Section 9 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
9. Courts to try all civil suits unless barred.
- The Courts shall (subject to the provisions herein contained) have jurisdiction to try all suits of a civil nature excepting suits of which their cognizance is either expressly or impliedly barred.Explanations I. - A suit in which the right to property or to an office is contested is a suit of a civil nature, notwithstanding that such right may depend entirely on the decision of questions as to religious rites or ceremonies.[Explanation II. -For the purposes of this section it is immaterial whether or not any fees are attached to the office referred to in Explanation I or whether or not such office is attached to a particular place.] [The existing explanation numbered as explanation I and after that explanation II inserted by Act XI of 1983, s.3 (w.e.f. 15-8-1983).]
