Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1982*
| [Tamil Nadu Act No. 32 of 1982]* | [5th June, 1982] |
An Act further to amend the Provincial Small Cause Courts Act, 1887 in its application to the State of Tamil Nadu.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, See Tamil Nadu Government Gazette Extraordinary, dated the 4th March, 1982, part IV- Section 1, page 116.
* Received the assent of the President on the 1st June, 1982 first published in the Tamil Nadu Government Gazette Extraordinary, on the 5th June, 1982 Vaikasi 22, Thunthubi, Thiruvalluvar Aandu-2013
1. Short title, extent and commencement.- (1) This Act may be called the Provincial Small Cause Courts (Tamil Nadu Amendment) Act, 1982.
(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. Substitution of new section for section 25, Central Act IX of 1887.- For section 25 of the Provincial Small Cause Courts Act, 1887 (Central Act IX of 1887) (hereinafter referred to as the principal Act), the following section shall be substituted, namely:-
"25. Revision of decrees and orders of Courts of Small Causes.- The District Judge, for the purpose of satisfying himself that a decree or order made in any case decided by a Court of Small Causes is according to law, may of his own motion or on the application of an aggreived party, made within thirty days from the date of such decree or order, cell for the case and pass such order with respect thereto as he thinks fit:
Provided that in relation to any case decided by a District Judge or Additional District Judge exercising the jurisdiction of a Judge of a Court of Small Causes, the power of revision under this section shall vest in the High Court."
3. Spacial provision as to pending cases in the High Court.- All cases pending in the High Court under section 25 of the principal Act at the commencement of this Act shall stand transferred to the District Court concerned and the District Court shall have jurisdiction to hear and determine the same in accordance with the provisions of section 25 of the principal Act as substituted be section 2 of this Act and the judgments and orders of the High Court delivered or made before the commencement of this Act shall be enforceable ts if they had been delivered or made by the District Court.