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Family Courts

The Family Courts Act, 1984 provides for establishment of Family Courts by
the State Governments in consultation with the High Courts with a view to promote
conciliation and secure speedy settlement of disputes relating to marriage and family
affairs and family affairs and fir matters connected therewith. Under Section 3 (1)(a) of
the Family Courts Act, it is mandatory for the State Government to set up a Family
Court for every area in the State comprising a city or a town whose population exceeds
one million. In other areas of the States, the Family Courts may be set up if the State
Governments deems it necessary.

2. The main objectives and reasons for setting up of Family Courts are:

1. To create a Specialized Court which will exclusively deal with family matters so that such a court may have the necessary expertise to
   deal with these
   cases expeditiously. Thus expertise and expedition are two main factors for establishing such a court;
2. To institute a mechanism for conciliation of the disputes relating to
   family;
3. To provide an inexpensive remedy; and
4. To have flexibility and an informal atmosphere in the conduct of
   proceedings.

3. In March, 2015, it was decided to coverage the Family Court Scheme (Plan)
with the Centrally Sponsored Scheme for infrastructure facilities for Subordinate
Judiciary. The Family Court (Non-Plan) Scheme under which Rs.2269.43 lakh was
given to States as requested for the same, has been discontinued from 2016-17 as this
is the responsibility of the State concerned. The States have been informed vide letter
number 11021/4/2015-Jus-11dated 12.11.2015. The amount is in fraction due to
adjustment of unspent balance of previous year release. There was provision of
release of Rs.5.00 lakh per court under this scheme.

4. As per the reports received from the State Governments, 535 Family Courts
are functional in the country as on 31st December, 2018.

NUMBERS OF FAMILY COURTS FUNCTIONAL

S.No.	Name of the State/UT	Number of Family Courts functional in the State
1	Andhra Pradesh	16
2	Andaman & Nicobar Islands	01
3	Arunachal Pradesh	—
4	Assam	05
5	Bihar	39
6	Chandigarh	0
7	Chhattisgarh	21
8	Dadra and Nagar Haveli	—
9	Daman & Diu	—
10	Delhi	21
11	Goa	0
12	Gujarat	37
13	Haryana	15
14	Himachal Pradesh	—
15	Jammu & Kashmir	01
16	Jharkhand	24
17	Karnataka	28
18	Kerala	28
19	Madhya Pradesh	58
20	Maharashtra	16
21	Manipur	07
22	Meghalaya	—
23	Mizoram	—
24	Nagaland	02
25	Odisha	21
26	Punjab	05
27	Puducherry	02
28	Rajasthan	39
29	Sikkim	04
30	Tamil Nadu	29
31	Telangana	16
32	Tripura	04
33	Uttar Pradesh	78
34	Uttarakhand	16
35	West Bengal	02
Total		535