Section 3(3) in The Bangalore City Civil Court Act, 1979
(3)Notwithstanding anything contained in any law, the City Civil Court,-(a)shall be deemed to be the Principal Civil Court of original jurisdiction in the City of Bangalore;(b)shall have jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature and arising within the City of Bangalore except suits or proceedings which are cognizable by the High Court and the Court of Small Causes.
