Section 37(25) in The Provincial Small Cause Courts Act, 1887
(25)a suit upon a foreign judgment as defined in the [Code of Civil Procedure, 1882 (14 of 1882)] [Now see the Code of Civil Procedure, 1908 (5 of 1908).]or upon a judgment obtained in [India] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for "a Part A State or a Part C State" .];
