Section 3 in The Madras City Civil Court Act, 1892
3. Constitution of the City Court.-
The Local Government may, by notification in the official Gazette, establish a Court, to be called the Madras City Civil Court, with jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature not exceeding two thousand five hundred rupees in value and arising within the City of Madras, except suits or proceedings which are cognizable-(a)by the High Court as a Court of Admiralty or Vice-Admiralty or as a Colonial Court of Admiralty, or as a Court having testamentary, intestate or matrimonial jurisdiction, or(b)by the Court for the relief of inso0lvent debtors, or(c)by the Small Cause Court.
