Uttar Pradesh act 14 of 2003 : The CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT. 2003

Date: 19 Dec 2003

Department

Department of Law

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IT IS HEREBY enacted in the Fifty-fourth Year of the Republic of India as. follows:-

1.(1) This Act may be called the Code of Civil Procedure, (Uttar Pradesh Aniendment) Act, 2003.

It extends to the whole of Uttar Pradesh.

It shall be deemed to have come into force on March 22, 2003.

2. For section 115 of the Code of Civil Procedure, 1908, hereinafter referred to as the principal Act, the following section shall be substituted and be deemed to have been substituted with effect from July 1,2002, namely:-

"115(1) A superior court may revise an order passed in a case decided in an Revision original suit or other proceeding by a subordinate court where no

appeal lies against the order and where the subordinate court has-

'exercised a jurisdiction not vested in it by law; or

failed to exercise a jurisdiction so vested; or

/0 acted in exercise of its jurisdiction illegally or with material

irregularity.

Short title, cxitmt and commencein.:ni

Substitution st

section 115 of Act no. 5 of 1908

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No. 1881(2)/V1I-V-1-1(KA)-7/2003

Dated Lucknow, December 20, 2003

IN pursuence of the provisions of clause (3) of article 348 of the Constitution of India, the Governor is pleased to order the publication of the fallowing English translation of the Civil Prakriya

Sanhita (Uttar Pradesh Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyatn Sankhya 14 of 2003) as

passed by the Uttar Pradesh Legislature and assented td by the President on December 19. 2003:—

THE CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT)

ACT. 2003

(UP. ACT No. 14 of 2003)

(As passed by the Uttar Pradesh Legislature)

ACT

further to amend the Code of Civil Procedure 1908 in its application to Uttar Pradesh.

VI 4 mﬁnmmzomeooa STWHVT mm a??? 2?? lei?! cum 3% But «MM \ftl‘1l went 2? we; as W, 3417M 3?)? Wﬁiﬁawmﬁﬁw,1587$W$a§ramnmmw$wﬁwﬁﬁf qlﬁﬁ Wilde: wumqi ch me ivien W Cb HHH 31W BTW?! we W61 EH WWII? W Ql Wﬁiﬁﬁﬁﬁﬁmmw‘éﬁiqﬁdlwmnmﬁﬁﬂmﬁwnd‘iﬁntﬁnHumidi stii‘mw M $ W 32% We <h'<'1 Cl? 1%]?! linen '4“le 32‘) mm midi cm :44qu rim-i " at: $113 one Heel 91' M Licgiw a‘s H‘Gl'ﬁl T‘t Earl V'ﬁni 351 am 115 35) Wilma 1???? ml wmmtwmemwmm 2003 wmgezwnfhnﬁmmﬂ sis-n e, \ anoé’to on, W “a?“ No. l881(2)/Vll-V-l~1(KA)-7/2003 Dated Lucknow. December 20, 2003 IN pursuence of the provisions of clause (3) of article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Civil Prakriya Sanhita (Una? Pradesh Sanshodhan) Adhiniyam, 2003 (Unar Pradesh Adhiniyain Sankh)a 14 of 2003) as paSSEd by the Uttar Pradesh Legislature and assented td by the President on December 19. 2003:~ THE CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT) ‘ ’ ACT. 2003 I (up. ACT Not l4 of2003) ' (As passed by the Uttar Pl‘lldeS/t Legislature) ' AN ACT further to amend the Code of Civil Procedure. 1908 in its application to Uttar Pradesh. IT IS HEREBY enacted in the Fifty—fourth Year of the Republic of India as - follows:— Short title‘ ext-mt and commencerircm l.(1) This Act may be called the Code of Civil Procedure. (Uttar Pradesh Amendment) Act, 2003. E (2) It extends to the whole of Uttar Pradesh. :3 (3) It shall be deemed to have come into force on March 22, 2003 g Subslimtlcﬁ “'4' 2‘ For section 115 ofthe Code ofCivil Procedure, 1908, hereinafter referred l :2“;°:fllgzgfml to as the principal Act, the following section shall be substituted and be deemed to have been substituted with effect from July ], 2002> namely :— “1 15(1) A superior court may revise an order passed in a case decided in an Revismn original suitor other proceeding by a subordinate court where no appeal lies against the order and where the subordinate court has— ra) Exercised ajurisdiction not vested in it by law; or ([7) failed to exercise ajurisdiction so vested; or (q) acted in exercise of its jurisdiction illegally or with material irregularity.

