Section 28(1) in The Maharashtra Civil Courts Act, 1869
(1)The High Court may invest any Civil Judge with the jurisdiction of a Court of Small Causes for the trial of suits cognizable by such courts upto such amount as it may deem proper, not exceeding in the case of a Civil Judge (Senior Division) [twelve thousand rupees] and in the case of a Civil Judge (Junior Division) [Six thousand rupees] [These word were substituted for the words 'one thousand and five hundred rupees' by Maharashtra 35 of 2001, Section 2(b).].
