ANDHRA PRADESH CIVIL COURT ACT, 1972 THE ANDHRA PRADESH CIVIL COURT ACT, 1972[1] [2][Act No.
19 of 1972] [3]Statement
of Objects and Reasons [Act No. 29 of 1997] Due to
the phenomenal escalation in the value of immovable properties, the Government
have decided to extend the pecuniary jurisdiction of all Original Suits and
proceedings of a civil nature including land acquisition Original Petitions, of
Chief Judge and Additional Chief Judge in the City Civil Courts and District
Judges in the District Court, the value of which exceeds rupees five lakhs and
of an Additional Judge in the City Civil Courts and Subordinate Judge in the
District, the value of which exceeds rupees one lakh but does not exceed rupees
five lakhs and of the Assistant Judges in the City Civil Courts and the
District Munsifs in the Districts, the value of which does not exceed rupees
one lakh and also change the designations of the Additional Judge, Subordinate
Judge, Assistant Judge and respectively by suitably amending the Andhra Pradesh
Civil Courts Act, 1972 and the Andhra Pradesh (Telangana Area) Small Causes
Courts Act, 1330F as suggested by the High Court. This Bill
seeks to give effect to the above decision. [4]Statement
of Objects and Reasons [Act No. 28 of 2000] Due to
the phenomenal escalation in the value of immovable properties, the Government
have decided to enhance the pecuniary jurisdiction of the Senior Civil Judges
from rupees five lakhs to rupees ten lakhs and the appellate side jurisdiction
of the Chief Judge/District Judges in the State from rupees one lakh to rupees
three lakhs by suitably amending the Andhra Pradesh Civil Courts Act, 1972 as
suggested by the High Court of Andhra Pradesh. An Act to consolidate and amend the law relating to the Civil
Courts Subordinate to the High Court in the State of Andhra Pradesh. Be it enacted by the Legislature of the State of Andhra Pradesh in
the Twenty-third year of the Republic of India as follows:-- 1. Short
title, extent and commencement:-- (1)
This Act may be called the Andhra Pradesh Civil Courts Act, 1972. (2)
It extends to the whole of the State of Andhra Pradesh. (3)
It shall come into force in such area and on such date as the
Government may, by notification, appoint, and they may appoint different dates
for different areas and for different provisions of this Act.[5]
Preamble 1 - ANDHRA PRADESH CIVIL COURT ACT, 1972PREAMBLE
Section 2 - Definitions
In this Act, unless the
context otherwise requires,--
(a)
"Court" means a Civil Court established or deemed to be
established under this Act;
(b)
"Government" means the State Government;
(c)
"High Court" means the High Court of Andhra Pradesh;
(d)
"Notification" means a notification published in the
Andhra Pradesh Gazette, and the word "notified" shall be construed
accordingly.
Part 2 - ESTABLISHMENT AND CONSTITUTION OF COURTS FOR THE DISTRICT OF HYDERABAD
PART -- II
[6][ESTABLISHMENT
AND CONSTITUTION OF COURTS FOR THE DISTRICT OF HYDERABAD]
Section 3 - Establishment of a City Civil Court
(1)
The Government may, after consultation with the High Court, by
notification, establish a Court to be called the City Civil Court with
jurisdiction to receive, try and dispose of subject to the provisions of this
Act, all suits and proceedings of a civil nature arising [7][in
the district of Hyderabad].
(2)
The City Civil Court existing on the date of the commencement of
this Act shall be deemed to have been established under sub-section (1).
Section 4 - Appointment of Judges to the City Civil Court
(1)
The number of Judges to be appointed to the City Civil Court shall
be one Chief Judge of the rank of a District Judge and such number of
Additional Chief Judges of the rank of a District Judge and such number
of [8][Senior
Civil Judges] [9][x x x] and such number
of [10][Junior Civil
Judges] [11][x x x] as the Government
may after consultation with the High Court from time to time by notification,
fix.
(2)
The Chief Judge, any Additional Chief Judge, any [12][Senior
Civil Judge] and any [13][Junior
Civil Judge] appointed to the City Civil Court existing on the date of the
commencement of this Act shall be deemed to have been appointed under
sub-section (1).
Section 5 - Jurisdiction of the Judges of the City Civil Courts in Original Suits and Proceedings
[14](1) The
pecuniary jurisdiction of the Chief Judge and an Additional Chief Judge shall,
subject to the provisions of the Code of Civil Procedure, 1908 and the other
provisions of this Act, extend to all Original Suits and proceedings of a civil
nature including land acquisition Original Petitions, the amount or value of
the subject matter of [15](which
exceeds rupees ten lakhs).
(2)? ?The
pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits
and proceedings of a civil nature including Land Acquisition Original
Petitions, not otherwise exempted from his cognizance under any other law for
the time being in force, the amount or value of the subject matter of which
exceeds rupees one lakh] [16](but
does not exceed rupees ten lakhs).
(3) ??The pecuniary jurisdiction of a Junior Civil
Judge shall extend to all like suits and proceedings not otherwise exempted
from his cognizance under any other law for the time being in force, the amount
or value of the subject matter of which does not exceed rupees one lakh].
Section 6 - Distribution of work in the City Civil Court
(1)
The Chief Judge may, from time to time, make such arrangements as
he may, think fit, for the proper distribution of the business of the City
Civil Court among the various Judges thereof.
(2)
An Additional Chief Judge shall, subject to the general or special
orders of the High Court, perform all or any of the functions of the Chief
Judge which the Chief Judge may assign to him and in the performance of those
functions, the Additional Chief Judge shall exercise the same powers as the
Chief Judge.
Section 7 - Omitted
[17][xxx]
Section 8 - Omitted
[18][xxx]
Section 9 - Forum for appeals
[19] (1)
??An appeal shall, when it is allowed by
law, lie from any decree or order, in a civil suit or proceeding--
(i)
of the Chief Judge or the Additional Chief Judge of the City Civil
Court, to the High Court;
(ii)
of the [20][Senior
Civil Judge] of the City Civil Court;
(a)
to the court of the chief Judge, when the amount or value of the
subject matter of the suit or proceeding is not more than rupees[21][five lakhs];
(b)
to the High Court in other cases; and
[22][(iii) of
the [23][Junior Civil Judge] of
the City Civil Court to the Court of the Chief Judge].