um ROT affilITRuT .1 Ad 20 itiTRR. 2003

(2) A revision application under sub-section (1), when filed in the High

Court, shall contain a certificate on the first page of such application, below

the title of the case, to the effect that no revision in the case lies to the district

court but lies only to the High Court either because of valuation or because

the order sought to be revised was passed by the district court.

The superior court shall not, under this section, vary or reverse any

order made except where,-

(0 the order, if it had been made in favour of the party applying

for revision; would have finally disposed of the suit or other

proceeding; or

(ii) the order, if allowed to stand, would occasion a failure of

justice or cause irreparable injury to the party against whom it is made.

A revision shall not operate as a stay of suit or other proceeding

before the court except where such suit or other proceeding is stayed by the

superior court.. •

Explanation -1. In this section,-

' (9 the expression 'superior court' means-

(t9 the district court, where the valuation of a case decided

by a court subordinate to it does not exceed five•lakh rupees;

(b) the High Court, where, the order sought to be revised was passed in a case decided by the district court or where the value of the original suit or other proceedings in a case decided by a court subordinate to the district court exceed five lakh rupees;

(if) the expression 'order' includes an order deciding an issue in any original suit or other proceedings.

Explanation -II. The provisions of this section shall also be applicable jto order i passed, before or after the commencement of this section, in original suits or other proceedings instituted before such commencement. "

3.0) Notwithstanding anything contained in this Act, no judgement or order Transitory passed by the High Court in a revision filed on or after July I, 2002 shall be liable to Provisions

be questioned or reviewed on the ground that the revision ought to have been filed in the district Court.

(2) AriY revision filed in the district court in a case where the value of the

origihal suit it Proceeding does not exceed five lalch rupees and is decided by it on the

assumption that the district court would have jurisdiction notwithstanding the

amehdment of section 115 of the principal Act, by the Code of Civil Procedure

(Amendment) Act, 1999 shall be deemed to have been correctly filed in that court and

its decision thereon shall not be liable to be questioned on this ground, and such

revision, ff any pending on the date of commencement of this Act, shall be decided by that coat.

the (3) If on Or after July 1, 2002 an application for revision under section 115 of principal Act has been filed before the High Court in a case decided by a court

subordinate to the district court, where the value of 'the original suit or proceeding does

not exceed* five laich mimes and such application is pending on the date of coinniencement of this Act, then su

. ch application, unless arguments thereon have -th eadY been Concluded and' only 'judgement remains to be pronounced by the 'High

dj C.burt, shall stand transferred. to . the district court concerned, and the same shall be Ol

in accordance With the Said section 115.as substituted by this Act.

