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State of Madhya Pradesh - Act

The M.P. Civil Courts Act, 1958

MADHYA PRADESH
India

The M.P. Civil Courts Act, 1958

Act 19 of 1958

Published on 17 July 1958
Commenced on 17 July 1958
[This is the version of this document from 17 July 1958.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Civil Courts Act, 1958Act No. 19 of 1958[Dated 17 July, 1958]Received the assent of the Present on the 17th July, 1958; assent first published in the Madhya Pradesh Gazette on the 1st August, 1958.An Act to consolidate and amend the law relating to Civil Courts in Madhya Pradesh.Be it enacted by the Madhya Pradesh Legislature in the Ninth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called The Madhya Pradesh Civil Courts Act, 1958.

(2)It extends to the whole of Madhya Pradesh.

(3)It shall [come into force on such date,] [Enforced on w.e.f. 1st January, 1959 vide Law Department Notification No. 40814-7375-XXI-B dated 22nd December, 1958, published in the M.P. Gazette, dated the 26th December, 1958.] as the State Government may, by notification, in the Official Gazette, specify in this behalf.

2. [ Definitions. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

- In this Act, unless the context otherwise requires,-

(a)"cadre of Higher Judicial Service" means the cadre of District Judges and shall include the District Judge, [x x x] and Additional District Judge;

(b)"cadre of Lower Judicial Service" means the cadre of Civil Judges consisting of Civil Judge Class I and Civil Judge Class II;

(c)[x x x] [Clause (c) Omitted by M.P. Act No. 14 of 1996, Section 2 (ii) (w.e.f. 1-2-1997).]

(d)"value" with reference to a suit or original proceedings means the amount or value of the subject matter of such suit or original proceedings.]

Chapter II
Constitution of Civil Courts

3. Classes of Civil Courts.

- [(1)] [Section 3 renumbered as sub-section (1) thereof and sub-sections (2), (3) & (4) inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]. In addition to the Courts established under any other law for the time being in force, there shall be the following classes of Courts, namely :-

(1)The Court of the District Judge;

(2)[x x x] [Clause (2) omitted by M.P. Act No. 14 of 1996 (w.e.f. 1-2-1997).]

(3)the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]; and

(4)the Court of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(2)[ Every Court of the District Judge shall be presided over by a District Judge to be appointed by the High Court and the High Court may also appoint Additional District Judges from the cadre of Higher Judicial Service to exercise jurisdiction in the Court of the District Judge.] [Substituted by M.P. Act No. 14 of 1996, Section 3 (ii), (w.e.f. 1-2-1997).]

(3)An Additional Judge to the Court of Civil Judge may be appointed from the cadre of Lower Judicial Service.

(4)The Court of District Judge shall include the Court of [Additional District Judge] [Substituted by M.P. Act No. 14 of 1996, Section 3 (iii) (w.e.f. 1-2-1997).] and the Court of Civil Judge Class I or Class II shall include the Court of Additional Civil Judge to that Court.

4. [ Civil Districts. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(1)For the purposes of this Act, a revenue district notified by the State Government shall also be the civil district :Provided that the State Government may, on the recommendation of the High Court, alter the limits or number of such civil districts or create new civil districts.

(2)Upon the alteration of the limits or the number of civil districts or creation of new civil districts under sub-section (1), the High Court shall make such consequential orders as it may deem fit in respect of the transfer of suits, appeals and proceedings from the Courts of existing districts to other courts acquiring territorial jurisdiction as a result of such alteration or creation, as also for any other matter ancillary, thereto.]

5. Establishment of Civil Courts.

- The State Government shall establish-

(a)the Court of the District Judge for each Civil District; and

(b)so many Courts of Additional District Judge, [civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] for each civil district, as it may think fit.

6. Original Jurisdiction of Civil Courts.

(1)Subject to the provisions of any law for the time being in force,-

(a)[ the Court of the [Civil Judge Class D] [Substituted by M.P. Act No. 5 of 1979.] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 25,000] [Substituted by M.P. Act No. 5 of 1994 (w.e.f. 16-3-1994).];

(b)the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 50,000;] [Substituted by M.P. Act No. 5 of 1994 for 'Rs. 20,000', (w.e.f. 16-3-1994).]

(c)the Court of the District Judge [x x x] [Omitted by M.P. Act No, 14 of 1996, Section 4, (w.e.f. 1-2-1997).], shall have jurisdiction to hear and determine any suit or original proceeding without restriction as regards value.

(2)The local limits of the jurisdiction of the Courts specified in clauses (a) and (b) of sub-section (1) shall be such as the State Government may, by notification, define.

(3)[ Nothing in clauses (a), (b) and (c) of sub-section (1) shall affect any suit or original proceeding instituted before 26th January, 1979.] [Substituted by M.P. Act No. 5 of 1979.]

7. Principal Civil Courts of original jurisdiction.

(1)The Court of the District Judge shall be the Principal Civil Court of original jurisdiction in the civil district.

(2)[ [An Additional District Judge] [Substituted by M.P. Act No. 7 of 1980.] shall discharge any of the functions of a District Judge, including the functions of Principal Civil Court of original jurisdiction which the District Judge may, by general or special order, assign to him and in the discharge of such functions he shall exercise the same powers as the District Judge.]

8. [ Appointment of additional Judges. [Substituted by M.P. Act No. 7 of 1980.]

