The BENGAL, AGRA AND ASSAM CIVIL COURTS ACT, 1887

THE BENGAL, AGRA AND ASSAM CIVIL COURTS ACT, 1887
(Act 12 OF 18 87 )
[ 11th Mach 1887]
CONTENTS
Sec tion
CHAPTER    I
Preliminary
1. Titl e, extent and com m ence m ent,
2. Savings
CHAPTER II Constitution
of Civil Courts
3. C lasses of C ourts.
4. Nu m ber of P r i n c i p a l Di strict Judg es ,  C ivil Jud ge (S enior
Divi sion) and C ivil Judge (Junior Divi sion).
5. [R epealed]
6. V ac ancies am ong di strict or C ivil Judge (S enior Divi sion ) .
7. [R epealed]
8. District Judges.
9. Admin istrative cont rol of C ourts.
10. T empo rary charge of D istrict C ou rts.
11. T ransfer of procee ding on vaca tion of off ice of C ivil Judge
(S enior Divi sio n).
12. [R epealed]
13. Pow er to fix lo cal limits of ju risdiction of C ou rts
14. Pl ace of sitting of C ou rts.
15. V acation of C ourts.
16. Seal of C ou rt.
17. C ontinu ance of procee di ngs of C ou rts ceas ing to have
ju risdi ction.
CHAPTER III
Ordinary jurisdiction
18. E xt ent of origin al ju risdi ction of Di strict or Subo rdin ate
Judg e.
19. E xt ent of ju risdiction of C ivil Judge (Junior Divi sion).
20. App eals fr om P r i n c i p a l district and di strict Judges.
CHAPTER IV
Special jurisdiction
21. App eals fr om C ivil Judge (S enior Divi sion) and C ivil Judge
(Junior Divi sion ).
22. Pow er to transfer to C ivil Judge (S enior Divi sion) app eals fr om
C ivil Jud ge (Junior D ivi sion ).
23. E xercise by Subo rdin ate Judge or C ivil Judge (Juni or
Divi sion) of ju risdi ction of Di strict C ou rt in ce rtain proceeding s.
24. Di sposa l of procee din gs referr ed to in las t foregoing sec tion.
25. Pow er to inv est Subo rdin ate Jud ges  a nd C ivil Jud ge (Junior
Divi sion )s with Sm all Ca uses C ou rt ju risdiction.
CHAPTER V- VI
[Repealed].
CHAPTER VII
Supplemental provisions
36. Pow er to conf er po wer s of Civi l Cou rts on of ficer s.
37. Cer tain de cisions to be accor din g to law .
38. Judge s not to try suits in which the y are intere sted.
39. Subor din ation of Cou rts to D istrict C ourt.
40. Application of Act to State Court s of Small C ause s.
[11th M arch , 1887]
An Act to consolidate and amend the law relating to the Civil
Courts in Bengal, (the North - Western Provinces and Assam).
W her eas it is expe dient to cons olidate and am end the law
re lating to civil C ou rts in Bengal, (the N orth -W ester n Provinc es an d
A ssa m ;) It is hereb y ena cted as follow s:
CHAPTER I
Preliminary
1. Title, extent and commenc ement.
(1) This Act may be cal led the Beng al , A gr a and ( A ss am )
C ivil C ou rts Act, 1 887.
(2) It extends to terri tories     (w hich wer e on the 11th
M arc h, 1887 ) respectiv ely ad m inister ed by the
L ieutena nt- G ove rno r of Beng al, (the L ieutena nt-G ov erno r
of the North -W estern  P ro vince s and the C hie f
Comm is sione r of A ss am ) exc ept su ch port ions of tho se
ter rito ries as for the time being are not subje ct to
the or dinar y civil ju risdiction of the H igh C ou rt. and
(3) It shal l c o m e into fo rce on the firs t day of July 1887.
2. (1) [R epe aled] .
