(2)The value of suits of small cause nature shall not exceed one thousand rupees in the case of the Court of a District Judge [x x x] [Omitted by M.P. Act No. 14 of 1996, Section 6, (w.e.f. 1 -2-1997).], five hundred rupees in the case of the Court of a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and two hundred rupees in the case of the Court of a [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).].
