THE UTTAR PRADESH CIVIL LAWS AMENDMENT ACT, 1970'
(U. P. Am No. 14 or 1970)
(Authoritative English Text of the Uttar Pradesh Civil Vidhi
Sanshodhan Adhiniyain, 1970) .
AN
ACT
further to amend the Code of Civil Procedure, 1908, the Bengal, Agra and Ask am
Civil Courts Act, 1887, the Provincial Small Cause Courts Act, 1887 and the
Transfer of Property Act,_ 1882, in their application to Uttar Pradesh.
Fr is hereby enacted in the Twenty-first Year of the Republic of India as
follows :—
L (1) This Act may be called the Uttar Pradesh Civil Laws Amendment
Not, 1970.
(2) It extends -to the whole of Uttar Pradesh.
V
2. For section 42 of the Code of Civil Procedure, 1908, as amended in its
application to Uttar Pradesh (hereinafter referred to as the said Code) the follow-
.ing section shall be substituted, and be deemed to have been substituted with
effect from December 2, 1968, namely:—
"42. (1) The Court executing a decree sent to it shall have the same
Power of court powers in executing such decree as if it had been
in executing trans- passed by itself. All persons disobeying or
ferred decree. obstructing the execution of the decree shall be
punishable by such Court in the same manner as if it had passed the decree,
and its order in executing such decree shall be subject to the same rules in
respect of appeal as if the decree had been passed by itself.
(2) Without prejudice to the generality of the provisions of sub-section
(1), the powers of the Court undcr that sub-section shall include the follow-
ing powers of the Court which passed the decree, namely-
- (a) power to send the decree for execution to another Court under
section 39 ;
• power to execute the decree against the legal representative of
the deceased judgment-debtor under section 50 ;
power to order attachment of a decree ;
power to decide any question relating to the bar of limitation
to the cxecutability of the decree ;
power to record payment or adjustment under rule 2 of Order
XXI ;
U) power to order stay or execution under rule 29 of Order XXI ;
(g) in the case or -a decree passed against a firm, power to grant
leave to execute such decree against any person other than a person
as is referred to in clause (h) or clause (c) of sub-rule (I) of rule 50 of
Order VCI.
Short title and
talent.
Substitpi ion of
new section for
section 42 of AM
V o11908.
A Court passing an order in exercise or the powers specified in sub-
section (2) shall send a copy thereof to the Court which passed the decree.
Nothing in this section shall be deemed to confer on the Court
to which a decree is sent for execution, the power to order execution at the
instance of the transferee of a decree."
'For statement of Objects and Reasons, please sce Uttar PradtA Garptte Extraordinary,
-dated March 9 1970. ..•
(Passed in Hindi by the Uttar Pradesh Legislative Council on March 3, 1970 and by the
Uttar Pradesh Legislative Assembly on March 12, 1970).
., Received the Assent of the President on April 7. 1970 under Article 201 of the Constitu-
tion of India and was published in the lunar Pradesh Gazelle Extraordimuy, dated April 8,
1970). • •. .
PIT, 1(1 Nise.,
1 THE ‘U'rjran 15mm}! CIVIL LAws AMENDMENT ACT, 1970'
' _. I , , _ (u. P. Acr Not 14 or1970) j -
"(Authoritative English Text of the Utter Pradcsh Civil Vidlli
l «‘1 5' ' Sansliodhan Adhiniya'm, 1970).
i 2 _: , ', , l : AN ‘
‘ , -ACT
'3 further tanmend the Cad: of Civil Procedure, 1908-, the Bengal, Agra and Assam ' _
«l . Civil Courls Act, 1887, the Provincial Small Cause Court: Act, 1887 and the "
--" ’ Transfer of Property Art,_1882, in their application to Ullar Pradesh.
‘3- a.' I Iris hereby enacted in the Twenty-first Year of the Republic 'of India as
y Y .lollows :— ’ .
1‘ . 1. (1) This Act may be called the Ultar Prudesh Civil Laws Amendment 5'10“ “m and
‘l . Act, 1970. _ - 2xtent.
T: , ' (2) It cxtcnds'to the whole of Uttar Pradesh.
wapplication to Uttar Pradesh (hereinafter referred to as the said Code) the follow- :gxiosffi‘z‘flf Afgl'
‘ ".ing section shall be subs/fluted, and be deemed to have been substituted with \' or 1903,
cilect from December 2, 1968, namely:—-
1 V 2. ‘For section 42 of the Code of Civil Procedure; 1908, as amended in its Subs‘i‘mif’“ 0‘
I - “42. (1) The Court executing a decree sent to it shall have the same
' i ; , Power of court powers in executing such decree as if it had been
' ' » in cxccming trons passed by itself. All persons disobeying or
cl V “med “emc- . obstructing the execution of the decree shall be
'i j ‘ punishable by such Court in the same manner as ifit had passed the decree,
, and its order in executing such decree shall be subject to the same rules in
respect of appeal as if the decree had been passed by inch?