(2) ????The Chief Judge may, subject to the orders
of the High Court transfer for disposal any appeal filed in the City Civil
Court to any Additional Chief Judge or any [24][Senior
Civil Judge],
Section 10 - Establishment of District Courts
(1)
The Government may, after consultation with the High Court, by
notification, establish such number of District Courts as they may deem
necessary and appoint a District Judge for each District Court.
(2)
The Government may, from time to time, likewise abolish any
District Court established under this section.
Section 11 - Appointment of Additional District Judges
(1)
Where in the opinion of the High Court, the state of business
pending in a District Court, so requires, the Government may, after
consultation with the High Court, appoint one or more Additional District
Judges to the District Court for such period as they may deem necessary.
(2)
An Additional District Judge so appointed shall perform all or any
of the functions of the District Judge under this Act or any other law for the
time being in force which the District Judge may assign to him, and in the
performance of those functions, he shall exercise the same powers as the
District Judge.
Section 12 - Establishment of Courts of Senior Civil Judges and Junior Civil Judges
[25](1) The
Government may, after consultation with the High Court by notification,
establish such number of [26][Courts
of Senior Civil Judges] and [27][Junior
Civil Judges] as they may deemnecessary for each district in the State other
than the district of Hyderabad.
(2) ??The Government may, from time to time,
likewise abolish any such Court established under this section.
Section 13 - Appointment of Principal and Additional Senior Civil Judges and Junior Civil Judges
(1)
Where, in the opinion of the High Court, the state of business
pending in [28][the Court of Senior Civil
Judge] or [29][Junior Civil Judge] so
requires, the Government may, after consultation with the High Court, appoint
one or more[30] [Additional junior Civil
Judges] to [31] [the Court of Junior
Civil Judge] for such period as they may deem necessary.
(2)
Where more than one Subordinate Judge is appointed to [32]
[Court of Senior Civil Judge] or more than one [33][Junior
Civil Judge] is appointed to a Court of [34][Junior
Civil Judge], one of the 4Subordinate Judges or [35]
[Junior Civil Judges] shall be designated by the High Court as the Principal
Subordinate Judge or the Principal [36][Junior
Civil Judge] and the others as [37][Additional
Senior Civil Judges] or as Additional [38][Junior
Civil Judges], as the case may be.
(3)
Each of the [39]Subordinate
Judges or [40][Junior Civil Judges]
appointed to a [41][Court
of Senior Civil Judge] or to a Court of the [42]
[Junior Civil Judge] as the case may be, may exercise all or any of the powers
conferred on such court by this Act or any other law for the time being in
force.
(4)
Subject to the general or special orders of the District Judge,
the Principal [43]Subordinate
Judge or the Principal [44][Junior
Civil Judge] may, from time to time, make such arrangements as he thinks fit
for the proper distribution of the business of the Court among the [45]Subordinate
Judges or [46][Junior Civil Judges], as
the case may be.
Section 14 - Existing District Courts, Subordinate Judges, Courts and District Munsifs' Courts deemed to be established under this Act
The District Courts, the
Courts of Subordinate Judge and the Courts of District Munsif existing on the
date of the commencement of this Act and the District Judges, Subordinate
Judges and the District Munsifs appointed to such Courts prior to the said date
shall be deemed to have been established or appointed, as the case may be, under
this Act.
Explanation.-- the Courts
of Munsifs established and the Munsifs appointed under the Andhra Pradesh
(Telangana Area) Civil Courts Act, 1954, shall be deemed to be and always to
have been respectively the Courts of District Munsifs established and the
District Munsifs appointed under this Act.
Section 15 - Local limits of jurisdiction of District Courts Courts of Senior Civil Judge and Junior Civil Judge
(1)
The Government shall, after consultation with the High Court, by
notification, fix and may from time to time, likewise after, the local limits
of the jurisdiction of any District Court or [47][Court
of Senior civil Judge]; and the High Court shall, by notification, fix and may
from time to time, likewise alter the local limits of the jurisdiction of any
Court of [48][Junior Civil Judge].
(2)
The local limits of the jurisdiction of every District
Court, [49][Court of Senior Civil
Judge] or Court of [50][Junior
civil Judge] existing on the date of the commencement of this Act shall be
deemed to have been fixed under this section and shall continue as such until
altered.
Section 16 - Jurisdiction of District Judge, Senior Civil Judge and Junior Civil Judge in Original Suits and other proceedings
[51](1) ?The pecuniary jurisdiction of a District Judge
shall, subject to the provisions of the Code of Civil Procedure, 1908 and the
other provisions of this Act, extend to all Original Suits and proceedings of a
civil nature including Land Acquisition Original Petitions, the amount or value
of the subject matter of [52][which
exceeds rupees ten lakhs].
(2)? ?The
pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits
and proceedings of a civil nature including Land Acquisition Original Petitions
not otherwise exempted from his cognizance under any other law for the time
being in force, the amount or value of the subject matter of which exceeds
rupees one lakh [53](but
does not exceed rupees ten lakhs).
(3) ??The pecuniary jurisdiction of a Junior Civil
Judge shall extend to all like suits and proceedings, not otherwise exempted
from his cognizance under any other law for the time being in force, the amount
or value of the subject matter of which does not exceed rupees one lakh].
Section 17 - Appeals from the decrees and orders of Courts in the district
(1)
An appeal shall, when it is allowed by law, lie from any decree or
order in a civil suit or proceeding;:--
(i)
of the District Court, to the High Court;
(ii)
of [54][the
Court of Senior Civil Judge]:--
(a)
to the District court, when the amount or value of the subject
matter of the suit or proceeding is not more than rupees [55][five
lakhs];
(b)
to the High Court, in other cases; and
(iii)
of [56][the
Court of Junior Civil Judge], to the District Court.
(2) The
District Judge may, subject to the order of the High Court, transfer for
disposal any appeal from the decree or order of a Court of [57][Junior
Civil Judge] preferred in the District Court, to any [58][Court
of Senior Civil Judge] with in the district.
