Preamble
Andhra Pradesh Civil Courts Laws (Amendment) Act, 1997*
| [Andhra Pradesh Act No. 29 of 1997] | [8th December, 1997] |
An Act further to amend the Andhra Pradesh Civil Courts Act, 1972 and the Andhra Pradesh (Telangana Area) Small Causes Courts Act, 1330 F.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Civil Courts Laws (Amendment) Act, 1997.
Section 2
2. In the Andhra Pradesh Civil Courts Act, 1972 (Act 19 of 1972),-
(i) Amendment of Section 4.- in section 4, in sub-section (1) the words "of the rank of a Subordinate judge" and the words "of the rank of a District Munsif" shall be omitted; (Act 19 of 1972)
(ii) Substitution of Section ???.- for section 5, the following shall be substituted namely:-
5. "jurisdiction of the judges of the City Civil Courts in original suits and proceedings.- (1) The pecuniary jurisdiction of the Chief Judge and an Additional Chief Judge shall, subject to the provisions of the Code of Civil procedure, 1908 and the other provisions of this Act, extend to all original suits and proceedings of a civil nature including land acquisition original petitions, the amount or value of the subject matter of which exceeds rupees five lakhs.
(2) The pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits and proceedings of a civil nature including land acquisition original petitions not other wise exempted from, his cognizance under any other law for the time being in force, the amount or value of the subject matter of which ??? rupees, one lakh out does not exceed rupees five lakhs.
(3) The pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits and proceedings not otherwise exempted from his cognizance under any other law for the time being in force, the amount, or value of the subject matter of which does not exceed rupees one lakh.’
(iii) Substitution of Section 16.- for section 16, the following substitution shall be substituted, namely:-
16 "Jurisdiction of District Judge, Senior Civil Judge and Junior Civil Judge in original suits and other Proceedings.- (1) The pecuniary jurisdiction of a District Judge, shall subject to the provisions of the Code of civil Procedure, 1908 and the other provisions of this Act, extend to all original suits and proceedings of a Civil nature including Land Acquisition original petitions, the amount or value of the subject matter of which exceeds rupees five lakhs.
(2) The pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits and proceedings of a Civil nature including land acquisition original petitions not otherwise exempted from his cognizance under any other law for the time being in force the amount or value of the subject matter of which exceeds rupees one lakh but does not exceed rupees five lakhs.
(3) The pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits and proceedings, not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of which does not exceed rupees one lakh".
(iv) Amendment of section 28.- in section 28 for the words "the Senior Subordinate Judge" the words "the Principal Senior Civil Judge" shall be substituted;
(v) Amendment of Section 33.- in section 33 for the words "the Court of Munsif" the words "the Court of Junior Civil Judge" shall be substituted;
(vi) Change of the designations of the Officer of and the Courts.- Throughout the Act, except section 14 for the words "Additional Judge", "Additional Judges", "Assistant Judge", "Assistant Judges", "District Munsif", "District Munsifs", "Additional Subordinate Judge", "Additional Subordinate Judges", "Additional District Munsifs", "the Court of Subordinate Judge", "the Court of District Munsif", "the Court of principal Subordinate Judge", "the Court of Principal District Munsif", "the Court of Additional Subordinate Judge", "the Court of Additional District Munsif", wherever they occur, the words "senior Civil Judge", "Senior Civil Judges", "Junior Civil Judge", "Junior Civil Judges", "Junior Civil Judge", "Junior Civil Judges", "Additional Senior Civil Judge", "Additional Senior Civil Judges", "Additional Junior Civil Judges", "the Court of Senior Civil Judge", "the Court of Junior Civil Judge", "the Court of ??? Senior Civil Judge", "the Court of Principal Junior Civil Judge", "the Court of Additional Senior Civil Judge", "the Court of Additional Junior Civil Judge" shall respectively be substituted.
Section 3. Change of designations of officers
3. Change of designations of officers.- Throughout the Andhra Pradesh (Telengana Area) Small Causes Courts Act, 1330F, for the words "Additional Judge or Subordinate Judge" wherever they occur the words "Senior Civil Judge" shall be substituted.