Section 17(5) in The Gujarat Civil Courts Act, 2005
(5)Notwithstanding anything contained in this Act-(a)when in the exercise of the jurisdiction of a Court of Small Causes, a Court invested with that jurisdiction sends a decree for execution to itself as a court having jurisdiction in suits of a Civil nature, which are not cognizable by a Court of Small Causes, or(b)when a Court in exercise of its jurisdiction in suits of a Civil nature, which are not cognizable by a Court of Small Causes sends a decree for execution to itself as a Court sends invested with the jurisdiction of a Court of Small Causes.the documents mentioned in rule 6 of Order XXI of the Code shall not be sent with the decree unless in any case the Court, by order in writing requires them to be sent.
