Bai v. Bai

ON OFFICE NOTE In view of the enactment of the provisions of Gujarat Civil Courts Act, 2005 w.e.f. 9th May, 2005, this Court cannot entertain an appeal arising out of a judgment and decree of a 5th Joint Civil Judge (SD), Junagadh, in a suit valued less than Rs. 5 lacs. The Registry is, therefore, directed to transfer the appeal along with the concerned civil application to the District Court concerned, at the earliest, along with record and proceedings of this Court, if lying before this Court. For the purpose of this Court, the appeal stand disposed of.

R&P, if called for, be sent back.

[K.S.

JHAVERI, J.] /phalguni/ Top