Section 9 in Telangana Small Causes Courts Act, 1330 F
9. Provisions of Code of Civil Procedure apply.
(1)A Court of Small Causes shall, in the trial of suits cognizable by it and in proceedings ancillary thereto, as far as possible, follow the provisions of the Code of Civil Procedure 1908, (Central Act 9 of 1908) except those specified in the Schedule annexed hereto:Provided that where a person files an application to set aside a decree passed ex-parte or for a review of judgment, he shall, along with the application, either deposit in the Court the amount due under the decree or in pursuance of the judgment or give such security to the satisfaction of the Court for the execution of the decree or compliance with the judgment, as the Court may direct.(2)Where a person has become liable as surety under sub-section (1), the security may be realised from him in accordance with the provisions of section 145 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
