RASULBIBI ABDULGANI Vs. MAKSUDMIYA MEHMUDMIYA PARMAR

JUDGEMENT

(1.) The appellant herein, by preferring the present appeal, challenges the the judgment and decree passed by the learned Civil Judge (S.D.), Ahmedabad [Rural] at Dholka, in Special Civil Suit No.311 of 1995 .

(2.) Undisputedly, the Gujarat Civil Courts Act, 2005 has come into force with effect from 9th May, 2005. Following two provisions are of relevance :-

(3.) The effect of the above provisions is that an appeal, which is pending before this Court, subject matter of which is valued at less than Rs.5 lakhs, shall stand transferred to District Court, if the appeal arises out of a Senior Civil Judge.