(2) All court s constituted, appointm ents, nom in ations,
ru les and order s     m ade, jurisdictions and pow er s
conferr ed, and lists published un der the Bengal C ivil
Courts Acts, 1871 or any enact m ent thereb y rep eale d,
or pu rpo rting expr essl y or im plie dly to have been so
con stituted, made, conferr ed and pu blishe d shall be
de emed to hav e been resp ectiv ely co ns tituted, m ade,
conferr ed and publ ishe d under this A ct ; an d
(3) A ny ena ctmen t or do cu ment refer ring to the B eng al
C ivil Courts Acts, 187 1, or to any en ac tmen t ther eby
repe aled, sh all be con stru ed to refe r to this Act  or to
the correspo nd ing portion thereo f.
CHAPTER II
Constitution of Civil Courts
3. Classes of Courts - There shall be the following classes of
Civil Courts under this Act, namely 1:
(1) the Cou rt of the Principal Dis trict Judge;
(2) the Cou rt of the Distri ct judge;
(3) the Cou rt of the C ivil Judge (S en ior D ivision)
(4) the Cou rt of the C ivil Ju dge (J un ior D ivision ) .
1. Subs. by Jharkhan d Act 05  of 2010
4. Number of Princip al District Judges, Ci vil Judg e (Sen ior Di vision )
and Civil Judge (Junior Division).
The (State) Gove rnment may alter the numbe r of
Prin cipal D istrict judg es,      C ivil Judge (S enio r D ivision) an d
Civil Ju dg e (Junior Division)s no w fixed).
5. [R epe aled ]
6. Vacancies among District or Civil Judge (S en ior D ivision).
(1) w hen eve r the o f f i c e of a Principal D istrict Judge or
C ivil Judge (S enior D ivision) is vac ant by reaso n of the
de ath, re signatio n or removal of the Jud ge or othe r
caus e, or w he neve r an (an increas e in the num be r of
D istrict or C ivil Ju dge (Senior D ivision ) has bee n m ade
un der the prov ision s of Section 4), the ( State)
G ove rnment, or as the cas e m ay be, the H igh C ou rt
may fill up the va ca nc y or appoint the D istrict
Ju dge or C ivil Judg e (Senior D ivision).
(2) Nothing in this sec tion shall be construed to prevent a
St ate Gov ernm ent from appointing a Princip al Di strict
Judge or Civi l Judge (S enior D ivision) to di sc harge for
such Principal Di strict Jud ge or Civil Judge (S enio r
D ivision ), all or any of the functions of anoth er
Prin cipal Di strict Judge or C ivi l Judg e (S en ior
D ivision ), as the case m ay be.
7. [R epea led].
8. D istrict Ju dge s.
(1) W hen the bu sin es s pending before any Prin cipal Di strict
Judge requi res the aid      of Di strict Judg es for its
spee dy di spo sa l, the ( St ate) G ov ernm ent m ay ( havi ng
con sult ed) with the High C ourt, appoi nt such Di strict
judg es as m ay be requi site.
(2) Di strict Judg es so appo int ed shall di scharge any of the
fun ctions of a Princip al Di strict Jud ge w hich the
Prin cipal Di strict Judge m ay ass ign to them, and in
the di sc harge of th ose fun ctions th ey shall exercise the
sa me pow ers as the Princip al Di strict judg e.
9. Administrative control of Courts.
Su bjec t to the Sup erintend ence of the High C ourt the
Prin cipal Di strict Judge  s hall have admi nistrative control
ov er all    the C ivil C ou rts und er this A ct w ith in the lo cal
lim its of his ju risdi ction.
