Section 4(2) in The Chennai City Civil Court Act, 1892
(2)[ The jurisdiction of an Assistant Judge extends to all suits and proceedings of a civil nature not otherwise exempted from his cognizance, of which the amount or value of the subject matter does not exceed [ten lakh rupees]. The jurisdiction of the Principal Judge and Additional Judge extends to all like suits and proceedings, of which the amount or value of the subject matter exceeds [ten lakh rupees] [Substituted 'five lakh rupees' by Act No. 19 of 2010, dated 26.5.2010.] but does not exceed [twenty-five lakh rupees] [Substituted 'ten lakh rupees' by Act No. 19 of 2010, dated 26.5.2010.].