(3)
Where a [59][Court
of Senior Civil Judge] is established in any district at a place remote from
the seat of the District court, the High Court, may, with the previous sanction
of the Government, direct that an appeal from the decree or order of any Court
of [60][Junior Civil Judge]
within the local limits of the jurisdiction of such [61][Court
of Senior Civil Judge] shall be preferred in the said [62]
[Court of Senior Civil Judge]:
Provided that the District
Judge may, from time to time, transfer to his down Court, any appeal so
preferred, and dispose it of himself.
Section 18 - Establishment of a Court of Senior Civil Judge for two or more districts
(1)
Notwithstanding anything in this Act, the Government may, after
consultation with the High Court, by notification, establish a [63][Court
of Senior Civil Judge] for such area comprised within the limits of the jurisdiction
of two or more District Courts as may be specified in the notification.
(2)
A [64]Subordinate
Judge appointed for the Court established under sub-section (1) shall hold the
Court at such place within the jurisdiction of each of the said District Courts
and for such period as the High Court may, from time to time, appoint.
(3)
The local limits of the jurisdiction of [65][the
Court of Senior Civil Judge], when it is sitting at any such place, shall be
the same as those of the District Court concerned, but [66][the
Court of Senior Civil Judge] shall not entertain any original suit, appeal or
proceedings, but shall try or dispose of only such suit, appeal or other
proceedings as may be transferred to it by the District Court concerned by or
under this Act or any other law.
(4)
An appeal from the decree or order of [67][the
Court of Senior Civil Judge] in a suit or proceeding so transferred shall,
where it lies to a District court, lie to the District Court which transferred
the suit or proceeding.
Section 19 - Exercise by Subordinate Judge of Jurisdiction of District Judge in certain proceedings
(1)
The High Court may, by general or special order, authorise
any [68]Subordinate Judge to take cognizance of or any District Judge to
transfer to any [69]Subordinate Judge under his control any proceedings under the
Indian Succession Act, 1925 (Central Act 39 of 1925), which cannot be disposed
of by District Delegates.
(2)
the District Judge may withdraw any such proceedings taken
cognizance of by, or transferred to a Subordinate Judge and may either by
himself dispose them of or transfer them to a Court under his control,
competent to dispose them off.
(3)
Notwithstanding anything in Section 17, the proceedings taken
cognizance of by, or transferred to a Subordinate Judge under the provisions of
this section shall be disposed of by him subject to the law applicable to like
proceedings when disposed of by the District Judge.
(4)
The provisions of this section shall apply in relation to the
Chief Judge, City Civil Court and [70][Senior Civil Judges] thereof as they apply in relation to the
District Judge and the [71]Subordinate Judges with the substitution of references to the
Chief Judge and [72][Senior Civil Judges] for references to the District Judge and the
Subordinate Judges.
Section 20 - Definition
In this Part the terms
"District Judge" Additional District Judge", "[73]Subordinate
Judge" and "[74]
[Junior Civil Judge]", and the "District Court", [75][Court
of Senior Civil Judge] and [76][the
Court of Junior Civil Judge], shall, in relation to the district of
Hyderabad [77][xxx] respectively mean
the Chief Judge, Additional Chief Judge, [78][Senior
Civil Judge] and [79][Junior
Civil Judge] of the City Civil Court, and the Courts of the Chief Judge or
Additional Chief Judge, [80][Senior
Civil Judge] and [81][Junior
Civil Judge] thereof.
Section 21 - Places for the sitting of the Courts
(1)
The Government may, after consultation with the High Court, from
time to time, by notification appoint the, [82][place or places at which] any District Court or [83][Court of Senior Civil Judge] established under this Act shall
sit; and the High Court may, from time to time, by notification, appoint,
the [84][place or places at which] any Court of [85][Junior Civil Judge] established under this Act shall sit.
(2)
The place at which any Court speLcified in this Act is sitting on
the date of the commencement of this Act shall be deemed to have been appointed
under this section and shall continue as such until it is altered.
(3)
[86][The place or places appointed], or deemed to have been appointed,
for the sitting of any Court under this section shall be within the local
limits of the jurisdiction of that Court, [87][unless the Government otherwise directs].
Section 21A - Special provision regarding jurisdiction of certain Courts and validation of certain Acts
(1)
Notwithstanding anything in this Act, whenever a new district is
formed under the provisions of Section 3 of the Andhra Pradesh Districts
(Formation) Act, 1974 (Act 7 of 1974) whether before or after the commencement
of the Andhra Pradesh Civil Courts (Amendment) Act, 1980, until a separate
District Court is established for such district, the District Court, [88][the
Court of Senior Civil Judge] or the [89][Court
of Junior Civil Judge] exercising jurisdiction over the respective area immediately
prior to the formation of such new district, shall continue to exercise the
jurisdiction over the area included in such district as if the new district has
not been formed.
(2)
Any jurisdiction exercised, any judgment, decree or order passed
or made, and any other act or proceeding done or taken, until the establishment
of a new District Court for the new district on or after the formation of a new
district shall be deemed always to have been validly exercised or passed or
made and done or taken in accordance with law],
Section 22 - Sittings of Courts
The Courts under the
control of the High Court shall sit from day to day, except on Sundays and on
such other days as may be declared as holidays by the High Court for all or any
of the districts.
Section 23 - General control of District Judge over all courts in a district
Subject to the other
provisions of this Act and to such orders as the High Court may, from time to
time, issue in this behalf, the general control over all the courts under this
Act in a district shall be vested in the District Judge.
Section 24 - Investiture of District Judge, 3Subordinate Judge or 4[Junior Civil Judge] with small causes jurisdiction
(1)
The High Court may, by notification invest, within such local
limits as it shall, from time to time, fix,--
(i)
any District Judge, or [90]Subordinate
Judge, with the jurisdiction of a Judge of a Court of Small Causes for the
trial of suits cognizable by such Courts upto the amount of [91][ten
thousand rupees].
(ii)
any [92][Junior
Civil Judge], with like jurisdiction upto the amount of [93][four
thousand rupees].
