2. It is also proposed to extend the jurisdiction of the new High Court of Delhi to the Union Territory of Himachal Pradesh and abolish the Court of the Judicial Commissioner there. It is further proposed that the new High Court should have original civil jurisdiction in respect of suits the value of which exceeds Rs. 25,000." - S.O.R. Gazette of India, 6-12-1965, Pt. II. Section 2. Ext. p. 1189.
Act 60 of 1991 - Under section 5(2) of the Delhi High Court Act, 1966. the High Court of Delhi has ordinary original civil jurisdiction in every suit the value of which exceeds one lakh rupees. (laving regard to the value of money these days and in the interesvof speedy disposal of work in the High Court. it is proposed to raise the said limit specified in the said sub-section from one lakh rupees to five lakh rupees.2. Consequent to the above proposal it is proposed to raise the original civil jurisdiction of the Court of district Judge under section 25 of the Punjah Courts Act, 1918, as in force in the Union territory of Delhi. from one lakh rupees to five lakh rupees.3. It is also proposed to insert a new sub-clause (iii) to clause (a) of sub-section (1) of section 39 of the said Punjab Courts Act to provide for appeal to the District Judge where the decree ororder is made by a Subordinate Judge after the commencement of the proposed amendments and the value of the original suit in which decree or order is made does not exceed one lakh rupees.4. This bill is intended to give effect to the objects.[5th September, 1966]AN ACT TO PROVIDE FOR THE CONSTITUTION OF A HIGH COURT FOR THE UNION TERRITORY OF DELHIBE it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:-