(1)An Additional Judge or Judges to the Court of District Judge, Additional District Judge, [Civil Judge Class I] or [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] may, whenever it appears necessary or expedient, be appointed to the Court of District Judge or Additional District Judge or [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] or [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).], as the case may be, and such Additional Judge shall exercise the jurisdiction of the Court to which he is appointed and the powers of the Judge thereof, subject to any general or special orders of the authority by which he is appointed as to the Class or Value of the suit which he may try, hear or determine.

(2)An officer may be appointed an Additional Judge of one or more Courts and an Officer who is a Judge of one Court may be appointed an Additional Judge of another Court or of other Courts.]

9. Power to invest certain Civil Courts with Small Cause Court jurisdiction.

- [(1) The High Court may, by a notification, invest any civil Court with the powers of a Court of Small Causes under the law for the time being in force in any area relating to the Court of Small Causes. Such power shall be exercisable in cases arising within the limits of the Court's jurisdiction or in any specified area within such limits.] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(2)The value of suits of small cause nature shall not exceed one thousand rupees in the case of the Court of a District Judge [x x x] [Omitted by M.P. Act No. 14 of 1996, Section 6, (w.e.f. 1 -2-1997).], five hundred rupees in the case of the Court of a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and two hundred rupees in the case of the Court of a [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).].

10. Exercise of jurisdiction of District Court by Civil Judges in certain proceedings.

- The High Court may, by general or special order, authorise any [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to take cognizance of, and any District Judge to transfer to a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under his control, any proceeding or any class of proceedings, specified in such order, arising under(a)Parts I to VIII of the Indian Succession Act, 1925 (No. XXXIX of 1925); or(b)Part IX of the Indian Succession Act, 1925 (No. XXXIX of 1925) which cannot be disposed of by District Delegates; or(c)the Guardians and Wards Act, 1890 (No. VIII of 1890); or(d)the Provincial Insolvency Act, 1920 (No. V of 1920).

(2)Notwithstanding anything contained in Section 388 of the Indian Succession Act, 1925 (No. XXXIX of 1925), the High Court may, by general or special order, invest any Judge inferior in grade to the District judge with power to exercise the functions of a District Judge under Part X of that Act.

(3)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under his control, and may either dispose it of himself or transfer it to any other competent Court. 3

(4)Proceedings taken cognizance of by, or transferred to, [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under this section shall be disposed of by him, in accordance with the law and rules applicable to like proceedings in the Court of the District Judge.

11. Jurisdiction under the Indian Divorce Act.

- The Court of the District Judge [x x x] [Omitted by M.P. Act No. 14 of 1996, Section 7 (w.e.f. 1-2-1997).] shall have jurisdiction to hear and determine any original proceeding under the Indian Divorce Act, 1869 (No. IV of 1869) and shall be deemed to be the District Court under that Act for the Civil District,

12. Place of sitting of Civil Courts.

- [(1) Every Court shall be held at such place or places as the High Court may, by notification, direct or, in the absence of any such direction, at any place within the local limits of the jurisdiction of the Court.

(2)[ Every Additional Judge to a Court established under this Act shall sit at such place or places within the local limits of the jurisdiction of the Court to which he is an Additional Judge, as the High Court may direct.] [Section 12, renumbered as sub-section (1) thereof and sub-sections (2) and (3) inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(3)The District Judge and other Judges of the district, may with the previous sanction of the High Court and after due notice to the parties sit temporarily for taking up particular case or class of cases at any other place within the district.]

Chapter III
Appellate Jurisdiction

13. Appellate Jurisdiction.

(1)Save as otherwise provided by any law for the time being in force, appeals from decrees or orders of Courts exercising original jurisdiction shall lie as follows :

(a)from a decree or order of the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] or of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to the Court of the District Judge;

(b)[ from a decree or order of the Court of the District Judge to the High Court.] [Substituted by M.P. Act No. 14 of 1996, Section 8, (w.e.f. 1-2-1997).]

[Explanation. - The Court of the Civil Judge or the Court of the District Judge shall include an Additional Judge to that Court.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(2)[ Notwithstanding the fact that a suit or proceeding was instituted or commenced prior to 26th January, 1979 and appeal against any decree or order passed in such suit or proceeding shall lie as provided in sub-section (1).

(3)Nothing in this section shall apply to any appeal instituted before 26th January, 1979.] [Inserted by M.P. Act No. 5 of 1979.]

Chapter IV
Administrative Control

14. [ Superintendence and control over Civil Courts and the Judges in the district. [Substituted by M. P. Act 17 of 1982 (w.e.f. 15-4-1983).]

- Subject to the general superintendence and control of the High Court, the District Judge shall superintend and control all other Civil Courts established including all Additional Judges appointed to such Courts under this Act in the local area within his jurisdiction, and in the discharge of such functions it shall be his duty to-

(a)inspect or cause to be inspected the proceedings of the Courts, judges and offices under his control;

(b)give such administrative directions with respect to any matters as he may think fit; and

(c)call for such reports and returns forth the subordinate courts and Judges in the district as may be prescribed by the High Court or as he may require for administrative purposes.]

15. [ Power to distribute business. [Substituted by M.P. Act No. 5 of 1979.]

- [(1) Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908), or the law relating to Courts of Small Causes, for the time being in force in any area, or in any other provisions contained in this Act, the District Judge may, by order in writing, direct that any civil business cognizable by his Court or by other Civil Courts established under Section 5, in his civil district, shall be distributed amongst himself and Additional Judges, if any, of his Court, as also amongst other Courts under his control and amongst Additional Judges of such other Courts 'inter se' in such manner as he deems fit :Provided that, except insofar as it may affect the exclusive jurisdiction of a Court of Small Causes, or of a Court invested with the jurisdiction of a Court of Small Causes, a direction given under this section shall not empower any Court to exercise powers or deal with business beyond the limits of its pecuniary and notified territorial jurisdiction.]