(2)
The High Court may, likewise, withdraw the jurisdiction from the
District Judge, [94]Subordinate
Judge or [95][Junior Civil Judge] so
invested.
Section 25 - Seal of Court
Every Court under this Act
shall use a seal of such form and dimensions as may, from time to time, be
specified by an order of the High Court with the approval of the Government.
Section 26 - Law to be administered by Courts in deciding questions regarding succession, inheritance, marriage, etc
Where in any suit or
proceeding, it is necessary for any Court under this Act to decide any question
regarding succession, inheritance, marriage or any religious usage or
institution,--
(i) (a) the
Muslim law in cases where parties are Muslims and Hindu law in cases where the
parties are Hindus, or
(b) ??any custom, if such there be, having the
force of law and governing the parties or property concerned, shall form the
rule of decision, unless such law or custom has been altered or abolished by
legislative enactment, and
(ii) in a case
where no specific rule exists the Court shall act according to justice, equity
and good conscience.
Section 27 - Judicial officers not to try suits in which they are interested nor to try appeals from decrees or orders passed by them in other capacities
(1)
No judicial officer shall try any suit to which he is a party or
in which he is personally interested, nor he shall adjudicate upon any
proceeding connected with, or arising out of, such suit.
(2)
No such officer shall try any appeal against a judgment, decree or
order passed by him in another capacity.
(3)
Where any such suit, proceeding or appeal comes before any such
officer, he shall report the circumstances to the Court to which he is immediately
subordinate.
(4)
The superior court shall thereupon dispose of the case in the
manner provided by Section 24 of the Code of Civil Procedure, 1908 (Central Act
5 of 1908).
(5)
Nothing in sub-section (4) shall be deemed to affect the
extraordinary original civil jurisdiction of the High Court.
Explanation:--In this
section the expression 'Judicial Officer', includes any Judge of the City Civil
Court, any District Judge, any [96]Subordinate
Judge and any [97][Junior
Civil Judge].
Section 28 - Temporary discharge of duties of the District Judge or Chief Judge, City Civil Court
In the event of the death of the District Judge or of his being
incapacitated by illness or otherwise for the performance of his duties, or of
his absence from the station at which his Court is sitting, the senior
Additional District Judge at such station or if there is no Additional District
Judge thee, [98][the Principal Senior Civil
Judge] at such station, or if there is no such Additional District Judge
or [99]Subordinate Judge at the station
such other *Subordinate Judge in the District, or any other District Judge of a
neighbouring District as the High Court may specify in this behalf shall,
without interruption of his ordinary duties, assume charge of the office of the
District Judge and shall discharge such of the current duties thereof as are
connected with the filing of suits and appeals the execution of process and the
like, and shall continue in charge of the office until it is resumed or assumed
by a person duly appointed to that office:
Provided that where an Additional District Judge or a District
Judge of a neighbouring district assumes charge under this section, it shall be
competent for him to perform any of the functions, of District Judge under this
Act or any other law for the time being in force.
Section 29 - Power to require witness or party to a suit to make oath or affirmation
Every Court under this Act may require a witness
or party to any suit or other proceeding pending in such Court to make such
oath or affirmation as is prescribed by law for the time being in force.
Section 30 - Duties of ministerial Officers of Courts
A ministerial officer of a
Court shall perform such duties as may, from time to time, be imposed upon him
by the presiding officer of the Court.
Section 31 - Vacation
The Courts under the
control of the High Court may adjourn, from time to time, for such periods not
exceeding in the aggregate two months in each year, as may be notified by the
High Court.
Section 32 - Appointment of vacation Civil Judge
(1)
Notwithstanding anything in this Act or in the Code of Civil
Procedure, 1908, the High Court may for the duration of the adjournment of any
District Court in summer, appoint for such District Court a Vacation Civil
Judge not below the rank of a District Judge or the Government may, after
consultation with the High Court so appoint a Vacation Civil Judge not below
the rank of a [100]Subordinate
Judge.
(2)
(a) The local limits of the jurisdiction of the Vacation Civil
Judge shall be the same as those of the District Court concerned.
(b)??? The jurisdiction of the Vacation Civil
Judge shall extend to all suits, appeals and other proceedings pending in, or
cognizable by, any Court (Whether a District Court: [101][a
Court of Senior Civil Judge] or a Court of [102][Junior
Civil Judge]) in the district concerned when such Court is adjourned for summer
vacation.
(3)
The place, at which the Court of the Vacation Civil Judge shall be
held, shall be the same as the place at which the District Court concerned may
be held. The Vacation Civil Judge shall have such administrative control over
the staff of the Courts in the District as the High Court may, by general or
special order, determine.
(4)
Notwithstanding the appointment of the Vacation Civil Judge every
Court in the district shall, during the period it is adjourned for summer
vacation, be deemed to be closed for the purpose of Section 4 of the Limitation
Act, 1963 (Central Act 35 of 1963).
(5)
On the reopening of the District Court, a [103][Court
of Senior Civil Judge] or a Court of [104][Junior
Civil Judge] after the summer vacation, all suits, appeals, and other
proceedings pending in the Court of the Vacation Civil Judge which, but for
this section would have been instituted or pending in such District
Court, [105][Court of Senior Civil
Judge] or [106][Court
of Junior Civil Judge] as the case may be, shall stand transferred to the Court
concerned and any judgment, decree, order or proceeding passed by the Vacation
Civil Judge shall, after such transfer be deemed to be a judgment, decree,
order or proceeding passed by the Court concerned.
(6)
Notwithstanding the provisions of sub-section (5), any appeal from
the judgment, decree or order of the Court of the Vacation Civil Judge shall,
when such appeal is allowed by law, lie to the High Court.
Section 33 - High Court to receive suits and appeals when no Vacation Civil Judge is appointed
When the District Court or [107][the
Court of Senior Civil Judge] or the [108]Court
of Munsif to which a suit, an appeal or other proceeding lies is adjourned
under Section 31 and when no Vacation Civil Judge is appointed under
sub-section (1) of Section 32, the High Court shall have the power to receive
such suits, appeals and other proceedings.
