Section 6(1) in Chhattisgarh Civil Courts Act, 1958
(1)Subject to the provisions of any law for the time being in force:--(a)the Court of the Civil Judge (Class II) shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding Rs. 25,000.(b)the Court of the Civil Judge (Class I) shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding Rs. 50.000.(c)the Court of the District Judge shall have jurisdiction to hear and determine any suit or original proceeding without restriction as regards value.