(2)[ Any judicial act in any suit, appeal or proceeding, instituted in a Court of competent jurisdiction, shall not be invalid only by reason of the fact that such institution was not in accordance with the order of distribution of business referred to in sub-section (1).] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15.4.1983).]

(3)Whenever, it appears to any Court, as is referred to in sub-section (2) that institution of any suit, appeal or proceeding, pending before it, was not in conformity with the order of distribution of business made under sub-section (1), it shall submit the record of such suit, appeal or proceeding, as the case may be, to the District Judge for appropriate orders, and he District Judge in relation thereto may pass orders either transferring the concerned record to proper Court as per order of distribution of business or otherwise to any other Court of competent jurisdiction.

(4)In distribution of civil business under sub-section (1), the District Judge shall be guided by such principles as the High Court may, by rules, prescribe.]

16. Judges not to try cases in which they are personally interested.

(1)No Judge of a Court under this Act shall hear or determine any suit, appeal or other proceeding to which he is a party or in which he is directly or indirectly interested.

(2)[ If any such suit, appeal or other proceeding comes before any Civil Court in the district or before an Additional Judge of such Court, tie Judge shall refer the case alongwith the record thereof and his report regarding the attending circumstances to the District Judge, who may either dispose of such case himself or subject to the limits of pecuniary jurisdiction, make over or transfer it to another Court or Addition Judge to any of the Courts in the district, as the case may be, for disposal.

(3)If any such suit, appeal or other proceeding comes before the District Judge himself, he may either make over such case to any Additional Judge of his Court, or transmit the record alongwith his comments on the attending circumstances to the High Court for appropriate orders.] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

Chapter V
Miscellaneous Provisions

17.

[x x x] [Omitted by M.P. Act No. 5 of 1979.]

18. [ Temporary vacancy in the office of the District Judge. [Substituted by M.P. Act'.No. 17 of 1982 (w.e.f. 15-4-1983).]

- In the event of death of a District Judge or his absence from civil district on leave or in the event of his being prevented from performing his duties by illness or other cause, senior most judge, according to cadre seniority as per hierarchy of the cadres shall assume charge of the District Court, without interruption to his ordinary duties; and while so in charge, shall perform the duties of a District Judge with respect to the filing of suits and appeals, receiving pleadings, petitions, execution of processes, return of writs and the like; and shall further have power and jurisdiction to dispose of emergent interlocutory matters of such nature, as the High Court may be rules prescribe and the Judge so incharge shall continue in such charge until the office of the District Judge has been resumed or assumed by an officer duly appointed thereto.

19. [ Delegation of powers of District Judge.

- Any District Judge leaving the headquarters and proceeding on duty to any place within his District, may delegate to the senior most Additional Judge of his Court at the headquarter or where there is no Additional Judge, to a Civil Judge at the headquarters, the powers of performing such duties as may be emergent and of disposing of any emergent matters as may be specified under Section 18 and such Judge shall be deemed to be a Judge in charge of the Court of the District Judge.]

20. Continuance of powers of officers.

- Where any person holding an office in tire service of the State Government who has been jested with any powers under this Act throughout any local area to an equal or higher office of the same nature within a like local area, he shall, unless the High Court otherwise directs or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.

21. Vacations.

(1)Subject to the approval of the State Government the High Court shall prepare a list of days to be observed in each year holidays in the Civil Courts subordinate thereto.

(2)The list shall be published in the Official Gazette.

(3)A judicial act done by a Court on a day specified in a list published under sub-section (2) shall not be invalid by reason only of its having been done on that day.

(4)[ The District Judge may make such arrangements, as he may deem fit, for disposal of urgent civil matters during such vacation.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

22. Seal.

- Every Civil Court shall use a seal of such form and dimensions as the State Government may prescribe on all processes and orders issued, and on all decrees passed, by it.

23. [ Power to make rules. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

(1)The High Court may, from time to time, make rules for carrying out all or any of the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters :-

(a)supervision and inspection of all Courts subordinate to it;

(b)fees to be charged for processes issued by Civil Courts, or by any officer of any such Court and the fee payable in any suit or proceeding in any such Court by any party to such suit or proceeding in respect of the fees of the pleader of any other party to such suit or proceeding;

(c)the manner in which proceedings of Civil Courts shall be kept and recorded, the manner in which paper books for the hearing of appeals may be prepared and the grant of copies;

(d)matters relating to officers of Courts;

(e)persons who shall be permitted to act as petition writers in the Courts subordinate thereto, grant of licences to such persons conduct of business by them and the scale of fees to be charged by them, the authority by which breaches of rules shall be investigated and the penalties which may be imposed on them;

(f)prescribing the principles for guidance of a District Judge for distribution of civil business amongst Courts in his civil district;

(g)emergent matters which a Judge incharge of District Court under Section 18 shall have a power and jurisdiction to dispose of.]

