Section 9(1) in The Karnataka Civil Courts Act, 1964
(1)When more than one Senior Civil Judge is appointed to the Court of a Senior Civil Judge, or more than one Civil Judge is appointed to a Court of a Civil Judge, one of the Senior Civil Judge or one of the Civil Judge, shall be appointed as the Principal Senior Civil Judge or the Principal Civil Judge and the others Additional Senior Civil Judges or Additional Civil Judge, as the case may be.