I
I (2) Without prejudice to the generality of the provisions of sub-section
i V (1), the powers ofthe Court under that sub-section shall include the follow-
,' " ing powers of the Court which passed the decree, namely—
l ,
i
1
~ . _ (a) power to send the decree‘ for execution to another Court under
- section 39 ;
(b) power 'to execute the decree against the legal representative of
the deceased judgment-debtor under section 50 ;
. "- ’ i (c) power to order attachment of a decree ;
‘ 1 (d) power to decide any question relating to the bar of limitation --
to the cxecutability of the decree ; ~
(2) power to record payment or adjustment under rule 2 of Order
1 ' XXI ;
“ (1) power to order stay ofexccution under rule 29 of Order XXl ;
_. 1 ‘ , ‘ (g) in the case 0111 decree passed against a firm, power to grant
‘ . . leave to execute such decree against any person other than a person
.j - as is referred to in clause (b) or clause (c) of sub-rule (1) of rule 50 of
Order XXl. '
y _ .
4‘3 (3) A Court passing an order in exercise of the powers specified in sub—
section (2) shall send a copy thereofto the Court which passed the decree.
(4) _Nothing in this section shall be deemed to confer on the Court ‘ 4 p ' _' . l
:5 - to which a decree is sent for execution, the power to order execution at the ' _
‘ instance of the transferee of a decree.“
_‘, ‘Eor statement of Objects and Reasons please see Utter Pradcs'li Gazette Extraordinary. ‘
dated March 3 1970. ' . . , . .
, (Passed in Hindi by the Uttar Pnduh Le 'slative Council on March 3. 1956 and by the
. :Uttnr Pndesh Legislative Assembly on March 1 . 1970). ' '
5‘ , 1, Received the Agent of the President rm April 7. 1970 under Articlc‘20l of the Constitu-
&‘ tion of lndm and was published in the (film Pradrsh Gazelle Extraordinary, dated April 8,
1970). . , . . - - n. '
Erica 1 (.1 raise
Amendment of
Section 115 of
Act V of 1908.
Amendment of
section 21 of
Act XXI of
1887.
Amendment of
section 25.
Amendment of
section 15 of
Act IX of 1887.
3. In section 115 of the said Code—
(i) for the words "High Court", wherever occurring, the' words "Nig
Court or District Court" shall be substituted ; and
00 the following proviso thereto shall be inserted at the end, namely?
"Provided that nothing in this Section shall be construed to empowe
the District Court to call for the record ' .of any -case arising Out of
original suit of the 'vatue or twenty thousand rupees or above:'
4. In section 21 of the Bengal, Agra and Assam Civil Courts Act, 18871
as amended in its application to Uttar Pradesh (hereinafter referred to as the
Bengal, Agra and Assam Civil Courts Act), for sub-section (1), the following
sub-section shall be substituted, namely :—
"(I) Save as aforesaid, an appeal from a decree or order of a Civil
Judge shall lie—
to the District Judge where the value of the original suitin
which or in any proceeding arising out or which, the decree or order
was made, whether instituted or commenced or decided before &?
after the commencement of the Uttar Pradesh Civil Laws Amend
relent Act, 1968, was less than twenty.thousand rupees; and
to the High Court, in any other case.
(1-A) An appeal from a decree or order of a Civil Judge where the value
of the original suit in which, or in any-proceeding arising out of which, th'
decree or order was made exceeded ten thousand rupees but was less di'
twenty thousand rupees instituted in the High Court before the date o
commencement of the Uttar Pradesh Civil Laws Amendment Act, 1970
and pending in the High Court immediately before the said date, not WO
an appeal in which arguments have been concluded before the said date
and only judgment disposing of the appeal remains to be pronounced
shall stand transferred to the District Judge having jurisdiction who
may either decide it himself or assign it to any Additional Judge sub-
ordinate to him.
(I-B) The period of limitation prescribed for filing an appeal from j
decree or order of a Civil Judge where the value of the original suit ib
which, or in any proceeding arising out of which, the decree or order
was made exceeded ten thousand rupees but was less than twenty thousand
rupees and the decree or order was made before December 2, 1968, shah,
notwithstanding anything in the Limitation Act, 1963, be deemed to be and
always to have been the same as if the appeal continued to lie to the Hill
Court."