24. Repeals and savings.

- The Central Provinces and Berar Courts Act, 1917 (No. I of 1917), the Madhya Bharat Civil Courts Act, Samvat, 2009 (No. 43 of 1948), the Bhopal and Vindhya Pradesh (Courts) Act, 1950 (No. XLI of 1950) and the Rajasthan Civil Courts Ordinance, 1950 (No. VII of 1950), in so far as it is applicable to Sironj region, are hereby repealed :Provided that the repeal of the enactments aforesaid shall not affect-

(a)the previous operation thereof; or

(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or

(c)any investigation, legal proceeding or remedy; in respect of any such punishment; and any such investigation, legal proceeding or remedy may be instituted, continued, or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed :

Provided further that all appointments, rules and orders made, jurisdiction and powers conferred under any of the repealed enactments or purporting expressly or implied to have been so made or conferred, shall be deemed to have been respectively made and conferred under the corresponding provisions of this Act.

25. Transitional provisions.

- As from the date of the commencement of this Act,-

(1)all existing Courts of District Judges and Additional District Judges shall respectively be deemed to be the Courts of District Judges and Additional District Judges established under this Act;

(2)all existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal and Sironj regions and of Civil Judges of the Second Class in the Madhya Bharat region shall be deemed to be the Courts of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;

(3)all existing Courts of Civil Judges of the First Class in the Madhya Bharat and Sironj regions and of Subordinate Judges in the Bhopal region shall be deemed to be the Courts of [Civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act;

(4)all existing Courts of Civil Judges in the Mahakoshal region shall be deemed to be the Courts of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established under this Act except such of these Courts as may be specified by the State Government by a notification to be the Courts of [Civil Judges Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).].Explanation. - In this section "existing Court" means a Court established under any of the enactments repealed by Section 24 and functioning immediately before the commencement of this Act.

26. Construction of references.

- In every enactment passed before the commencement of this Act-

(i)any reference to a "Subordinate Judge" shall be deemed to be a reference to the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] and any reference to a Munsiff shall be deemed to be a reference to the Court of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established or deemed to be established under this Act; and

(ii)any reference to a Civil Judge where no class is specified shall in relation to the Mahakoshal region be deemed to be a reference to the Court of [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] established or deemed to be established under this Act.

27. Pending suits and proceedings.

- Every suit or other proceeding pending before any of the existing Courts immediately before the commencement of this Act shall on such commencements stand transferred to the Court having jurisdiction under the provisions of this Act and it there are more than one Court having such jurisdiction, to the Court which the District Judge may specify in that behalf in accordance with the provisions of this Act, and the Court to which the proceedings so stand transferred shall proceed to try, hear and determine the matter as if it had been pending in that Court.

27A. [ Removal of difficulty. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]

- If any difficulty arises in giving effect to the provisions of the Madhya Pradesh Civil Courts (Amendment) Act 1982 the High Court may, from time to time, issue such orders and directions not inconsistent with the provisions of the aforesaid Amendment Act, or transfer such cases from one Court to the other as it may deem fit]

28. Amendment of laws relating to Courts of Small Causes.

- The Acts and Ordinance specified in column (1) of the Schedule shall be amended in the manner and to the extent specified in column (2) thereof.

Schedule

(See Section 28)

Name of the Act or Ordinance	Amendment
(1)	(2)
Provincial Small Cause Courts Act, 1887 (IX of 1887)	In sub-section (3) of Section 15, for the words "StateGovernment", the words "High Court" shall besubstituted.
The Madhya Bharat Small Cause Courts Act, Samvat 2006 (46 of1949).	After sub-section (2) of Section 12, the followingsub-section shall be added, namely:-
	"(3) Subject to as aforesaid, the High Court may, byorder in writing, direct that all suits of a civil nature ofwhich the value does not exceed one thousand rupees shall becognizable by a Court of Small Causes mentioned in the order".
The Rajasthan Small Cause Courts Ordinance, 1950 (VII of1950).	In sub-section (3) of Section 13 for the word Government thewords "High Court shall be substituted.

NotificationsSection 1

(1)[ Notification No. F.9-l-95-XXI-B(II), dated 17-1-1997.] [Published in M.P. Rajpatra, Part 1, dated 31-1-1997, page 272]-In exercise of the powers conferred by sub-section (2) of Section 1 of the Madhya Pradesh Civil Courts (Amendment) Act, 1996 (No. 14 of 1996), the State Government hereby appoints the 1st day of February, 1997 as the date on which the said Act shall come into force.Section 4

(2)[ Notification No. 1-9-95-XXI-B(I), dated 4th January, 1996.] [Published in M.P. Rajpatra, Extraordinary dated 5-1-1996 page 14.] - In exercise of the powers conferred by the proviso to sub-section (1) of Section 4 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), the State Government hereby on tire recommendation of the High Court of Madhya Pradesh, alters the limits of the Civil Districts specified in column 2 of the Schedule below in the manner shown in the corresponding entries in column (3) of the said schedule with effect from 26th January, 1996, namely

Schedule 2

S.No.	Name of Civil Districts	Alteration of limits
(1)	(2)	(3)
1.	Gwalior	Gwalior Revenue District excluding Bhander Tahsil
2.	Datia	Datia Revenue District including Bhander Tahsil of GwaliorDistrict.

