Presidency Small Cause Courts and the Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1995*
| [Tamil Nadu Act No. 26 of 1995] | [14th September, 1995] |
An Act further to amend the Presidency Small Cause Courts Act, 1882 and the Provincial Small Cause Courts Act, 1887, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th September, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 456, dated September 14, 1995.
1. Short title, extent and commencement.- (1) This Act may be called the Presidency Small Cause Courts and the Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1995.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Central Act XV of 1882.- In the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882),-
(1) in section 14, for the words "twenty rupees", the words "two hundred rupees" shall be substituted;
(2) in section 18,-
(a) in the opening portion, for the words "two thousand rupees", the words "twenty thousand rupees" shall be substituted;
(b) in the Explanation 1, for the words "two thousand rupees", the words "twenty thousand rupees" shall be substituted;
(3) in section 20, in the first paragraph, for the words "two thousand rupees" occurring in two places, the words "twenty thousand rupees" shall be substituted;
(4) in section 21, for the words "one thousand rupees", the words "tea thousand rupees" shall be substituted;
(5) in section 22,-
(i) for the words "one thousand rupees", the words "ten thousand rupee" shall be substituted;
(ii) for the words "three hundred rupees", the words "three thousand rupees" shall be substituted;
(6) in section 39, in sub-section (1), for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted;
(7) in section 41, for the words "two thousand rupees", the words "five thousand rupees" shall be substituted;
(8) in section 45, in the second paragraph, for the words "ten rupees", the words "one hundred rupees" shall be substituted;
(9) in section 63, in the first paragraph, for the words "one thousand rupees", the words "two thousand and five hundred rupees" shall be substituted;
(10) in section 69, in sub-section (1), for the words "five hundred rupees", the words "two thousand and five hundred rupees" shall be substituted;
(11) in section 76, for the words "twenty rupees", the words "two hundred rupees" shall be substituted.
3. Amendment of Central Act IX of 1887.- In the Provincial Small Cause Courts Act, 1887 (Central Act ??? of 1887),-
(1) in section 12, in sub-section (3), for the words "twenty rupees", the words "two hundred rupees" shall be substituted;
(2) in section 15,-
(i) in sub-section (2), for the words "five hundred rupees", the words "five thousand rupees" shall be substituted;
(ii) in sub-section (3), for the words "one thousand rupees", the words "five thousand rupees" shall be substituted;
(3) in section 28, in sub-section (?), for the words "five thousand rupees", the Words "thirty thousand rupees" shall be substituted.
4. Transitory provision.- (1) All suits and proceedings of which the amount or value of the subject-matter exceeds rupee two thousand but does not exceed rupees twenty thousand and pending in the Madras City Civil Court, immediately before the date of the Commencement of this Act, shall be heard and disposed of by the Madras City Civil Court, as if this Act had not been passed.
(2) All suits and proceedings of which the amount or value of the subject-matter exceeds five hundred rupees but does not exceed five thousand rupees and pending in any court of the District Munsif, immediately before the date of the commencement of this Act, shall be heard and disposed of by such court of the District Munsif as if this Act had not been passed.