Section 17 in The Tamil Nadu Civil Courts Act, 1873
17. Judges not to try suits in which they are interested; not to try appeals from decrees passed by them in other capacities.
- [No District Judge, Vacation Civil Judge, Subordinate Judge or District Munsif] [These words were substituted for the words 'No District Judge, Subordinate fudge or District Munsif by section 3 of the Tamil Nadu Civil Courts (Amendment) Act, 1959 (Tamil Nadu Act 17 of 1959).] shall try any suit to or in which he is a party or personally interested, or shall adjudicate upon any proceeding connected with, or arising out of, such suit.[No District Judge, Vacation Civil Judge or Subordinate Judge] [These words were substituted for the words 'No District Judge or Subordinate Judge' by Tamil Nadu Civil Courts (Amendment) Act, 1959 (Tamil Nadu Act 17 of 1959).] shall try appeal against a decree or order passed by himself in another capacity.Mode of disposing of such suits and appeals. - When any such suit, proceeding or appeal comes before any such officer, he shall report the circumstances to the Court to which he is immediately subordinate.The superior Court shall, thereupon, dispose of the case in the manner prescribed by the [Code of Civil Procedure, section 6] [See now the Code of Civil Procedure, 1908 (Central Act V of 1908), section 24.]Nothing in the last proceeding clause of this section shall be deemed to affect the extraordinary original civil jurisdiction of the High Court.