Section 5

(3)[ Notification No. 31364-F. 1-18-78-B-XXI, dated 5-7-1978.] [Published in M.P. Rajpatra, Extraordinary dated 6-7-1978, pages 1276-77.] - In exercise of the powers conferred by clause (a) of Section 5 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), and in supersession of the Department Notification No. 9893-F 1-8-75-B-XXI, dated the 7th April, 1975, the State Government hereby establishes with effect from the 15th July, 1978 a Court of the District Judge for each of the following Civil District constituted under this Department Notification No. 31363-F-1-18-78-B-XXI, dated the 5th July, 1978:-

S. No.	Civil District	S. No.	Civil District
(1)	(2)	(1)	(2)
1.	Balaghat	2.	Bastar (Jagdalpur)
3.	Betul	4.	Bhind
5.	Bhopal	6.	Bilaspur
7.	Chhatarpur	8.	Chhindwaxa
9.	Damoh	10.	Datia
11.	Dewas	12.	Dhar
13.	Durg	14.	East Nimar (Khandwa)
15.	Guna	16.	Gwalior
17.	Hoshangabad	18.	Indore
19.	Jabalpur	20.	Jhabua
21.	Mandla	22.	Mandsaur
23.	Morena	24.	Narsimhapur
25.	Panna	26.	Raigarh
27.	Raipur	28.	Raisen
29.	Rajgarh	30.	Rajnandgaon
31.	Ratlam	32.	Rewa
33.	Sagar	34.	Satna
35.	Sehore	36.	Seoni
37.	Shahdol	38.	Shajapur
39.	Shivpuri	40.	Sidhi
41.	Surguja (Ambikapur)	42.	Tikamgarh
43.	Ujjain	44.	Vidisha
45.	West Nimar (Mandleshwar)

(4)[ Notification No. F. 1-5-83DCXI-B (1) dated the 1st August, 1997.] [Published in M.P. Rajpatra Part I dated 22-8-97 Pages 1476-77.] - In exercise of the powers conferred by clause (b) of Section 5 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), and in supersession of all previous notifications, the State Government hereby establish with effect from 1st August, 1997 the Courts of Additional District Judges, Civil Judges Class I and Civil Judges Class II in each Civil District Madhya Pradesh as specified against each Civil District in the table below namely :-Table

S.No.	Name of the Civil District	Number of Courts
Additional District Judges	Civil Judges Class I	Civil Judges Class II
(1)	(2)	(3)	(4)	(5)
1.	Balaghat	3	3	8
2.	Bastar at Jagdalpur	4	4	12
3.	Betul	3	2	6
4.	Bhind	7	6	8
5.	Bhopal	11	7	14
6.	Bilaspur	10	9	15
7.	Chhatarpur	4	4	5
8.	Chhindwara	3	4	8
9.	Damoh	3	3	8
10.	Datia	2	3	4
11.	Dewas	6	7	7
12.	Dhar	6	7	8
13.	Durg	7	5	13
14.	E.N. Khandwa	3	4	7
15.	Guna	6	9	8
16.	Gwalior	11	10	13
17.	Hoshangabad	5	6	8
18.	Indore	19	16	21
19.	Jabalpur	16	15	26
20.	Jhabua	4	3	7
21.	Mandla	3	3	6
22.	Mandsaur	8	8	12
23.	Morena	6	7	12
24.	Narsimhapur	2	2	6
25.	Panna	1	1	7
26.	Raigarh	3	3	8
27.	Raipur	11	11	20
28.	Raisen	2	5	7
29.	Rajgarh	3	5	5
30.	Rajnandgaon	3	7	6
31.	Ratlam	5	4	10
32.	Rewa	6	4	11
33.	Sagar	7	7	10
34.	Satna	4	5	7
35.	Sehore	2	3	8
36.	Seoni	2	3	5
37.	Shahdol	3	3	10
38.	Shajapur	4	5	9
39.	Shivpuri	4	3	9
40.	Sidhi	2	2	7
41.	Surguja At Ambikapur	5	5	8
42.	Tikamgarh	2	3	5
43.	Ujjain	8	9	10
44.	Vidisha	6	5	9
45.	W.N. Mandleshwar	8	8	12
	TOTAL	243	148	425

(5)[ Notification No. A-4502-III-10-40-78-(Amendment), dated the 4th July, 1998.] [Published in M.P. Rajpatra, Part I, dated 11-9-38 pages 1882-83.] - Consequent to the amendment made by the State Government in its Notification No. F. No. 1-5-83-XXI-B(I) dated 1-8-97 issued under clause (b) of Section 5 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958) vide Government of Madhya Pradesh Law & Legislative Affairs Department Notification No. F.No. 6014-1-5-83-XXI-B (I), dated 8-6-98, the High Court of Madhya Pradesh, in exercise of the powers conferred by Section 12 (1) of the Madhya Pradesh Civil Courts Act, 1958 (Act No. XIX of 1958), hereby makes the following further amendment in the High Court Notification No. B-4629-III-10-40-78-(Amendment), dated 29th August, 1997 as under, namely:-AmendmentIn the said notification, in the table for the Serial Nos. 1, 6, 13, 16, 20, 22, 27, 32, 35, 36, 37 and 39 and further existing entries relating thereto as shown in column Nos. (3) and (4) the following entries be substituted, namely:-Table