10. Temporary charge of District Courts.
(1) In the event of the dea th, res ig nation or the remo val of
the Princip al Di strict Judg e, or of his being in capac itated;
by illn es s or ot herw ise for the perf orm ance of    his
duti es , or of his absence fr om the pl ac e at whi ch his
C ou rt is held, the D istrict Jud ge, or,  if an Di strict Jud ge
is     not pres ent at th at pl ace , the senior C ivi l Judg e
(S enio r D ivision ) prese nt therea t, shall, with out
relinqui shing his ordin ary duti es, assume charge of
the office of the Princip al Di strict Judg e, and shall
continue in -charge there of until the off ice is res um ed
by   the Principal Di strict Jud ge or as sum ed by an off ice r
appoint ed thereto.
(2) W hile in charge of the off ice of the Princip al Di strict
Judg e, the Di strict Judge or Civil Ju dge (S en ior
D ivision ), as the cas e m ay be, m ay, subj ec t to any
rul es whi ch the High C ou rt m ay m ake in th is
behalf, exercise any of the pow ers of the Princip al
Di strict Jud ge.
11. Transfer of procee dings on vacation of offic e of
Ci vil Judg e (Sen ior Di vision ).
(1) In the event of the dea th, resign ation or remov al of a
C ivil Judge (S enior D ivision ). or        of his being
in ca pacitated by illn es s or oth erwi se for the
perf orm ance of   his duti es , or of his abse nce fr om the
pl ac e at wh ich his C ou rt is held, the Princip al Di strict
judge m ay , transfer all or any of the procee din gs
pending in the C ou rt of the Civil Judg e (Senior
D ivision ), eith er to his own C ou rt or to any C ou rt
und er his admini strative cont rol comp etent to
di spo se th em of.
(2) Procee din gs transferr ed und er sub-Sec tion (1)
shall be di spose d of as if th ey had been in stitut ed in
the C ou rt to wh ich they are so transferr ed.
(3) Provid ed th at the Prin cip al Di strict Judge m ay re-
transfer to the C ou rt of the Civil Judge (S enio r D ivision)
or his successors any procee din gs transferr ed un der
Sub-section. (1) to his own or any ot her C ou rt.
(4) For the pu rpo ses of procee din gs whi ch are not pendi ng
in the cou rt of the C ivil Judge (Senior D ivision )
on the occurrence of an event referr ed to in sub -sec tion
(1), and with res pect to whi ch th at C ou rt has
exclu sive ju risdiction, the Princip al Di strict judge m ay
exercise all or any of the ju risdi ctio ns of that C ou rt.
12. [R epe aled ].
13. Power to fix loca l li m its of jurisdiction of Courts.
(1) The State G ove rnm en t may , by notificat ion in the
off icial Gazet te, fix and al ter the loc al lim its of the
jurisdiction of any C ivil Cou rt un de r this A ct.
(2) If the sa me loc al jur isd ictio n is ass igne d to two or
m or e C ivi l Judge (S enio r D ivision) or to two or m or e
C ivil Judge (Junio r D iv ision )s, the Prin cipal D istrict Judge
may as sig n to each of them su ch civil busine ss
co gniza ble by the Civil Judge  (S enior D ivision) or
C ivil Judg e (Jun ior D ivision) as the cas e may be, as
su bject to any ge ner al or specia l or der of the H igh
Court, he think s fit.
(3) W hen civil bu sines s ar ising in any loc al are a is
assign ed by the Prin cipal D istrict Judg e  u nde r sub -
Section (2), to one of two or m ore C ivil Ju dge
(S enio r D ivision ) or to one of two or m or e C ivil Judge
(Ju nior D ivision ), a decre e or orde r  p as sed by the C ivi l
Ju dge (S enio r D ivision ) or C ivil Jud ge (Junior D ivision )
sh all not be inv alid by reas on only of the cas e in w hich
it was made havin g ar ise n who lly or  in part in a plac e
be yon d the loc al are a if that plac e is w ithi n the loc al
lim its fixe d by the (State) Gover nmen t unde r sub -
Section (1).
