(1) No suit or proceeding other than an application of
the kind specified in sub-section (1) of Section 11 shall be instituted in the Court of any
Honorary Munsif or Bench, but an Honorary Munsif or Bench shall try the suits
transferred to the Court of such Honorary Munsif or Bench as provided in subsection(2).
[(2) The District Judge shall from time to time, having regard to the number of
cases pending in the respective courts, transfer for trial from the court of the
Subordinate Judge or of the Munsif or of the Small Cause Court Judge to an Honorary
Munsif or Bench such number of cases cognizable by such Honorary Munsif or Bench
as he deems advisable:
Provided that the last paragraph of Section 25 of the Code of Civil Procedure
shall not be deemed applicable to cases so transferred from Courts of Small Causes,
and that, except with the written consent of all the parties, no case in which the issues
have already been framed shall be so transferred.]
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(3) The [State Government]
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may, by notification in the [Official Gazette]
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direct that the provisions of sub-sections (1) and (2) shall not apply to any specified
Honorary Munsif or Bench.
(4) When a notification has been issued under sub-section (3), the District
Judge shall assign to the Honorary Munsif or Bench specified therein such civil
business cognizable by such Honorary Munsif or Bench, as, subject to any general or
special orders of the High Court, he thinks fit
1. . Subs. by S. 2 of U.P. Act I of 1904.
2. Subs, by the A.O. 1950 for (Provl. Govt.) which had been subs. by the A.O. 1937 for
(L.G.).
3. Subs. for Gazette by the A.O. 1937.