Sr. No.	Name of the Civil District	Court of Additional District Judge
Place of Sitting	Number of Courts
(1)	(2)	(3)	(4)
01	Balaghat	Balaghat	2
		Waraseoni	2
06	Bilaspur	Bilaspur	8
		Janjgir	1
		Sakti	1
		Korba	1
		Mungeli	1
13	Durg	Durg	6
		Bemetara	1
		Sanjaribalod
16	Gwalior	Gwalior	10
		Dabra	2
20	Jhabua	Jhabua	1
		Alirajpur	3
		Jobat	1
22	Mandsaur	Mandsaur	5
		Neemuch	2
		Garoth	1
		Manasa	1
		Bhanpura	1
27	Raipur	Raipur	8
		Balodabazar	2
		Dhamtari	1
		Mahasamund	2
32	Rewa	Rewa	6
		Mauganj	1
35	Sehore	Sehore	2
		Astha	1
		Nasrullaganj	1
36	Seoni	Seoni	2
		Lakhnadone	1
37	Shahdol	Shahdol	2
		Umariya	1
		Beohari	1
39	Shivpuri	Shivpuri	3
		Pichhore	1
		Karera	1

(6)[ Notification No. l-5-83-XXI-B-(1) dated 27th August, 1998.] [Published in M.P. Rajpatra Part I dated 4-9-98 Page 1735.] - In exercise of the powers conferred by clause (b) of Section 5 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), the State Government hereby makes the following amendment in this Department Notification No. F. l-5-83-XXI-B-(1), dated the 1st August, 1997, published in Madhya Pradesh Gazette dated the 22nd August, 1997, namely :-AmendmentIn the said notification, in the table, for the existing, entries in column (3), (4) and (5), against serial numbers, 2, 5, 6, 10, 17, 18, 19, 21, 22, 23, 25, 26,27, 28,30,32,37, 39,41 and 45 the following entries as shown in columns (3), (4) and (5) below shall be substituted respectively, namely :-Table

S.No.	Name of Civil District	Number of Courts
Additional District Judges	Civil Judges Class I	Civil Judges Class II
(1)	(2)	(3)	(4)	(5)
2.	Bastar at Jagdalpur	-	6	11
5.	Bhopal	-	-	13
6.	Bilaspur	-	13	-
10.	Datia	-	-	3
17.	Hoshangabad	-	7	-
18.	Indore	18	-	20
19.	Jabalpur	-	16	24
21.	Mandla	-	4	-
22.	Mandsaur	-	9	-
23.	Morena	-	8	-
25.	Panna	-	-	6
26.	Raigarh	-	-	4
27.	Raipur	-	13	19
28.	Raisen	3	-	-
30.	Rajnandgaon	-	8	-
32.	Rewa	-	5	-
37.	Shahdol	-	4	-
39.	Shivpuri	-	4	-
41.	Surguja (Ambikapur)	-	6	-
45.	West Nimar (Mandleshwar)	-	9	-

Section 9

(7)[ Notification No. A-3436-III-10-40-78, dated 11th April, 1983.] [Published in M.P. Rajpatra, Extraordinary dated 15-4-1983, page 1317.] - In exercise of the powers conferred by sub-section (1) of Section 9 of Madhya Pradesh Civil Courts Act, 1958 (No. XIX of 1958), and in supersession of all previous notifications issued in this behalf the High Court is pleased to invest,-

(i)all Courts of District Judges and of Additional District Judges with the powers of the Court of Small Causes under the law for the time being in force in any area relating to Court of Small Causes, for the trial of suits cognizable by such Court and not exceeding Rs. 1,000 in value arising within the local limits of the jurisdiction of such Courts;

(ii)all Courts of Civil Judges Class I, with the powers of the Court of Small Causes under the law for the time being in force in any area relating to Court of Small Causes, for the trial of suits cognizable by such Court and not exceeding Rs. 500 in value arising within the local limits of the jurisdiction of such Courts;

(iii)all Courts of Civil Judges Class II, with the powers of the Court of Small Causes under the law for the time being in force in any area relating to the Court of Small Causes, for the trial of suits cognizable by such Court and not exceeding Rs. 200 in value arising within the local limits of the jurisdiction of such Courts.

Section 10

(8)Notification No. 15-7375-XXI-B-58 - In exercise of the powers conferred by Section 10 of the Madhya Pradesh Civil Courts Act, 1958 (No. XIX of 1958), read with Section 4-A of the Guardians and Wards Act, 1890 (VIII of 1890), and and in supersession of all previous notifications in this behalf, the High Court is pleased to authorise-

(i)all District Judges to transfer to Civil Judges (Class I) under their control any proceeding or any class of proceedings arising under the Guardians and Wards Act, 1890 (VIII of 1890); and

(ii)all Civil Judges (Class I) in Madhya Pradesh to take cognizance of such proceedings transferred to them by the District Judge.

Section 12

(9)[ Notification No. B-4629-III-10-40-78 (Amendment) dated the 29th August, 1997.] [Published in M.P. Rajpatra Part I, dated 12-9-97 Pages 1624-1629.] - In exercise of the powers conferred by sub-section (1) of Section 12 of the Madhya Pradesh Civil Courts Act, 1958 (Act No. XIX of 1958) and in supersession of all previous Notifications issued in this behalf the High Court hereby directs that the Court of Additional District Judges, Civil Judges Class-I and Civil Judges Class-II as established by the Law and Legislative Affairs Department Notification No. F. 1-5-83-XXI-B (I), dated 1st August, 1997, for each civil districts in Madhya Pradesh shall sit at the place specified against each civil districts in table below, namely :-Table

Sr. No.	Name of the Civil District	Court of Additional District Judge	Court of Civil Judge Class-I	Court of Civil Judge Class-II
Place of sitting	Number of Courts	Place of sitting	Number of Courts	Place of sitting	Number of Courts
1	2	3	4	5	6	7	8
1.	Balaghat	Balaghat	2	Balaghat	1	Balaghat	6
2.	Bastar at Jagdalpur	Waraseoni	1	Waraseoni	2	Waraseoni	1
						Baihar	1
		Jagdalpur	3	Jagdalpur	2	Jagdalpur	7
		Kanker	1	Kanker	1	Kanker	1
				Sukma	1	Narayanpur	1
						Dantewara	1
						Bhanupratappur	1
						Kondagaon	1
3	Betul	Betul	2	Betul	1	Betul	4
		Multai	1	Multai	1	Multai	1
						Bhainsdehi	1
4	Bhind	Bhind	5	Bhind	2	Bhind	4
		Lahar	1	Lahar	2	Lahar
		Gohad	1	Gohad	1	Gohad	1
				Mehgaon	1	Mehgaon
5	Bhopal	Bhopal	11	Bhopal	6	Bhopal	13
				Berasia	1	Berasia	1
6	Bilaspur	Bilaspur	7	Bilaspur	4	Bilaspur
		Janjgir	1	Janjgir	1	Janjgir
		Sakti	1	Sakti	1	Sakti	1
		Korba	1	Korba	1	Korba	1
				Mungeli	1	Katghora	1
				Pendra Road	1	Pendra Road	1
7	Chhatarpur	Chhatarpur	4	Chhatarpur	3	Chhatarpur
				Bijawar	1	Bijawar	1
						Nowgaon	1
						Laundi	1
8	Chhindwara	Chhindwara	3	Chhindwara	2	Chhindwara
				Amarwara	1	Amarwara	1
				Sausar	1	Sausar	1
9	Damoh	Damoh	3	Damoh	2	Damoh	6
				Hatta	1	Hatta	2
10	Datia	Datia	1	Datia	2	Datia	3
		Seodha	1	Bhander	1	Seodha	1
11	Dewas	Dewas	4	Dewas	3	Dewas	2
		Kannod	1	Kannod	1	Kannod	1
		Sonkatch	1	Sonkatch	1	Sonkatch	1
				Bagli	1	Bagli	1
				Khategaon	1	Khategaon	2
12	Dhar	Dhar	3	Dhar	3	Dhar	3
		Kukshi	1	Kukshi	1	Kukshi	1
		Manawar	1	Manawar	1	Manawar	1
		Sardarpur	1	Sardarpur	1	Sardarpur	1
				Badnawar	1	Badnawar	1
						Dharampuri	1
13	Durg	Durg	6	Durg	3	Durg	9
		Bemetara	1	Bemetara	1	Bemetara	2
				Sanjari-Balod	1	Sanjari-Balod	2
14	East Nimar (Khandwa)	Khandwa	2	Khandwa	3	Khandwa	3
		Burhanpur	1	Burhanpur	1	Burhanpur	3
						Harsud	1
15	Guna	Guna	2	Guna	4	Guna	2
		Ashokanagar	2	Ashoknagar	1	Ashokangar	2
		Chachoda	1	Chachoda	1	Chachoda	1
		Mungaoli	1	Mungaloi	1	Mungaoli	1
				Aron	1	Raghogarh	1
				Raghogarh	1	Chanderi	1
16	Gwalior	Gwalior	10	Gwalior	9	Gwalior	11
		Dabra	1	Dabra	1	Dabra	2
17	Hoshangabad	Hoshangabad	3	Hoshangabad	2	Hoshanmgabad	2
		Harda	1	Harda	1	Harda	1
		Sohagpur	1	Sohagpur	1	Sohagpur	1
				Itarsi	1	Itarsi	1
				Pipariya	1	Pipariya	1
						Pachmari
						Seoni-Malwa	1
18	Indore	Indore	17	Indore	14	Indore	14
		Mhow	2	Mhow	2	Mhow	3
						Depalpur	2
						Hatod	1
						Sanwer	1
19	Jabalpur	Jabalpur	13	Jabalpur	10	Jabalpur	20
		Murwara	2	Murwara	3	Murwara	3
		Sehora	1	Sehora	1	Sehora	2
				Patan	1	Patan	1
[20 [Substituted by Notification No. B-2084-III-10-78 (Amendment), dated 17-5-1998, Published in M.P. Rajpatra, Part 1, dated 3-7-1998 at p. 1173.]	Jhabua	Jhabua	1	Jhabua	1	Jhabua	3
		Alirajpur	3	Alirajpur	1	Alirajpur	1
				Jobat	1	Jobat	1
						Thandla	1
						Petlawad	1]
21	Mandla	Mandla	2	Mandla	2	Mandla	4
		Dindori	1	Dindori	1	Dindori	1
						Niwas	1
22	Mandsaur	Mandsaur	5	Mandsaur	3	Mandsaur	1
		Neemuch	2	Neemuch	1	Neemuch	2
		Garoth	1	Garoth	1	Garoth	1
				Jawad	1	Jawad	2
				Manasa	1	Manasa	2
				Sitamau	1	Sitamau	1
						Bhanpura	1
						Narayangarh	2
23	Morena	Morena	4	Morena	3	Morena	3
		Sabalgarh	1	Sabalgarh	1	Sabalgarh	1
		Sheopurkalan	1	Sheopurkalan	1	Sheopurkalan	3
				Ambah	1	Ambah	2
				Jora	1	Jora	2
						Vijaypur	1
24	Narsimhapur	Narsimhapur	1	Narsimhapur	1	Narsimhapur	4
		Gadarwara	1	Gadarwara	1	Gadarwara	2
25	Panna	Panna	1	Panna	1	Panna	5
						Ajaygarh	1
						Pawai	1
26	Raigarh	Raigarh	2	Raigarh	2	Raigarh	4
		Jashpurnagar	1	Jashpurnagar	1	Jashpurnagar	1
						Dharmajaigarh	1
						Gharghoda	1
						Saranggarh	1
27	Raipur	Raipur	8	Raipur	6	Raipur	12
		Balodabajar	1	Balodabajar'	1	Balodabajar	1
		Dhamtari	1	Dhamtari	1	Dhamtari	2
		Mahasamund	1	Mahasamund	2	Mahasamund	2
				Gariaband	1	Gariaband	2
						Saraipali	1
28	Raisen	Raisen	1	Raisen	2	Raisen	2
		Begumganj	1	Begumganj	1	Begumganj	1
				Bareli	1	Bareli	1
				Goharganj	1	Silwani	1
						Gairatganj	1
						Udaipura	1
29	Rajgarh	Rajgarh	1	Rajgarh	1	Rajgarh	1
	(Biaora)	Narsinggarh	1	Narsinggarh	1	Narsinggarh	2
		Biaora	1	Biaora	1	Biaora	1
				Jirapur	1	Khilchipur	1
				Khilchipur	1
30	Rajnandgaon	Rajnandgaon	2	Rajnandgaon	2	Rajnandgaon	3
		Khiragarh	1	Khairagarh	1	Khairagarh	1
				Ambagarh Chouki	1	Dongargarh	1
				Dongargarh	1	Kawardha	1
				Kawardha	2
31	Ratlam	Ratlam	4	Ratlam	3	Ratlam	5
		Jaora	1	Jaora	1	Jaora	2
						Alot	2
						Sailana	1
[32 [Substituted by Notification No. B-2086-III-10-40-78 (Amendment), dated 17-5-1998, Published in M.P. Rajpatra, Part 1, dated 3-7-1998 at p. 1174.]	Rewa	Rewa	6	Rewa	2	Rewa	7
				Mauganj	1	Mauganj	2
				Teonthar	1]	Teonthar	1
						Sirmore	1
33	Sagar	Sagar	6	Sagar	3	Sagar	4
		Khurai	1	Khurai	2	Khurai	2
				Deori	1	Deori	1
				Rehli	1	Rehli	1
						Banda	1
						Bina	1
34	Satna	Satna	3	Satna	3	Satna	4
		Maihar	1	Maihar	1	Nagod	1
				Nagod	1	Amarpatan	2
35	Sehore	Sehore	2	Sehore	2	Sehore	5
				Astha	1	Astha	1
						Budni	1
						Nasrullaganj	1
36	Seoni	Seoni	2	Seoni	2	Seoni	4
				Lakhnadone	1	Lakhnadone	1
37	Shahdol	Shahdol	2	Shahdol	1	Shahdol	5
		Umaria	1	Umaria	1	Umaria	1
				Burhar	1	Burhar	1
						Beohari	1
						Kotma	1
						Rajendragram	1
38	Shajapur	Shajapur	2	Shajapur	1	Shajapur	3
		Agar	1	Agar	1	Agar	2
		Shujalpur	1	Shujalpur	1	Shujalpur	2
				Sarangpur	1	Sarangpur	1
				Susner	1	Susner	1
39	Shivpuri	Shivpuri	3	Shivpuri	1	Shivpuri	3
		Pichhore	1	Picchore	1	Picchore	2
				Karera	1	Karera	2
						Kolaras	1
						Pohari	1
40	Sidhi	Sidhi	2	Sidhi	2	Sidhi	4
						Deosar	1
						Waidhan	2
41	Surguja	Ambikapur	2	Ambikapur	1	Ambikapur	5
	(Ambikapur) Baikunthpur		1	Baikunthpur	1	Baikunthpur	1
		Manendragarh	1	Manendragarh	1	Manendragarh	1
		Surajpur	1	Surajpur	1	Surajpur	1
				Ramanujganj	1
42	Tikamgarh	Tikamgarh	2	Tikamgarh	1	Tikamgarh	2
				Jatara	1	Jatara	1
				Niwari	1	Niwari	1
						Orchha	1
43	Ujjain	Ujjain	7	Ujjain	5	Ujjain	5
		Khachraud	1	Khachraud	1	Khachraud	2
				Badnagar	1	Badnagar	1
				Mahidpur	1	Mahidpur	1
				Tarana	1	Tarana	1
44	Vidisha	Vidisha	4	Vidisha	2	Vidisha	3
		Basoda	1	Basoda	1	Basoda	3
		Sironj	1	Sironj	1	Sironj	1
				Kurwai	1	Kurwai	1
						Lateri	1
[45 [Substituted by Notification No. B-2084-III-10-78 (Amendment), dated 17-5-1998, Published in M.P. Rajpatra, Part 1, dated 3-7-1998 at p. 1173.]	West Nimar (Mandleshwar)	Mandleshwar	2	Mandleshwar	1	Mandleshwar	3
		Barwaha	1	Barwaha	1	Barwaha	2
		Barwani	2	Barwani	1	Barwani	1
		Khargone	2	Khargone	1	Khargone	1
		Sendhwa	1	Sendhwa	1	Bhikangaon	1
				Anjad	1	Kasrawad	1
				Bhikangaon	1	Maheshwar	1
				Kasrawad	1	Sanawad	1
						Rajpur	1]
	Total		243		248		245

The notification shall come into force from the date of its publication in "Madhya Pradesh Rajpatra".

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