SHOBHIT NIGAM Vs. BATULAN AND ANOTHER

JUDGEMENT

(1.) The judgment and order dated 24.5.2016 passed by the District Judge decreeing SSC Suit No. 16 of 2011 (Smt. Batulan Vs. Ayub Khan and another) is sought to be revised under Section 25 of the Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act) on the ground that the Additional District Judge had ceased to have pecuniary jurisdiction to decide it.

(2.) The aforesaid Act provides for the establishment of Courts of Small Causes for the local limits of the area beyond the original civil jurisdiction of High Courts established in the Presidency Towns for the purposes of trying certain nature of civil suits in a summary manner.

(3.) The said Act vide Section 15 read with its Second Schedule provides that all suits of civil nature upto a particular value shall be cognizable by a Court of Small Causes.