Chennai City Civil Court (Amendment) Act, 1997*
| [Tamil Nadu Act No. 21 of 1997] | [28th April, 1997] |
An Act further to amend the Chennai City Civil Court Act, 1892
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of Republic of India as follows;-
* Received the assent of the Governor on the 23rd April, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 236, dated April 28, 1997.
1. Short title and commencement.- (1) This Act may be called the Chennai City Civil Court (Amendment) Act, 1997.
(2) It shall be deemed to have-come into force on the 1st day of December, 1995.
2. Amendment of section 15.- In the Chennai City Civil Court Act, 1892 (Central Act of 1892) (hereinafter referred to as the Principal Act), in section 15,-
(1) in sub-section (1), for the words "one lakh of rupees", the words "three lakhs of rupees" shall be substituted:
(2) for sub-section (2-A), the following sub-sections shall be substituted, namely:-
"(2-A) An appeal shall lie to the Principal Judge from any decree or order appealable under the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), passed in any suit or proceeding by a Judge other than the Principal Judge or an Additional Judge,-
(a) before the 1st day of December, 1995, where the amount or value of the subject matter does not exceed one lakh of rupees;
(b) on or after the 1st day of December, 1995, where the amount or value of the subject matter does not exceed three lakhs of rupees; and
(c) on or after the 1st day of December, 1995, except when the amount or value of the subject matter of the suit exceeds rupees three lakhs in which case appeal shall lie to the High Court.
(2-B) All appeals pending in the High Court on the date of publication of the Chennai City Civil Court (Amendment) Act, 1997 in the Tamil Nadu Government Gazette of which the amount or value or the subject matter of such appeals exceeds one lakh of rupees but does not exceed three lakhs of rupees and which would be within the cognizance of the Chennai City Civil Court under the provisions of the principal Act, as amended by this Act, shall stand transferred to the Chennai City Civil Court.