5. For section 25 of the Bengal, Agra and Assam Civil Courts Act, the
following section shall be substituted, namely:—
"25. The State Government may, by notification in the Gaze/It,
confer, within such local limits as it thinks fit, upon any Civil Judge or
Munsif the jurisdiction of a Judge of a Court of Small Causes under the
Provincial Small Causes Courts Act, 1887, for the It ial of suits cognizable
by such Courts, up to such value not exceeding one thousand rupean
in the case of a Civil Judge or five hundred rupees in the case of a Muni
as it thinks fit, and may withdraw any jurisdiction so conferred :
Provided that the State Government may, by notification in the Ga.-'eir
delegate to the High Court its powers under this section." •
:V
6. In section 15 of the Provincial Small Causes Courts Act, 1881
for sub-sections (2) and (3), the following sub-sections shall be substituted
namely —
"(2) Subject to the exceptions specified in that schedule and to the pre
. .
visions .of any enactment for the time being in 'force, all suits of a chi)
nature of which the value does not exceed One thousand rupees shill be
cognizable by a court of Small Causes.
. .
(3) Subject as aforesaid, the State Government' may,by order in writii
direct that all suits ,of a civil 'nature of which the value does not exceed tie
thmisand rupees shall be cognizable by &court of 'Small Causes mentioned
-in the order."
Amendment of
Section 115 of
Acl Vof 1908.
Amendment of
section 21 of
Act XXI of
1887.
Amendment of
section 25.
Amendment of
section l5 of
Act IX of 1887.
I . 2
3. In section 115 of the said Code—-
(i) for the words “High Court“, wherever occurring, the words-“Hi
Court or D‘istrictCourt” shall be substituted 5 and
(ii) the following proviso thereto shall be inserted at the end, namely 4
V f‘Provided that nothing in this section shall be construed toyempo‘w
the District Court to call forthe record‘of any case arising out of '
original'suit of the ”value of twenty thousand rupees or above.”
4. In section 2i of the Bengal, Agra and Assam Civil Courts Act, 1887'
as amended in its application to Uttar’Pradesh (hereinafter referred to ast
Bengal, Agra and Assam Civil Courts Act), for sub—section (1), the followi
sub-section shall be substituted, namely :—
i“(l) Save as aloresaid, an appeal from a decree or order of a Ci
Judge shall lie—
(11) to the District Judge where the value of the original su .
which or in any proceeding arising out ol‘which, the decree or ord ,
was made, whether instituted or commenced or decided beforedfl-
after the commencement of the Uttar Pradesh Civil Laws Arne
ment Act, 1968, was less than twentythousand rupees; and
(b) to the High Court, in any other case.
4 >
(LA) An appeal from a decree or order of a Civil Judge where the valiie
of the original suit in which, or in anyrproceeding arising out of which, “1..
decree or order was made exceeded ten thousand rupees but was less th
twenty thousand rupees instituted in the High Court before the date
commencement of the Uttar Pradesh Civil Laws Amendment Act, 19'
and pending in the High Court immediately before the said date, not bei r ;,
an appeal in which arguments have been concluded before the said date
and only judgment disposing of the appeal remains to be pronounced.
shall stand transferred to the District Judge having jurisdiction w
may either decide it himself or assign it to any Additional Judge su ..
ordinate to him.
(I-B) The period of limitation prescribed for filing an appeal froma‘
decree or order of a Civil Judge Where the value of the original suit iii
which, or in any proceeding arising out of which, the decree or orde’i‘i
was made exceeded ten thousand rupees but was less than twenty thousand
rupees and the decree or order was made before December 2, 1968, shall,
notwithstanding anything in the Limitation Act, 1963, be deemed to be and‘
always to have been the same as if the appeal continued to lie to the H
5. For section 25 of the Bengal, Agra and Assam Civil Courts Act, tIi
following section shall be substituted, namely:— «1
“25. The State Government may, by notification in the Gaze11__
confer, within such local limits as it thinks fit, upon any Civil Judge 9_
Munsif the jurisdiction of a Judge of a Court of Small Causes under tli
Provincial Small Causes Courts Act, 1887, for the liial of suits cognizabl‘,
by such Courts, up to such value not exceeding one thousand rupee’
in the case of a Civil Judge or five hundred rupees in the case of a Munsif ‘
as it thinks fit, and may withdraw any jurisdiction so conferred :
Provided that the State Government may, by notification in the Ga;- )
delegate to the High Court its powers under this section.” -
6. In section 15 of the ProVinciaI Small Causes Courls Act, 1887‘.
for sub-sections (2) and (3).the following sub-sections shall be substituted.
