Section 21 in Presidency Small Cause Courts Act, 1882
21. Suits by and against officers of Court.
- All suits to which an officer of the Small Cause Court is, as such, a party, except suits in respect of property taken in execution of its process, or the proceeds or value thereof [and all suits whereof the amount or value of the subject matter exceeds one thousand rupees] [Inserted by Act 1 of 1895, s. 10.] may be instituted in the High Court at the election of the plaintiff as if this Act had not been passed.
