Parsi Marriage and Divorce Act, I936
19. Parsi Chief Matrimonial Courts
The Court so
constituted in each of the Presidency-towns shall be entitled the Parsi Chief
Matrimonial Court of Calcutta, Madras or Bombay, as the case may be. The local
limits of the jurisdiction of a Parsi Matrimonial Court shall be coterminous
with the local limits of the ordinary original civil jurisdiction of the High
Court. The Chief Justice of the High Court, or such other Judge of the same
Court as the Chief Justice shall from time to time appoint, shall be the Judge
of such Matrimonial Court, and, in the trial of cases under this Act., he shall
be aided 11[by five delegates, except in regard to-
(a) interlocutory
applications and proceedings;
(b) alimony and
maintenance, both permanent as well as pendente lite;
(c) custody,
maintenance and education of children; and
(d) all matters and
proceedings other than the regular hearing of cases.]