Section 389 in Chennai City Municipal Corporation Act, 1919
389. Proceedings before Small Cause Court.
(1)On any application under the provisions of section 388 the said Chief Judge shall summon the other party to appear before him.(2)On the appearance of the parties, or, in the absence of any of them, on proof of due service of the summons, the said Chief Judge may hear and determine the case.(3)In every such case the said Chief Judge shall determine the amount of the costs and shall direct by which of the parties the same shall be paid.
