSHPA

JUDGEMENT

(1.) The matter comes up on an application filed by the applicant for treating D.B. Civil Misc. Appeal as S.B. Civil Misc. Appeal as order is passed by Additional District Judge No.2, Bayana, District Bharatpur.

(2.) We have perused the relevant provisions. Sub-sec. (d) of Sec. 2 of Family Courts Act has defined "Family Court" which means a Family Court established under Sec. 3.

(3.) State Government has issued a notification dtd. 1/6/2016 whereby the powers of Family Court has been assigned to different Courts, in the territorial jurisdiction of which the dispute has arisen. This notification has been issued under Sec. 3 of Family Courts Act, 1984 and the said notification is reproduced hereunder- <IMG>JUDGEMENT_274_LAWS(RAJ)7_2022_1.jpg</IMG>