Tamil Nadu Civil Courts (Amendment) Act, 1995*
| [Tamil Nadu Act No. 18 of 1996] | [3rd July, 1996] |
An Act further to amend the Tamil Nadu Civil Courts Act, 1873
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 28th June, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 322, dated July 3, 1996.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Civil Courts (Amendment) Act, 1995.
(2) It shall be deemed to have come into force on the 1st day of December, 1995.
2. Amendment of section 13.- In the Tamil Nadu Civil Courts Act, 1873 (Central Act of 1873) (hereinafter referred to as the principal Act), in section 13, in the second paragraph, for clause (ii), the following clause shall be substituted, namely:-
"(ii) 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 the appeal shall be to the High Court."
3. Transitory provisions.- All suits pending in High Court on the date of the publication of this Act and which would be within the cognizance of the civil courts under the provisions of the principal Act, as amended by this Act, shall stand transferred to the civil courts having jurisdiction.