Section 34 - Repeals and savings
(1)
The Andhra Pradesh (Andhra Area) Civil Courts Act, 1873, the
Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 and Section 17 of the
Andhra Pradesh (Telangana Area) Small Causes Courts Act, 1330 Fasli are hereby
repealed.
(2)
The provisions of sections 8 and 18 of the Andhra Pradesh General
Clauses Act, 1891 shall apply upon such repeal.
Section 35 - Validation of proceedings taken before the commencement of this Act
All proceedings taken or
orders, judgments and decrees passed by any Court before the date of the
commencement of this Act shall be deemed always to have been validly taken or
passed in accordance with law.
[1] ?As amended upto and inclusive of Amendment Act
No. 16 of 2005.
[2] Received the assent of the Governor
on 13-10-1972 and published in A.P. Gazette, Part IV-B, Ext., dt. 13-10-1972.
[3] As appended to L.A. Bill No. 27 of
1997.
[4] As appended to L.A. Bill No. 29 of
2000.
[5] All the
provisions came into force on 1-11-1972 in the whole of the State of A.P.
except in the Scheduled Areas of the State. Vide G.O. Ms. No. 1573, dt.
30-10-1972.
[6] Amended by Amendment Act, 1997 (29 of
1997), the words "of the rank of a District Munsif omitted.
[7] Amended
by Amendment Act, 1980 (1 of 1980), w.e.f. 15-8-1978, pub. in A.P. Gaz., Pt.
IV-B, (Ext.), dt. 5-3-1980, subs. for the words "in the cities of
Hyderabad and Secunderabad in the district of Hyderabad".
[8] Amended by Amendment Act, 1997 (29 of
1997), pub. in A.P. Gaze., Pt. IV-B, (Ext), dt. 9-12-1997, subs. for the words
"Additional Judges."
[9] Amended by Amendment Act, 1997 (29 of
1997), the words "of the rank of a Subordinate Judge" omitted.
[10] Amended by Amendment Act, 1997 (29 of
1997), subs for the words "Assistant Judges".
[11] Amended by Amendment Act, 1997 (29 of
1997), the words "of the rank of a District Munsif omitted.
[12] Amended by Amendment Act, 1997 (29 of
1997), (Pub. in A.P. Gaz., Pt. IV-B (Ext.), dt. 9-12-1997), subs. for the words
"Additional Judge".
[13] Amended by Amendment Act, 1997 (29 of
1997), subs. for the words "Assistant Judge*.
[14] Section 5 has been amended ever since
its amendment in Principal Act in 1972, as follows:
(i) Section 5,
as originally enacted in Principal Act of 1972, is as follows:
"5.
Jurisdiction of the Judges of the City Civil Court in original suits and proceedings:--(1)
The jurisdiction of the Chief Judge, an Additional chief Judge and Additional
Judge shall, subject to the provisions of the Code of Civil Procedure, 1908
(Central Act V of 1908), and the other provisions of this Act, extend to all
original suits and proceedings of a civil nature.
(2) The
jurisdiction of an Assistant Judge shall, extend to all like suits and
proceedings, not otherwise exempted from his cognizance under any other law for
the time being in force, the amount or value of the subject-matter of which
does not exceed rupees ten thousand." (ii) Words "rupees ten
thousand", substituted by words "rupees twenty thousand" by
Amendment Act, 1984, (pub. in A.P. Gaz. Pt. IV-B, (Ext), dated 21-5-1984).
(iii) Words
"rupees twenty thousand", further substituted by words "rupees
fifty thousand" by Amendment Act, 1989 (pub. in A.P. Gaz., Pt. IV- B,
Ext., dt. 2-12-1989).
(iv) Section 5
substituted by new Section 5 as follows:--
5. Jurisdiction
of the Judges of the City Civil Courts in Original Suits and Proceedings:--(1)
The pecuniary jurisdiction of the Chief Judge and an Additional Chief Judge
shall,- subject to the provisions of the Code of Civil Procedure, 1908 and the
other provisions of this Act, extend to all Original Suits and proceedings of a
civil nature including land acquisition Original Petitions, the amount or value
of the subject matter of which exceeds rupees five lakhs.
(2) The
pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits
and proceedings of a civil nature including Land Acquisition Original
Petitions, not otherwise exempted from his cognizance under any other law for
the time being in force, the amount or value of the subject matter of which
exceeds rupees one lakh but does not exceed rupees five lakhs.
(3) The
pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits
and proceedings not otherwise exempted from his cognizance under any other law
for the time being inforce, the amount or value of the subject matter of which
does not exceed rupees one lakh."
(Amended by
Amendment Act of 1997, pub. in A.P. Gaz., Pt. IV-B, (Ext), dt. 9-12-1997).
[15] Subs. for the words "which
exceeds rupees five lakhs" by Amendment Act (No. 28) of 2000, w.e.f.
11-11-2000 (vide G.O. Ms. No. 160, dt. 21-10-2000).
[16] Subs. for the words "but does
not exceed rupees five lakhs" by Amendment Act (No. 28) of 2000, w.e.f.
11-11-2000 (vide G.O. Ms. No. 160, dt. 21-10-2000).
[17]
Sections
7 & 8 have been omitted by Amendment Act, 1980 (pub. in A.P. Gaz., Pt. IVB (Ext.),
dt. 5-3-1980). Before omission, Sections 7 & 8, in the principal Act of
1972, were as under:--
"7. Establishment of
Courts of District Munsifs in the remaining area of the district of
Hyderabad:--(1) The Government may, after consultation with the High Court, by
notification, establish in the remaining area of the district of Hyderabad,
such number of Courts of District Munsifs as they may deem necessary, with
jurisdiction to receive, try and dispose of all original suits and proceedings
of a civil nature, the amount or value of the subject-matter of which does not
exceed rupees ten thousand arising in the area for which such Court is
established.
(2) The number of District
Munsifs to be appointed to a Court of District Munsif established under sub-section
(1) shall be such as the Government may, after consultation with the High
Court, from time by notification, fix.
(3) The government may,
from time to time, likewise abolish any Court of District Munsif established
under sub-section (1) of reduce the number of District Munsifs appointed under
sub-section (2).