whenmmmzoﬁw, 2003 . (2) A revision application under sub-section (1), when ﬁled in the High ‘Court, shall contain a certiﬁcate on the ﬁrst page of such application, below the title of the case, to the effect that no revision in the case lies to the district court but lies only to the High Court either because of valuation or because the order sought to be revised was passed by the district court (3) The superior court shall not, under this section, vary or reverse any order ‘made except where,— _ . (i) the order, if it had been made "in favour of the party applying for revision; would have ﬁnally disposed of the suit or other proceeding; or (ii) the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it is made. « (10A revision shall not operate as a stay of suit or other proceeding before the court except where such suit or other proceeding is stayed by the . in superior court..- Explanation -l. In this section,— ' (1) the expression ‘superior court’ means- (a) the district court, where the valuation of a case decided by a court subordinate to it does not exceed ﬁve-lakh rupees; - (b) the High Court, where, the order sought to be revised was passed in a case decided by the district court or where the . value of the original suit or other proceedings in a case decided by a court subordinate to the district court exceed ﬁve lakh rupees; I (it) the expression ‘order’ includes an order deciding an issue in V any original suit or other proceedings ' Explanation -II. The provisions of this section shall also be applicable . i qto orders .passed, before or after the commencement ofthis section, in original - suits or other proceedings instituted before such commencement ” 3‘_(1) Notwithstanding anything contained in this Act, no judgement or order Passed by the High Court in a revision ﬁled on or aﬁer July 1, 2002 shall be liable to be questioned or reviewed on the ground that the revision ought to have been ﬁled in ‘ the district court. . __ (2) Any revision ﬁled in the district court in a case where the value of the original suit or proceeding does not exceed ﬁve lakh rupees and is decided by it on the assumption that the district court would have jurisdiction notwithstanding the amehdment of section 115 of the principal Act, by the Code of Civil Procedure fgjendment) ACE, l999 shall be deemed to have been correctly ﬁled in that court and eelslon thereon shall not be liable to be questioned on this ground, and such . . re ‘ - z ., ‘ “5"”? 'f any pending on the date of commencement of this Act, shall be decided by that couh. ' : ' (3) If on Or a l the prin ., ﬁer July, ], 2002 an application for revision under section 1 15 of “bows?“ ’1“ has been ﬁled before the High Court in a case decided by a court a“ '0 the district court, where the value of 'the original suit or proceeding does 'not' exceed ‘ ﬁy ' e lakh ml 885 an ‘ ' ' is endin °°mtnencemen p d “Ch application P g on the date of H . , ”(Pf this A01, then such application, unless arguments thereon have he“ concluded and" onl . m’ 5.1““ Stand transfe W ' of in accordance _ y'judgement remains to be pronounced by the 'High rred to the district court concerned, and the same shall be with the said section 1151*) substituted by this Act. Transiiory Prov is ions

6 3-7117) kw ivIc 20 ic,o0-77, 2003

Repeal and savings. 4—(1) The code of Civil Procedure (Uttar Pradesh Amendment) (Second) Ordinance, 2003 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) or by the Code of Civil Procedure (Uttar Pradesh Amendment) Ordinance, 2003 shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.

U.P. Ordinaitc no. 26 d 2003. U

U.P. ordinance no. 5 of 2003

STATEMENT OF OBJECTS AND REASONS

The Code of Civil Procedure (Uttar Pradesh Amendment) Act, 1978 (UP. Act no. 31 of 1938 enacted to amend inter-alia section 115 of the Code of Civil Procedure, 1908 in its application to 614 Pradesh to Provide for empowering the District Judges to revise the orders of courts subordinate to thew arising out of the original suits of the valuation up to Rupees Twenty thousand. The section 115 of tk said Code was further amended in its application to Uttar Pradesh by the Uttar Pradesh Civil Lau:

(Amendment) Act, 1991 (UP. Act no. 17 of 1991) to raise the said valuation up to Rupees One leg Since the said amendments have been repealed by section 32 of the Code of Civil Procedm.

(Amendment) Act, 1999 (Act no. 46 of 1999), the District Judges in the state now have no power revise the order of the courts subordinate to them arising out of original suits with effect from the date commencement of the said Act of 1999 i.e. 01-07-2002. Same view has been expressed by the Honbi. High Court of Judicature Allahabad in the matter of United Service Club and others Vs. Anita Barb o are- others (Civil Revision Number 92 of 2002) decided on 16-9-2002. Consequently a litigant has Jo

approach the Hon'ble High Court for filing a revision against the order of the subordinate courts arisini, out of suits of any valuation, whereas, he can file an appeal before the District Judge against the orders the subordinate courts passed in original suits of valuation up to Rupees Five lacs under the provisions

Bengal, Agra and Assam Civil Courts Act, 1887. With a view to removing the difficulties, it has beck decided to amend section 115 of the said Code in its application to Uttar Pradesh to provide fey empowering the District Judges to revise the orders of the courts subordinate to them arising outl_ original suits of the valuation up to Rupees Five lacs.

