Section 22 in Small Causes Court Act, 1968 (1911 A. D.)
22. Return of plaint in suit involving questions of title.
(1)Notwithstanding anything in the foregoing portion of this Act, when the right of a plaintiff and the relief claimed by him in a Court of Small Causes depend upon the proof or disproof of a title to immovable property or other title which such a Court cannot finally determine, the Court may. at any stage of the proceedings, return the plaint to be presented to a Court having jurisdiction to determine the title.(2)When a Court returns a plaint under sub-section (1) it shall comply with the provisions of the second paragraph of [section 57] [Order VII Rule 10, Code of Civil Procedure 1977.] of the Code of Civil Procedure, and make such order with respect to costs as it deems just; and the Court shall, for the purposes of the State Law of Limitation, be deemed to have been made to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.
