Mr. Kiren Rijiju informed Lok Sabha that more than 10 Lakh cases are pending in the family courts and 694 Family Courts are functional in the country.
The Law Minister was replying to the Unstarred question related to the details of family courts functioning at present in the country.
On the question of establishment of new family courts, the Minister replied that setting up of family courts and its functioning comes within the domain of the State Governments in consultation with the respective High Courts. The Family Courts Act, 1984 provides for establishment of family courts by the State Governments in consultation with the High Courts to promote conciliation and secure speedy settlement of disputes relating to marriage and family affairs.
The noted facts about the Family Court are that 14 States do not have any Family Court.
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