The Code of Civil Procedure (Uttar Pradesh Amendment) Bill, 2003 is introduced accordingly.

By Order, R.B. RAO

Pramukh Sachtv.

tdcrii 00110-7,16"-if 0 772 'fivil-15 (*o)-2003--(1831)-597—(shasi, •(j3Ti4btle)1 4t671071.pito—co4ro 211 To ffiZiT0-2003-0834-850—(shl-l-sic.•U3TTM±1 I

6 am We 1 mum my 20 ﬁver-a? 2003 Repeal and savings. 4—( 1) The code of Civil Procedure (Uttar Pradesh Amendment) U-P; (Second) Ordinance, 2003 is hereby repealed. "0%?” 2003. (2) Notwithstanding such repeal, anything done or any action U»? taken under the provisions of the principal Act as amended by the 2:11:83“ Ordinance referred to in sub-section (1) or by the Code of Civil Procedure 2003 (Uttar Pradesh Amendment) Ordinance, 2003 shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as ifthis Act were in force at all material times. STATEMENT OF OBJECTS AND REASONS The Code ofCivil Procedure (Uttar/Pradesh Amendment) Act, 1978 (UP. Act no. 31 of 1938 wt! enacted to amend inter—alto section 115 of the Code of Civil ProCed‘ure, 1908 in its application to UL}, Pradesh to provide for ”empowering the District Judges to revise the orders of courts subordinate to the», arising out of the original suits of the valuation up to Rupees Twenty thousand. The section 115 oftli said Code was further amended in its application to Uttar Pradesh by the Uttar Pradesh Civil Lab; (Amendment) Act, 1991 (UP. Act no. 17 of 19.91) to raise the said valuation up to Rupees One 101 Since the said amendments have been repealed by section 32 of the Code of Civil Procedtw (Amendment) Act, 1999 (Act no. 46 of 1999), the District Judges in the state now have no power tr- revise the order of the courts subordinate to them arising out of original suits with effect-from the dated} commencement of the said Act of 1999 lie. 01-O7~2002. Same view has been expressed by the Hon'bl High Court of Judicature Allahabad in the matter of United Service Club and others Vs. Anita Barlo ara- others (Civil Revision Number 92 of 2002) decided on 16-9-2002. Consequently a litigant ltasio approach the Hon'ble High Court for ﬁling a revision against the order of the subordinate courts arisin: out of suits of any valuation, whereas, he can ﬁle an appeal before the District Judge against the ordertg the subordinate courts passed in original suits of valuation up to Rupees Five lacs under the provisionsql, Bengal, Agra and Assam Civil Courts Act, 1887. With a view to removing the difﬁculties. it has been decided to amend section 115 of the said Code in its application to Uttar Pradesh to provide fa: empowering the District Judges to revise the orders of the courts subordinate to them arising out? original suits of the valuation up to Rupees Five lacs. The Code of Civil Procedure (Uttar Pradesh Amendment) Bill, 2003 is introduced accordingly. By Order, RB. RAO Pramukh Sachiv. mowoqoﬁo—Qnﬁto 772 W (1%o)—2003~-(1531)—597—(W/W)t flotFHO‘ELo‘ﬁo—Colﬁo 7211 etc ﬁlmo~2ooa»5;.esz)—aso—($n21ev/31W) l ..:E

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Uttar Pradesh act 14 of 2003 : The CODE OF CIVIL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT. 2003

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