Bombay High Court
Malhari vs Narso Krishna on 28 November, 1884
Equivalent citations: (1885)ILR 9BOM174
JUDGMENT Kemball, J.
1. Although a Subordinate Judge invested under Act X of 1869, Section 28, with a Small Cause powers acquires the jurisdiction of two Courts, he does not become the Judge of two Courts, but remains the Judge of a Subordinate Court.