(4) A Judge of a C ou rt of Sm all Ca use s appo int ed    be
also C ivil Judge (S enior D ivision) or C iv il Judge (Junior
Divi sion) is a C ivil Jud ge (S enio r D ivision ) or C ivil Judge
(Jun ior Divi sio n), as the cas e m ay be, w ithin the
m ea ning of this sec ti on.
(5) The pres ent lo cal li mits of the ju risdiction of every C ivil
C ou rt und er this A ct shall be deem ed to have been
fixed und er this sec tion.
14. Place of sitting of Courts .
(1) The Stat e G ove rnm en t may, by notificat ion in the
Official  G azette , fix or alter the plac e or place s, at
w hic h any Civil Cour t unde r this Act is to be he ld.
(2) All place s at w hic h any su ch cou rts are now held shal l
be de emed to hav e bee n fixe d unde r this sectio n.
15. Vaca tions of Courts.
(1) Subj ec t to such orders as m ay be m ade by the St ate
Gov ernm ent the Hi gh C ou rt shall prepare a list of days
to be ob se rved in eac h year as close holid ays in the
C ivil C ou rts.
(2) The list shall be publi shed in the official G aze tte.
(3) A judi cial act done by a C ivil C ou rt on a day spec ified
in the list shall not be inv alid by rea son   only of its
having been do ne on th at day.
16. Seal of Court.
E very C ivil cou rts und er this A ct shall use a sea l of such
form and dim ensions as are presc rib ed by the
(St ate) Go vernm ent.
17. Continuance of proceed ings of Courts ceasing to have
jurisdiction.
(1) W here any C ivil C ou rt und er this A ct has for any
ca use cease d to have ju risdiction wi th res pec t to any
case , any procee ding in relation to th at cas e
w hi ch, if th at cou rt had not cease d to h a v e
ju risdi ction, m ig ht have bee n, had th erein m ay be had
in the C ou rt to w hich the bu sin es s of the form er
C ou rt has been transferr ed.
(2) Not hing in this sec tion appli es to case s for w hich
provision is m ade ( in Sections. 36, 37 and   114 of, and
Rule. 1 of O rder X L V II to Schedule 1 to the C ode
of C ivil procedure, 190 8) or in any other
enac tm ent for the time being in force .
CHAPTER III
Ordinary jurisdiction
18. Extent of original jurisdiction of District or Civil Jud ge
(S enio r D ivision ).
Save as othe rw ise pro vide d by any enact m ent for the time
bein g in forc e, the jur isd iction of a Princip al D istrict
Ju dge or C ivi l Judge (S enio r D ivision) extends, sub ject to the
pro vision s of Section 15 of the Code of C ivi l Proc edu re , [19 08]
to all or iginal suits for the time bei ng co gn iza ble by civil
cou rts.
19. Extent of jurisdiction of Civil Judge (Junior Division).
(1) Save as afores aid, and subject to the pr ovisio n of
sub - Section (2), the jur isd ictio n of a Civil Judge (Junior
D ivision ) extends to all like suits of which the
valu e doe s not exc eed fifty th ous and rupees 1.
(2) The State Gover nm en t may, on the rec omm en datio n
of the High Cour t, dire ct, by not ification in the off icial
Gazet te, w ith resp ect to any Civil Jud ge (Ju nior D ivision)
named the rei n, that his jur isdiction shall extend to all like
sui ts of such value not exce edin g one Lac rupee s 1 as m ay
be spec ified in the not ification.
(Provide d that the State G ove rnm en t
may , by notificati on in the off icial G azet te, delegat e to the
H igh C ou rt its po wer unde r this sectio n).
1. Sub s. by Jha rk hand Act 11 of 20 02
20. Ap peals from District and Additional Judge.
(1) Save as othe rw ise pro vided by any en ac tmen t for the
time being in force , an appea l from a decre e or orde r of
a district Judg e or an Di strict Judg e sh all lie to the
H igh C ourt .
