Section 16(2) in Chhattisgarh Civil Courts Act, 1958
(2)If any such suit, appeal or other proceeding comes before any civil Court in the district or before an Additional Judge to such Court, the Judge shall refer the case along with the record thereof and his report regarding the attending circumstances to the District Judge, who may either dispose of such case himself or subject to the limits of pecuniary jurisdiction, make it over or transfer it to another Court or Additional Judge to any of the Courts in the district, as the case may be, for disposal.
