Section 15 in Provincial Small Causes Courts Act,1887
15. Cognizance of suits by Courts of Small Causes.
(1)A Court of Small Causes shall not take cognizance of the suits specified in the second schedule as suits excepted from the cognizance of a Court of Small Causes.(2)Subject to the exceptions specified in that schedule and to the provisions of any enactment for the time being in force, all suits of a civil nature of whi ch the value does not exceed five hundred rupees shall be cognizable by a Court of Small Causes.(3)Subject as aforesaid, the State Government may, by order in writing, direct that all suits of a civil nature of which the value does not exceed one thousand rupees shall be cognizable by a Court of Small Causes mentioned in the order.
