Code of Civil Procedure, 1908

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Sections	Particulars
Part I	Suits In General
9	Courts to try all civil suits unless barred.
Description	The Courts shall (subject to the provisions herein contained) have jurisdiction to try all suits of a civil nature excepting suits of which their cognizance is either expressly or impliedly barred. Explanation.—A suit in which the right to property or to an office is contested is a suit of a civil nature, notwithstanding that such right may depend entirely on the decision of questions as to religious rites or ceremonies.