Section 20 in The Karnataka Small Cause Courts Act, 1964
20. Subordination of Courts of Small Causes.—
(1)A Court of Small Causes shall be subject to the administrative control of the District Court, and to the superintendence of the High Court, and shall,-(a)keep such registers, books and accounts as the High Court from time to time prescribes, and(b)comply with such requisitions as may be made by the District Court or the High Court, for records, returns and statements in such form and manner as the authority making the requisition directs.(2)The relation of the District Court to a Court of Small Causes, with respect to administrative control shall be the same as that of the District Court to a Civil Court of the lowest grade competent to try an original suit of the value of ten thousand rupees in that portion of the State of Karnataka in which the Court of Small Causes is established.(3)Notwithstanding anything contained in sub-sections (1) and (2) the Court of Small Causes in the City of Bangalore shall be subordinate to and subject to the administrative control and superintendence of the High Court.
