Section 32 in The Rajasthan Small Causes Courts Ordinance, 1950
32. Modification of Code as so applied.
- Notwithstanding anything in the last two foregoing sections:-(a)when in 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 the 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 invested with jurisdiction of a Court of Small Causes,the documents mentioned in Order XXI, rule 6, 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.