(2) An appe al sh all not lie to the H ig h C our t fr om a
decre e or orde r of an Di strict Judg e in any cas e in
w hic h, if the decre e or orde r had be en m ade by
the Principal D istrict Ju dge , an app eal w ould not lie to
that C ourt.
21. Ap peals from Civil Judg e (S enio r D ivision) and Civil Judge
(Junior Division).
(1) Save as afor e said, an appe al from a de cre e or orde r of
a Civil Judg e (S enior D ivision ) shall lie-
(a) to the district Ju dge w her e the value of the
origin al suit in which or in any procee din g
ar ising out of which the decre e or orde r w as
made was less than two lakh s fifty th ous and ru pee s
and 1
(b) to the Hig h Cour t in any othe r cas e.
(2) Save as afores aid, an appe al from a decre e or orde r of
a Civil Judg e (Junior D ivision) sh all lie to the district
Ju dge .
1. subs. by Jharkhand Act 11 of 2002.
Provide d that the H igh C ou rt m ay at any time
de cide/d irect that any A ppe al of clas s or grou p of A ppe als
filed be for e it at any time, sh all be transfer red to Prin cipal
D istrict Judg e or District Judg e, and on suc h de cision being
taken or orde r bein g passe d by the H igh C ourt, suc h A pp eal
or clas s or group of A ppe als shal l so stand trans ferre d to
suc h a transfer ee court w hic h shall hear and dispo se of such
an Appe al or class or gro up of A ppe als, as if, the sam e had
bee n filed befor e it unde r claus e (a)
(3) W her e the fu nctio n of rece iving any appe als w hich lie
to the Princip al D istric t Ju dge unde r sub-Sectio n (1)   or
sub -Section . (2) has bee n assig ned to Di strict Judg e, the
app eals m ay be pref erre d to the Di strict jud ge.
(4) The H ig h C ou rt m ay, w ith the pr eviou s san ction of the
(Stat e) G over nmen t, dire ct, by not ificat ion in the
off icial Gazette, that appe als lying to the Prin cipal D istrict
judg e unde r sub-Sect ion (2) fro m all or any of the
decre es or order s of any C ivi l Judge (Ju nior D ivision )
sh all be preferre d to the Cour t of such C ivil Judge
(S enio r D ivision ) as may be mention ed in the
notification, and the appe als sh all the reu pon be
CHAPT ER IV
Special jurisdiction
22. Power to transfer to Ci vil Ju dge (Senior Di vision ),
appeals from Civil Ju dge (J un ior Divi sion)s .
(1) A Princip al Di strict Judge m ay transf er to any
C ivil Judge (S enio r D ivision) Und er his admini strative
cont rol any appea ls p ending before him fr om the
dec rees or orders of C ivil Jud ge (Junior Divi sion )s.
(2) The Princip al di strict Jud ge m ay     withd raw any
app ea l so transferr ed and eith er hea r and di spo se of it
him se lf or transfer it to a C ou rt und er his
admini strative cont rol comp etent to di spose of it.
(3) App ea ls transferr ed und er th is sec tion shall be
di spo sed of sub jec t to the rul es appli cable to
like app eals w hen dispo sed of by the Princip al Di strict
Judg e.
3. Exerci se by Ci vil Judg e (Senior Di visi on ) or Civil
Judge (Junior Division) of jurisdiction of District Court in
certain proceedings.
(1)        The H igh Cour t may , by gene ral or specia l orde r,
autho rize any Civil Judg e (S enio r D ivision) or C ivil
Ju dge (Jun ior D ivision) to take C ogn izan ce of, or an y
Prin cipal D istric t judg e to transfe r to     a C ivil Ju dge
(S enio r D ivision) or C ivi l Ju dge (Junio r D ivision ) unde r
his ad m inistrative control, any of the proceedin gs
ne xt her einaf ter m entione d or any clas s of thos e
proce ed ings spe cified in the order .
