District and Sessions Court Khandwa

ABOUT DISTRICT COURT

In civil administration, Administration of justice in case of civil nature were resolved by the authorities but the cases which the officials could not dispose off were settled through the local resident panchayat. In the year 1846, the judicial resolution of civil matters started by the posting of Collector and Assistant Superintendent. At that time, Nimad district was mostly crime free in respect of criminal cases.

When the Nimad region was incorporated into the Central Province in 1864, a new setup was created for judicial administration. Sub divisions were made according to the area in the district. Some civil and criminal jurisdictions were also given in all these divisions. At that time all the courts were under the appellate jurisdiction of the Sessions Court headed by the Commissioner of Narmada Division.

In 1885–86, judicial restructuring was done and the Central Provinces Courts Act was implemented. Accordingly, Munsiff Court was established in Khandwa city for the disposal of civil cases. The Central Provinces Courts Act came into force from 14 May 1917 under which the Civil Judiciary was reconstituted and the Central Provinces was divided[...]