Section 35 in Small Causes Court Act, 1968 (1911 A. D.)
35. a suit for compensation,-
(a)for loss occasioned by the death of a person caused by actionable wrong;(b)for wrongful arrest, restraint or confinement;(c)for malicious prosecution.(d)for libel;(e)for slander;(f)for adultery or seduction ;(g)for breach of contract of betrothal or promise of marriage ;(h)for indicating a person to break a contract made with the plaintiff;(i)for obstruction of an easement or diversion of a watercourse ;(ii)[] [(ii) added and (j) substituted by Act IV of 1977. Schedule 1 published in Government Gazette dated 16th Chet, 1977.] for an act which is, or, save for the provisions of Chapter IV of the Ranbir Penal Code, would be, an offence punishable under Chapter XVII of the said Code;(j)[] [(ii) added and (j) substituted by Act IV of 1977. Schedule 1 published in Government Gazette dated 16th Chet, 1977.] for illegal, improper or excessive distress, attachment for search, or for trespass committed in or damage caused by, the illegal or improper execution of any distress, search or illegal process;(k)for improper arrest under [Chapter XXXIV of the Code of Civil Procedure] [Order XXXVIII of the Code of Civil Procedure, 1977.] or in respect of the issue of an injunction wrongful obtained under [Chapter XXXV of that Code] [Order XXXIX of the Code of Civil Procedure, 1977.] ;or(l)for injury to the person in any case not specified in the foregoing sub-clauses of this clause;
