Section 12 in The Tamil Nadu Civil Courts Act, 1873
12. Jurisdiction of District Judge or Subordinate Judge in original suits.
- [The jurisdiction of a District Judge extends, subject to the rules contained in the Code of Civil Procedure, to all original suits and proceedings of a civil nature, of which the amount of value of the subject matter exceeds five lakh rupees. The jurisdiction of a Subordinate Judge extends, subject to the rules contained in the Code of Civil Procedure, to all like original suits and proceedings, of which the amount or value of the subject-matter exceeds one lakh rupees, but does not exceed [ten lakh rupees.] [First paragraph was substituted by the Tamil Nadu Act 1 of 2004, dated 6.11.2003, w.e.f. 8.1.2004.]]Jurisdiction of District Munsif. - The jurisdiction of a District Munsif extends to all like suits and proceedings, not otherwise exempted from his cognizance, of which the amount of value of the subject-matter does not exceed [ten lakh rupees.] [Substituted 'five lakh rupees' by Act No. 19 of 2010, dated 25.5.2010.]
