Section 17 in The Bangalore City Civil Court Act, 1979
17. Amendment of Karnataka Act 11 of 1964.-
In the Karnataka Small Causes Courts Act, 1964 (Karnataka Act 11 of 1964),-(1)in section 2,-(a)clause (a) shall be relettered as clause (aa) and before the relettered clause (aa), the following clause shall be inserted, namely :-"(a) "City of Bangalore" shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979" ;(b)in clause (d), the following shall be added at the end, namely :"and in the City of Bangalore the Chief Judge of the Court of Small Causes;"(2)after section 4, the following proviso shall be inserted, namely:-"Provided that, in the City of Bangalore, the High Court may appoint a District Judge who shall be called the Chief Judge of the Court of small Causes." ;(2A)in the proviso to sub-section (2) of section 8, for the words "three thousand rupees", the words "ten thousand rupees" shall be substituted.(3)for section 17, the following section shall be substituted, namely :-"17. Appeals from certain orders of Court of Small Causes.- An appeal shall lie from every order under section 35A and section 95 of the Code as specified in and to the extent provided by section 104 of the Code,-(a)to the High Court where the order is of the Court of Small Causes in the City of Bangalore;(b)to the District Court in other cases.";(4)in section 20, after sub-section (2), the following sub-section shall be inserted, namely :-"(3) Notwithstanding anything contained in sub-sections (1) and (2) the Court of Small Causes in the city of Bangalore shall be subordinate to and subject to the administrative control and superintendence of the High Court.";(5)in section 21, for the words "sixty days" the words "thirty days" shall be substituted.