(4) The Courts of District
Munsifs existing on the date of commencement of this Act and the appointments
of District Munsifs made to such Courts prior to the said date shall be deemed
to have been established or made, as the case may be, under this section.
(5) (a) Where more than one
District Munsif is appointed to a Court of District Munsif, one of the District
Munsifs shall be designated by the High Court as the Principal District Munsif
and the others as the Additional District Munsifs.
(b) Subject to the general
or special orders of the Chief Judge, City Civil Court, the Principal District
Munsif may, from time to time make such arrangements as he thinks fit for the
proper distribution of the business of the Court among the District Munsifs.
Section 8. Extension of
jurisdiction of the City Civil Court to the remaining area of the district of
Hyderabad:--(1) The Government may, after, consultation with the High Court, by
notification, extend the jurisdiction of the Chief Judge, Additional chief
Judges and Additional Judges of the City Civil Court to the remaining area of
the district of Hyderabad.
(2) The government may,
likewise, withdraw the jurisdiction extended under sub-section (1).
(3) The jurisdiction that
is being exercised by the Chief Judge, Additional Chief Judges and Additional
Judges of the City Civil Court over the remaining area of the district of
Hyderabad on the date of commencement of this Act shall be deemed to have been
extended under sub-section (1)."
[18]
Sections
7 & 8 have been omitted by Amendment Act, 1980 (pub. in A.P. Gaz., Pt. IVB
(Ext.), dt. 5-3-1980). Before omission, Sections 7 & 8, in the principal
Act of 1972, were as under:--
"7. Establishment of
Courts of District Munsifs in the remaining area of the district of
Hyderabad:--(1) The Government may, after consultation with the High Court, by
notification, establish in the remaining area of the district of Hyderabad,
such number of Courts of District Munsifs as they may deem necessary, with
jurisdiction to receive, try and dispose of all original suits and proceedings
of a civil nature, the amount or value of the subject-matter of which does not
exceed rupees ten thousand arising in the area for which such Court is established.
(2) The number of District
Munsifs to be appointed to a Court of District Munsif established under
sub-section (1) shall be such as the Government may, after consultation with
the High Court, from time by notification, fix.
(3) The government may,
from time to time, likewise abolish any Court of District Munsif established
under sub-section (1) of reduce the number of District Munsifs appointed under
sub-section (2).
(4) The Courts of District
Munsifs existing on the date of commencement of this Act and the appointments
of District Munsifs made to such Courts prior to the said date shall be deemed
to have been established or made, as the case may be, under this section.
(5) (a) Where more than one
District Munsif is appointed to a Court of District Munsif, one of the District
Munsifs shall be designated by the High Court as the Principal District Munsif
and the others as the Additional District Munsifs.
(b) Subject to the general
or special orders of the Chief Judge, City Civil Court, the Principal District
Munsif may, from time to time make such arrangements as he thinks fit for the
proper distribution of the business of the Court among the District Munsifs.
Section 8. Extension of
jurisdiction of the City Civil Court to the remaining area of the district of
Hyderabad:--(1) The Government may, after, consultation with the High Court, by
notification, extend the jurisdiction of the Chief Judge, Additional chief
Judges and Additional Judges of the City Civil Court to the remaining area of
the district of Hyderabad.
(2) The government may,
likewise, withdraw the jurisdiction extended under sub-section (1).
(3) The jurisdiction that
is being exercised by the Chief Judge, Additional Chief Judges and Additional
Judges of the City Civil Court over the remaining area of the district of
Hyderabad on the date of commencement of this Act shall be deemed to have been
extended under sub-section (1)."
[19] ?Section 9, was originally enacted in Principal
Act of 1972, is as follows: "9. Forum for appeals .--
(1) An appeal
shall, when it is allowed by law, lie from any decree or order is a
civil suit or proceeding:--
(i) of the Chief
Judge or the Additional Chief Judge of the City Civil Court, to the High Court;
(ii) of the
Additional Judge of the City Civil Court-
(a) to the Court
of the Chief Judge, when the amount or value of the subject matter of the suit
or proceeding is not more than rupees fifteen thousand;
(b) to the High
Court in other cases; and
(iii) of the
Assistant Judge of the City Civil Court or of the District Munsif in the
remaining area of the district of Hyderabad, to the Court of the Chief Judge.
(2) The Chief
Judge may, subject to the orders of the High Court transfer for disposal any
appeal filed in the City Civil Court to any Additional Chief Judge or any
Additional Judge."
[20] Section 9 has undergone following
amendments:
1. Amended by
Amendment Act, 1997 (29 of 1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt.
9-12-1997), for the words "Additional Judge" and "Assistant
Judge" the words "Senior Civil Judge? and "Junior Civil
Judge" substituted respectively.
2. Amended by
Amendment Act, 2000 (28 of 2000), subs. for the words "is not more than
rupees one lakh", w.e.f. 1-11-2000, vide G.O. Ms. No. 160, dt. 21.10.2000.
Previous
Amendments:
(i) Amended by
Amendment Act, 1989 (30 of 1989), (pub. in A.P. Gaz., Pt. IV-B, Ext., dt.
2-12-1989), in Section 9(1)(ii)(a), for the words "rupees thirty
thousand", the words "rupees one lakh" substituted.
(ii) Amended by
Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt. IV-B, (Ext.), dt.
21-5-1984), in Section 9(1)(a), for the words "rupees fifteen
thousand", the words "rupees thirty thousand* substituted.
[21] Subs. by Amendment Act, No. 16 of
2005.
[22] Amended by Amendment Act, 1980 (1 of
1980), w.e.f. 15-8-1978, (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 5-3-1980),
subs. for clause (iii), which was earlier as follows:
"(iii) of
the Assistant Judge of the City Civil Court or of the District Munsif in the
remaining area of the district of Hyderabad, to the Court of the Chief
Judge."
[23] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judge" and "Assistant Judge" the words
"Senior Civil Judge" and "Junior Civil Judge" substituted respectively.