namely 1——
“(2) Subject to the exceptions specified in that schedule and to the pr
visionsof any enactment for the time being in l'force, all suits of a civil
nature of which the value does not exceed one thousand rupees shall
cognizable by a court of Small Causes. '
(3) Subject as aforesaid, the State Government'may,by order in wri ‘
direct that all suitslof a civil‘nature of which the value does not exceed t‘w
thousand rupees shall be cognizable by a court of Small Causes mentioii
in the order.”
d "Hig
namely •
empowe
ut of an
ict, 1887
to as the
following
)f a Civil
al suit 'in
or order
before o
5 Amend
hand .
the value
hich, the
less than
e date of
et, 1970,
tot being
said date
nounced,
ion who
idge 'sub,
from a
0 suit in
br order
housand
68, shall,
o be and
the High
Act, the
Gazette,
Judge or
nder the
gnizable
d rupees
a Munsif
Gazette.
ct. 1887
&Funded
the pro-
of a civil
shall be
writing,
ceed two
entioned
di-
ce
7. After section 69-A of the Transfer of Property Act, 1882, the following
section shall be inserted, namely:—
"69-B. (1) Where in exercise of a power of sale under section 69
Delivery or the mortgaged property or any part thereof has
possession- been sold, the Collector shall on an application
being made to him in that behalf put the
purchaser into possession of the property, and may for the purpose of
removing any person who refuses to vacate the same, use or cause to be
used such force as he may deem necessary.
The provisions of rules 95 to 103 of Order XXI contained in the
First Schedule to the Code of Civil Procedure, 1908, as amended from
time to time in its application to Uttar Pradesh, shall mutatis mutandis
apply to proceedings under this section with the substitution of references
to the Court and the judgment-debtor by references respectively to the
Collector and the defaulting mortgagor.
In this section, 'Collector' means the Collector of the district in
which the property is situate, and includes any Assistant Collector em-
powered in that behalf by any general or special order by the Collector."
8. The Uttar Pradesh Civil Laws (Amendment) Act, 1968: and the President'.
Acts for Uttar Pradesh (Re-enactment) Ordinance, 1970 are hereby repealed.
•
PSUP—A. P. 58 Geni. (Leg.)-1970. 1,850+52 (M).
Insertion of new
section 69-B in
Act IV of 1882.
Repeal.
ds “High
namely :-
empower
ut of an
.,
set, 1887
to as the
following
f a Civil
,
al suit in
or order .
before or
s Amend-
hnd
l ,-
the value : 19:3
hich, the ‘U,
less than ”d“
f: date of » '
ct, 1970, -;
not being
said date
nounced,g.
:ion who
1dge sub:
L] from a
11 suit in,
or order .
thousand "
68, shall,
to be and 5
the High ,
Act, the.
Gazette, j
Judge or:
nder the ,a
gnizable ",
d rupees
a Munsll' '
d : -;
e Gautier:
ct. 1887, “
bslimted,
b the pro- 7
of a civil 3
F shall be .
writing, 1
ceed two .1
entioned f
3
3
7. After section 69-A of the Transfer of Property Aet,-1882, the following
V_ section shall be inserted, namely:—
“69-B. (1) Where in exercise of a power of sale under section 69
Dem”), of the mortgaged property or any part thereof has
possession. been sold, the Collector shall on an application
being made to him in - that behalf- put the
purchaser into possession of the property, and may for the purpose of
removing any person who refuses to vacate the same, use or cause to be
used such force as he may deem necessary.
(2) The provisions of rules 95 to 103 of Order XXI contained in the
First Schedule to the Code of Civil Procedure, 1908, as amended from
time to time in its application to Uttar Pradcsh, shall muraris murandi:
apply to proceedings under this section with the substitution of references
to the Court and the judgment-debtor by references respectively to the
Collector and the defaulting mortgagor.
(3) In this section, ‘Collector’ means the Collector of the district in‘
which the property is situate, and includes any Assistant Collector em-
powered in that behalf by any general or special order by the Collector."
8. The Uttar Pradesh Civil Laws (Amendment) Act, 196$,~ and the President's
Acts for Uttar Pradesh (Re-enactment) Ordinance, 1970 are hereby repealed.
’PSUP—Atp. SSGcnl.(Leg.)—-l970. 1,850+52 (M).
Insertion of new
section 69-]! in
Act IV of 1332.
Repeal.
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