NARAYAN SITARAM Vs. BHAGA GANGA

JUDGEMENT

(1.) The question referred to this Full Bench is whether a Court invested with Small Cause Court Powers is governed by paragraph (1883) I.L.R. 8 Bom. 230 or paragraph (2) of Section 203 of the Civil Procedure Code.

(2.) It has been argued before us by Mr. Shingne that it is paragraph (2) that governs and in support of his proposition he has cited to us Bhagvan Dayalji V/s. Balu (1883) I.L.R. 8 Bom. 270, Malhari V/s. Narso (1884) I.L.R.9 Bom. 174, Bampartap V/s. Ganesh (1887)I.L.R. 12 Bom. 31 and Ramchandra V/s. Ganesh (1898) I. L R. 23 Bom. 382 of these cases however only the last cited is under the Provincial Small Cause Courts Act of 1887 ; but apart from this they cannot in our opinion affect the decision of this case. The question submitted must, we think, be governed by the sections to which reference was made in the Judgment granting the rule.

(3.) Section 32 of the Provincial Small Cause Court Act provides that So much of Chapters III and IV, as relates to the practice and procedure of Courts of Small Causes, applies to Courts invested by or under any enactment for the time being in force with the jurisdiction of a Court of Small Causes so far as regards the exercise of that jurisdiction by those Courts".