Section 24 in The Karnataka Civil Courts Act, 1964
24. Judges not to try suits in which they are interested; nor to try appeals from decrees passed by them in other capacities.—
(1)No District Judge, Senior Civil Judge or Civil Judge shall try any suit to or in which he is a party or personally interested, or shall adjudicate upon any proceedings connected with or arising out of such suit.(2)No District Judge, Senior Civil Judge or Judge of the Court of Small Causes shall try any appeal against any decree or order passed by himself in any other capacity.(3)When any such suit, proceeding or appeal comes before any such Judge or Civil Judge, he shall report the circumstances to the Court to which he is immediately subordinate.(4)The superior Court shall thereupon dispose of the case in the manner prescribed by section 24 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).
