Uttar Pradesh Civil Laws (Amendment) Act, 20151
| [U.P. Act No. 14 of 2015] | [19th November, 2015] |
(As passed by the Uttar Pradesh Legislature)
An Act further to amend the Bengal, Agra and Assam Civil Courts Act, 1887 and the Provincial Small Cause Courts Act, 1887 in their application to Uttar Pradesh
It is hereby enacted in the Sixty-sixth Year of the Republic of India as follows-
Prefatory Note - Statement of Objects and Reasons.- Whereas the value of the subject matters brought to the courts has increased substantially, the pecuniary jurisdiction of the Civil Courts as well as those of Small Cause Courts in the State of Uttar Pradesh requires to be raised for institution of Civil Suits and appeals. It has, therefore, become necessary to amend the Bengal, Agra and Assam Civil Courts Act, 1887 and the Provincial Small Cause Courts Act, 1887 to increase the pecuniary jurisdiction of Civil Courts and those of Small Cause Courts in the State of Uttar Pradesh for securing better administration of Justice.
The Uttar Pradesh Civil Laws (Amendment) Bill, 2015 is introduced accordingly.
1 Received the assent of the President on November 19, 2015 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 7th December, 2015, pp. 2-3
Chapter 1 - Preliminary
Chapter I
PRELIMINARY
1. Short title and extent.- (1) This Act may be called the Uttar Pradesh Civil Laws (Amendment) Act, 2015.
(2) It shall extend to the whole of Uttar Pradesh.
Chapter 2 - Amendment of the Bengal, Agra and Assam Civil Courts Act, 1887
Chapter II
AMENDMENT OF THE BENGAL, AGRA AND ASSAM CIVIL COURTS ACT, 1887
2. Amendment of Section 19 of Act No. XII of 1887.- In Section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887 hereinafter in this Chapter referred to as the principal Act,-
(a) in sub-section (1) for the words "ten thousand rupees" the words "one lakh rupees" shall be substituted;
(b) in sub-section (2) for the words "twenty-five thousand rupees" the words "five lakh rupees" shall be substituted.
3. Amendment of Section 21.- In Section 21 of the principal Act, in sub-section (1), in clause (b),-
(a) for the words "one lakh rupees" the words "five lakh rupees" shall be substituted; and
(b) for the words "five lakh rupees" the words "twenty-five lakh rupees" shall be substituted.
Chapter 3 - Amendment of the Provincial Small Cause Courts Act, 1887
Chapter III
AMENDMENT OF THE PROVINCIAL SMALL CAUSE COURTS ACT, 1887
4. Amendment of Section 15 of Act No. IX of 1887.- In Section 15 of the Provincial Small Cause Courts Act, 1887,-
(a) in sub-section (2) for the words "five thousand rupees" the words "twenty-five thousand rupees" shall be substituted;
(b) in the proviso to sub-section (2) for the words "twenty-five thousand rupees" the words "one lakh rupees" shall be substituted.