Section 35(35) in The Rajasthan Small Causes Courts Ordinance, 1950
(35)a suit for compensation-(a)for loss occasioned by the death of a person caused by actionable wrong;(b)for wrongful arrest, restraint or confinement;(c)for malicious prosecution;(d)for libel;(e)for slander;(f)for adultery or seduction;(g)for breach of contract of betrothal or promise of marriage;(h)for inducing a person to break a contract made with the plaintiff;(i)for obstruction of an easement or diversion of a watercourse;(j)for an act which is, or, save hero the provisions of Chapter IV of the Penal Code, would be an offence punishable under Chapter XVII of the said Code;(k)for illegal, improper or excessive distress, attachment or search, or for trespass committed in, or damage caused by, the illegal or improper execution of any distress, search or legal process;(l)for improper arrest under Chapter XXXIV of the Code or in respect of the issue of an injunction wrongfully obtained under Chapter XXXV of that Code; or(m)for injury to, the person in any case not specified in the foregoing sub-clause of this clause;
