Section 25(5) in The Code of Civil Procedure, 1908
(5)The law applicable to any suit, appeal or other proceeding transferred under this section shall be the law which the Court in which the suit, appeal or other proceeding was originally instituted ought to have applied to such suit, appeal or proceeding.] [ Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 10, for sub-Section (3) (w.e.f. 1.2.1977).]Institution of suits
