Section 23 in The Karnataka Civil Courts Act, 1964
23. Power to invest Senior Civil Judge with jurisdiction under certain Acts.—
(1)The High Court may, by notification, invest any Senior Civil Judge within such local limits and subject to such pecuniary limitation as may be specified in such notification, with all or any of the powers of a District Judge or a District Court, as the case may be, under the following Acts, namely:—(i)The Indian Divorce Act, 1869 (Central Act 4 of 1869);(ii)The Guardians and Wards Act, 1890 (Central Act 8 of 1890);(iii)The Indian Lunacy Act, 1912 (Central Act 4 of 1912);(iv)***(v)The Special Marriage Act, 1954 (Central Act 43 of 1954).(2)Every order made by a Senior Civil Judge by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal,—(i)to the District Court, when the amount or value of the subject matter is less than twenty thousand rupees;(ii)to the High Court, in other cases.(3)Every order of the District Judge passed on appeal under sub-section (2) from the order of a Senior Civil Judge shall be subject to an appeal to the High Court under the rules contained in the Code of Civil Procedure, 1908, applicable to appeals from appellate decrees.
