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TAMIL NADU CIVIL COURTS AND THE CHENNAI CITY CIVIL COURT (AMENDMENT) ACT, 2010
T.N. Act No. 19/2010
TAMIL NADU CIVIL COURTS AND THE CHENNAI CITY CIVIL COURT (AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on May 26, 2010 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.154, page 76, dated May 27, 2010.
Statement of Objects and Reasons: ReferT.N. Bill No.16 – 2010 (1) CTAR Page 1.70)
An Act further to amend the Tamil Nadu Civil Courts Act, 1873 and the Chennai City Civil Court Act, 1892.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 2010.
(2) It shall come into force at once.
2. Amendment of Central Act III of 1873.— In Section 12 of the Tamil Nadu Civil Courts Act, 1873, in the first paragraph, for the expression "five lakh rupees", occurring in two places, the expression "ten lakh rupees" shall be substituted.
3. Amendment of Central Act VII of 1892.— In the Chennai City Civil Courts Act, 1892,—
(1) in Section 4, in sub-section (2),—
(a) for the expression "five lakh rupees" occurring in two places, the expression "ten lakh rupees" shall be substituted;
(b) for the expression "ten lakh rupees", the expression "twenty-five lakh rupees" shall be substituted;
(2) in Section 15, the existing sub-section (2-C) shall be renumbered as sub-section (2-D), and before sub-section (2-D) as so renumbered, the following sub-section shall be inserted, namely:—
"(2-C) All Appeals pending in the High Court of which the amount or value of the subject matter of such Appeals exceeds three lakh of rupees but does not exceed five lakh of rupees shall stand transferred to the Chennai City Civil Court.".
4. Transitory provision.— (1) All Suits pending in a District Court on the date of the commencement of this Act and which would be within the cognizance of the Subordinate Court under the provisions of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873), as amended by this Act, shall stand transferred to the Subordinate Court having jurisdiction over the subject matter.
(2) All Suits pending before an Additional Judge or a Principal Judge or in the High Court on the date of the commencement of this Act and which would be within the cognizance of the Chennai City Civil Court under the provisions of the Chennai City Civil Court Act, 1892 (Central Act VII of 1892), as amended by this Act, shall stand transferred to the Assistant Judge, Additional Judge or the Principal Judge, having jurisdiction over the subject matter.