(2) The Procee ding s referre d to in sub -Sect ion (1)    are
the foll ow ing, nam ely:
(a) Proc eedings unde r Beng al Regulation 5, 17 99 (to
lim it the interfer enc e of the Zila and C ity C ou rts
of Diwan i A dalat in the Exec ution of w ills and
adm inistrations to the es tates of person s dyin g
intestate).
[(b) [ Repealed].
[(c) [Repealed]
(d) Procee dings unde r the In dian Succes sio n A ct ,
19 25 w hic h cannot be dispos ed of by D is trict
Delegates; and
(e) [ Repealed].
(3) The Princip al Di strict Judge m ay with draw any suc h
procee ding taken cogni zance of by, or transferr ed
to, a Civil Ju dge  (S enior D iv ision ) or C ivil Judge (Junior
Divi sion ), and m ay eith er him self di spose of them or
transfer them to  a C ou rt und er his adm in istrative cont rol
comp etent to dispose of th em.
24. D ispo sal of procee dings referred to in last for egoing
sec tion.
(1) Procee din gs taken cogni za nce of by, or transferr ed to
a C ivil Judge (S en io r D iv ision ) or C ivil Judge (Junior
Divi sion ), as the case m ay be, under the last
foregoing section shall be di spo se d of by him subj ec t to
the rul es appli cable to like procee din gs wh en di spose d
of by the Princip al Di strict Judg e:
subs. by Jharkhand Act 11 of 2002
Provid ed th at an app ea l fr om an order of a C ivil
Judge (Junior Divi sion) in any such proceedings shall lie
to the Princip al Di strict Judg e:
(2) An app ea l from the order of the Princip al Di strict
Judge on the appea l fr om the order of the C ivil Judge
(Junior Divi sion)    u nder this sec tion shall lie to the
High C ou rt if a furth er app ea l fr om the order of the
Prin cipal Di strict Judge is allo w ed by the law for the
time being in force.
25. Power to invest C ivil Judge (S eni or D ivision) and Civil Judge
(Junior Division) with Small Causes Court jurisdiction.
T he ( State) Gov ernm ent m ay, by noti fica tion in the
off icial G aze tte, con fer, within such lo cal limits as it thinks
fit, upon any C ivil Judge (S enior D iv ision ) or C ivil Jud ge (Junior
Divi sion) the ju risdiction of a Judge of a C ou rt of sm all
Ca uses und er the Provin cial Sm all Ca use C ou rts A ct, 1887
for the trial of suits cogni za ble by such C ou rts up to such
value not excee di ng (one thou sa nd and five hund red rup ees) in
the ca se of a C ivil Ju dge (S enio r D ivision) or (one thou sa nd
rup ee s) in the case of   a C ivil Judge (Junior Divi sion) as it
thinks fit, and m ay withd raw any ju risdiction so con ferr ed;
Provid ed th at the ( St ate)     Gov ernm ent m ay by
noti fica tion in the off icial G aze tte delegate to the High
C ou rt its pow ers under this sec tion.
Chapters V
Misfeasance (Repealed)
Chapters VI
Ministerial Officers (Repealed)
CHAPTER VII
Supp lemental provisions
36. Power to confer powers of Civil Courts on officer s.
(1) The ( Stat e) G ove rnmen t may invest w ith the po w ers
of any C ivil Cour t unde r this Act, by name or in virtue
of off ice-
(a) any of fice r in the Chotanagpu r, (Sa m balpur ),
(Jalp aigu ri of Dar jeeling D istrict), ( or in any pa rt
of the terri tories adm inister ed by the C hief
Comm is sioner of A ss am, exce pt the distric t of
Sylhet ) or
(b) A fter cons ultation w ith the High C ourt , any
off icer se rvin g in any othe r part of the terri tories
to which this Act exte nds and belo ngin g to a
clas s define d in this beh alf by the State
G ove rnm ent.