[24] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), subs. for the
words "Additional Judge",
[25] ?Bar Association Cuddapah vs. Govt. of A.P.,
2002 (5) ALD. 345 - 2002 (5) ALT 179 = 2002 (3) LS 120 (D.B.).
[26] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the words
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil Judge", substituted respectively.
[27] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District Munsifs",
and "the Court of District Munsif" the words "Courts of Senior
Civil Judges", "Junior Civil Judges", "Additional Junior
Civil Judges", and "the Court of Junior Civil Judge", substituted respectively.
[28] Bar Association, Razole vs. Govt. of A.P.,
2000 (3) ALD 23 (D.B).
[29] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[30] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[31] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[32] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[33] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[34] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District Munsifs",
and "the Court of District Munsif" the word's "Courts of Senior
Civil Judges", "Junior Civil Judges", "Additional Junior
Civil Judges", and "the Court of Junior Civil Judge",
substituted respectively.
[35] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[36] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[37] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[38] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-19978), for the words
"Courts of Subordinate Judges", "District Munsifs",
"Additional Subordinate Judges", "District Munsif",
"the Court of Subordinate Judge", "Additional District
Munsifs", and "the Court of District Munsif" the word's
"Courts of Senior Civil Judges", "Junior Civil Judges",
"Additional Junior Civil Judges", and "the Court of Junior Civil
Judge", substituted respectively.
[39] ?Now redesignated as "Senior Civil
Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext.), 9-12-1997).
[40] ?Now redesignated as "Senior Civil
Judges" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[41] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsifs", "Court of Subordinate Judge" and
"District Munsif, the words "Junior Civil Judges", "Court
of Senior Civil Judge" and ": Junior Civil Judge" substituted
respectively.
[42] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsifs", "Court of Subordinate Judge" and "District
Munsif, the words "Junior Civil Judges", "Court of Senior Civil
Judge" and ": Junior Civil Judge" substituted respectively.
[43] Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext.), dt. 9-12-1997).
[44] ?Amended by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsifs", "Court of Subordinate Judge" and
"District Munsif, the words "Junior Civil Judges", "Court
of Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[45] Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext.), dt. 9-12-1997).
[46] ?Amended by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsifs", "Court of Subordinate Judge" and
"District Munsif, the words "Junior Civil Judges", "Court
of Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[47] Amended
by Amendment Act, 1997 (29 of 1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt.
9-12-1997), for the words "Courts of Subordinate Judge" and
"District Munsif" the words "Court of Senior Civil Judge"
and "Junior Civil Judge" substituted respectively.
[48] Amended
by Amendment Act, 1997 (29 of 1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt.
9-12-1997), for the words "Courts of Subordinate Judge" and
"District Munsif" the words "Court of Senior Civil Judge"
and "Junior Civil Judge" substituted respectively.
[49] Amended
by Amendment Act, 1997 (29 of 1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt.
9-12-1997), for the words "Courts of Subordinate Judge" and
"District Munsif" the words "Court of Senior Civil Judge"
and "Junior Civil Judge" substituted respectively.
[50] Amended
by Amendment Act, 1997 (29 of 1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt.
9-12-1997), for the words "Courts of Subordinate Judge" and
"District Munsif" the words "Court of Senior Civil Judge"
and "Junior Civil Judge" substituted respectively.
[51] Section 16 has been amended ever
since its amendment in Principal Act in 1972, as follows:-
(i) Section 16,
as originally enacted in Principal Act of 1972, is as follows:
"16.
Jurisdiction of District Judge, Subordinate Judge and District Munsif in
original suits and other proceedings:--(1) The jurisdiction of a District Judge
or a Subordinate Judge shall, subject to the provisions of the Code of Civil
Procedure, 1908 and of the other provisions of this Act, extend to all original
suits and proceedings of a civil nature.
(2) The
jurisdiction of a District Munsif shall extend to all like suits and
proceedings, not otherwise exempted from his cognizance under any other law for
the time being in force the amount or value of the subject matter of which does
not exceed rupees ten thousand".
The above
Section 16 of the principal Act had undergone the following Amendments:--
(ii) Words
"rupees ten thousand", substituted by words "rupees twenty
thousand" by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt.
IV-B, (Ext.), dated 21-5-1984).
(iii) Words
"rupees twenty thousand", further substituted by words "rupees
twenty-five thousand" by Amendment Act, 1989 (30 of 1989), (pub. in A.P.
Gaz., Pt. IV-B, Ext., dt. 2-12-1989).
(iv) Words
"rupees twenty-five thousand", substituted by words "rupees
fifty thousand" by Amendment Act, 1993 (14 of 1993), (pub. in A.P. Gaz.,
Pt. IV-B, Ext., dt. 3-9-1993).
(v) Section 16
substituted by new Section 16 as follows:--
"16.
Jurisdiction of District Judge, Senior Civil Judge and Junior Civil Judge in
Original Suits and other proceedings:--(1) The pecuniary jurisdiction of a
District Judge, shall subject to the provisions of the Code of Civil Procedure,
1908 and the other provisions of this Act, extend to all Original Suits and
proceedings of a civil nature including Land Acquisition Original Petitions,
the amount or value of the subject matter of which exceeds rupees five lakhs.
(2) The
pecuniary jurisdiction of a Senior civil Judge shall extend to all like suits
and proceedings of a civil nature including Land Acquisition Original Petitions
not otherwise exempted from his cognizance under any other law for the time
being in force, the amount or value of the subject matter of which exceeds
rupees one lakh but does not exceed rupees five lakhs.
(3) The
pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits
and proceedings, not otherwise exempted from his cognizance under any other law
for the time being in force, the amount or value of the subject matter of which
does not exceed rupees one lakh."
(Amended by
Amendment Act of 1997, pub. in A.P. Gaz., Pt. IV-B, (Ext), dt. 9-12-1997).
[52] ?Words "which exceeds rupees five
lakhs" in new Sec. 16 subs. by words "which exceeds rupees ten
lakhs" by Amendment Act (No. 28) of 2000, w.e.f. 11-11-2000 (vide G.O. Ms.
No. 160, dt. 21-10-2000).
