Section 37(35) in The Provincial Small Cause Courts Act, 1887
(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 water-course;(ii)[ for an act which is, or, save for the provisions of Chapter IV of the Indian Penal Code (45 of 1860), would be, an offence punishable under Chapter XVII of the said Code;] [Inserted by Act 6 of 1914, Section 2.](j)[ for illegal, improper or excessive distress, attachment or search, or for tresspass committed in, or damage caused by, the illegal or improper execution of any distress, search or legal process;] [Substituted by Act 6 of 1914, Section 2, for Clause (j).](k)for improper arrest under [Chapter XXXIV] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Sch.I, Order 38 and 39, respectively, and Section 95.] of the Code of Civil Procedure, 1882 (14 of 1882) or in respect of the issue of an injunction wrongfully obtained under [Chapter XXXIV] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Sch.I, Order 38 and 39, respectively, and Section 95.] of that Code; or(l)for injury to the person in any case not specified in the foregoing sub-clauses of this clause;