(2) N ot hing in ( Sec tions 4, 5,6, 8,10 or 11) ap plies to any
off icer so inve sted, but all the othe r pr ovision s of this
Act, shal l so far as tho se pr ovisio ns can be m ad e
ap plicable , apply to him as if he wer e a Ju dge of the
Court w ith the powers of which he is inv ested.
(3) W here in the terr ito ries m ention ed in Clause (a) of sub -
Sec tion (1), the same lo ca l ju risdi ction is ass ign ed to
two or mo re off ice rs  inv es ted with the pow ers of a C ivil
Judge (Junior Divi sion) the off ice rs inv es ted with the
pow ers of a Princip al Di strict Judge m ay, with the previo us
sa nction of the State Gov ernm ent, delegate his fun ctions
und er sub-Sec tion. (2) of Sec tion 13 to the office r inv ested
with the po w ers of a Civil Judge (Senio r D ivision ) or to
one of the off ice rs inv es ted with the po we rs of a C ivil Jud ge
(Junior Divi sion ).
(4) W here the plac e at w hi ch the C ou rt of an off ice r
inv es ted with     po w ers und er sub -Sec tion (1) is to be
held has     not bee n fix ed und er Sec tion 14 , the C ou rt
m ay be held at any pl ace within the loca l limits of its
ju risdi ction.
37. Certain decis ion s to be accor ding to law .
(1) W here in any suit or oth er proceeding it is nec essary
for a C ivil C ou rt to dec ide any qu estion regarding
succession, inh eritance, m arr iage or cas te, or any
religious usa ge or institution, the M uh amm adan L aw
in case s wh ere the parties are M uh am m adans, and the
Hindu La w in cases wh ere the parties are Hin dus shall
form the rule of decision except in so far as such law
has , by legi slative enactm ent, been altered or aboli shed.
(2) In cas es not provid ed for in sub -Section (1) or by any
oth er law for the time being in force , the C ou rt shall
act acc ording to justice, equity and goods con sc ience.
38. Judges not to try suits in wh ich they are interested.
(1) The pres iding off ice r of a C ivil C ourt shall not try any
suit or oth er proce eding to wh ich he is a party or in
whi ch he is personally int eres ted.
(2) The pres idi ng off icer of an App ellate C ivil C ou rt und er
this A ct, shall not try an app ea l again st a dec ree or
order pas sed by him self in anot her capac ity.
(3) W hen any such suit,    p roceeding or app ea l as is
referr ed to in sub -Sec tion (1) or sub - Sec tion (2) ,
com es before any such off ice r, the off ice r shall
forthwith transmit the rec ord of the cas e to the
C ou rt to wh ich he is imm edi ately subo rdin ate
with a repo rt of the circum stances attending the
reference .
(4) The sup erior C ou rt shall th ereupon di spose of the case
und er Section 24 of the C ode of C ivil Procedu re, 1908.
(5) Nothing in this sec tion shall be dee me d to aff ec t the
ext raordin ary origin al civil ju risdiction of the High
C ou rt.
39. Subordination of Courts to District Court.
For the pu rpo se of the las t foregoing sec tion, the presiding
off ice r of a Court subj ec t to the adm ini strative cont rol of
the Princip al Di strict Judge shall be deem ed to be
imm edi ately subo rdi nate to the C ou rt of the Di strict and for
the pu rpo se of  the C ode of C ivil Proce dure, 1908 the C ourt
of such an off ice r shall be dee m ed to be of a grade in ferior
to th at of the C ou rt of the Principal Di strict Judg e.
40. Ap plication of Act to S t a t e Courts of Small Causes.
(1) This sec tion, and Sec tions. 15, 3 2 , 37, 38 and 39
apply to C ou rt of Sm all Ca use s con stitut ed und er the
Provin cial  S m all Ca use s C ou rts A ct. 188 7.
(2) Save as provi ded by th at A ct, the oth er sec tions of this
A ct do not apply to tho se C ourts.

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