[53] ?Words "but does not exceed rupees"
five lakhs" in new Section 16 subs. by words "but does not exceed
rupees ten lakhs? by Amendment Act (No. 28) of 2000, w.e.f. 11-11-2000 (vide
G.O. Ms. No. 160, dt. 21-10-2000).
[54] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[55] Subs. by Amendment Act, No. 16 of
2005.
[56] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[57] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[58] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[59] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[60] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[61] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[62] ?Amendment by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. PV-B, (Ext.), dt. 9-12-1997), subs. for the words
"Court of Subordinate Judge", "the Court of District Munsif, and
"District "Munsif" respectively.
[63] Subs. for the words "Court of
Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-B, (Ext), dt. 9-12-1997).
[64] ?Now redesignated as "Senior Civil
Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext.), dt. 9-12-1997).
[65] ?G. Venkatarathnam vs. G. Kesava Rao, (M.
Jagannadha Rao, J), 1991 (1) APLJ 485.
[66] ?G. Venkatarathnam vs. G. Kesava Rao, (M. Jagannadha
Rao, J), 1991 (1) APLJ 485.
[67] ?G. Venkatarathnam vs. G. Kesava Rao, (M.
Jagannadha Rao, J), 1991 (1) APLJ 485.
[68] Subs. for the words "the Court
of Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-3, (Ext.), dt. 9-12-1997),
[69] Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[70] Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[71] Subs. for the words "the Court
of Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-3, (Ext.), dt. 9-12-1997),
[72] Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[73] Now redesignated as "Senior
Civil Judges" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext.), dt. 9-12-1997).
[74] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[75] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[76] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[77] The words "including the cities
of Hyderabad and Secunderabad" omitted by Amendment Act, 1980 (1 of 1980),
w.e.f. 15-8-1978), (pub. in A.P. Gaz., Pt. IV-B, (Ext), dt. 5-3-1980).
[78] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[79] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[80] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[81] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted respectively.
[82] ?Subs. for the words "place at which"
by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt. IV-B, (Ext), dt.
21-5-1984).
[83] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[84] ?Subs. for the words "place at which"
by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt. IV-B, (Ext), dt.
21-5-1984).
[85] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P, Gaz., Ft. IV-B, (Ext.), dt. 9-12-1997), for the words
"Additional Judges", "District Munsif", "Court of
Subordinate Judge", "the Court of District Munsif",
"Additional Judge" and "Assistant Judge", the words
"Senior Civil Judges", "Junior Civil Judge", "the
Court of Senior Civil Judge", "the Court of Junior Civil Judge",
"Senior Civil Judge" and "Junior Civil Judge" substituted
respectively.
[86] Subs. for the words "the place
appointed" by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt.
IV-B, (Ext.), dt. 21-5-1984).
[87] ?Subs. for the words "place at which"
by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt. IV-B, (Ext), dt.
21-5-1984).
[88] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz. Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"the Court of Subordinate Judge" and "Court of District Munsif
the words "the Court of Senior Civil Judge" and "Court of Junior
Civil Judge" are substituted respectively.
[89] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz. Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"the Court of Subordinate Judge" and "Court of District Munsif
the words "the Court of Senior Civil Judge" and "Court of Junior
Civil Judge" are substituted respectively.
[90] Now redesignated as "Senior
Civil judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[91] Subs. for the words "two
thousand and five hundred rupees" by Amendment Act, 1989 (30 of 1989),
(pub. in A.P. Gaz., Pt. IV-B, Ext., dt. 2-12-1989). Previous amendment:
(i) In Section
24, sub-section (1), in clause (i), for the words "two thousand
rupees", the words "two thousand and five hundred rupees"
substituted by Amendment Act, 1984 (19 of 1984), (pub. in A.P. Gaz. Pt. IV-B,
(Ext.), dt. 21-5-1984).
[92] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the word
"District Munsif, substituted the word "Junior Civil Judge".
[93] ?Subs. for the words "one thousand
rupees" by Amendment Act, 1989 (30 of 1989), (pub. in A.P. Gaz., Pt. IV-B,
Ext, dt. 2-12-1989).
[94] Now redesignated as "Senior
Civil judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[95] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the word
"District Munsif, substituted the word "Junior Civil Judge".
[96] Now redesingated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[97] Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsif and "the senior Subordinate Judge" the words
"Junior Civil Judge" and "the Principal Senior Civil Judge"
substituted respectively.
[98] ?Amended by Amendment Act, 1997 (29 of 1997),
(pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsif and "the senior Subordinate Judge" the words
"Junior Civil Judge" and "the Principal Senior Civil Judge"
substituted respectively.
[99] ?Now redesingated as "Senior Civil
Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B, (Ext),
dt. 9-12-1997).
[100]
Now redesignated as "Senior
Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt. IV-B,
(Ext), dt. 9-12-1997).
[101]
Subs. for the words "a Court of
Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997).
[102]
Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsif, "Court of Subordinate Judge" and "Court
of District Munsif the words "Junior Civil Judge", "Court of
Senior Civil Judge" and "court of Junior Civil Judge" subs.
respectively.
[103]
Subs. for the words "a Court of
Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997).
[104]
Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsif, "Court of Subordinate Judge" and "Court
of District Munsif the words "Junior Civil Judge", "Court of
Senior Civil Judge" and "court of Junior Civil Judge" subs.
respectively.
[105]
Subs. for the words "a Court of
Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997).
[106]
Amended by Amendment Act, 1997 (29 of
1997), (pub. in A.P. Gaz., Pt. IV-B, (Ext.), dt. 9-12-1997), for the words
"District Munsif, "Court of Subordinate Judge" and "Court
of District Munsif the words "Junior Civil Judge", "Court of
Senior Civil Judge" and "court of Junior Civil Judge" subs.
respectively.
[107]
Suds, for the words "the Court
of Subordinate Judge" by Amendment Act, 1997 (29 of 1997), (pub. in A.P.
Gaz., Pt. IV-B, (Ext), dt. 9-12-1997).
[108]
Now redesignated as "Court of
Junior Civil Judge" under Amendment Act 29 of 1997 (pub. in A.P. Gaz., Pt.
IV-B, (Ext), dt. 9-12-1997).