110. Exclusive civil jurisdiction of a bench of the Gram Katchahry.
- Notwithstanding anything contained in the Bengal, Agra and Assam Civil Courts Acts, 1887 (13 of 1887), the Provincial Small Cause Courts Act, 1887 (9 of 1887) and the Code of Civil Procedure, 1908 (5 of 1908) and subject to the provisions of this Act a bench of the Gram Katchahry shall have jurisdiction to hear and determine the following classes of suits :-(a)When the value of the suit does not exceed ten thousand rupees, namely-(i)suits for money due on contracts;(ii)suits for the recovery of movable property or the value of such property;(iii)suits for the recovery of rent; and(iv)suits for compensation for wrongfully taking or injuring movable property, or for damaged property caused by cattle trespass;(b)All suits of partition except wherein complicated question of law or title is involved;But where the Gram Katchahry is of the view that where in a suit for partition, complicated question of law or title is involved, Gram Katchahry shall transfer such suit to the court of competent jurisdiction :Provided that the parties to a suit of the above description under clauses (a) and (b) may by a written agreement refer the suit to the bench for decision irrespective of the value of the suit and the bench shall, subject to such Rules as may be prescribed as to court-fees and other matters, have jurisdiction to hear and determine the said suit under this Act:
