Section 11(1) in The Provincial Small Cause Courts Act, 1887
(1)If two Judges, or a Judge and an Additional Judge, sitting together under the last foregoing section, differ as to a question of law or usage having the force of law, or in construing a document the construction of which may affect the merits, they shall draw up and refer, for the decision of the High Court, a statement of the facts of the case and of the point on which they differ in opinion, and the provisions of Chapter [XLVI] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Sections 113 and 115 and the First Schedule, Order 46.] of the Code of Civil Procedure shall apply to the reference.
