27. Power to invest Senior Civil Judges with jurisdiction under certain Acts.
(1)The High Court may by general or special order invest any Senior Civil Judge, within such local limits and subject to such pecuniary limitation as may be specified in such order, with all or any of the powers of a District Judge or a Court of District Judge, as the case may be under the Indian Divorce Act, 1869 (4 of 1869) the Indian Succession Act, 1865 (39 of 1925), the Special Marriages Act, 1954 or the Guardian and Wards Act, 1890 (8 of 1890).(2)Every order made by a Senior Civil Judge by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal to the High Court or the Court of District Judge according as the amount or value of die subject-matter exceeds or does not exceed five lakhs rupees.(3)Every order of a Court of District Judge passed on appeal under sub-section (2) from the order of a Senior Civil Judge shall be subject to an appeal to the High Court under the rules contained in the Code applicable to appeals from appellate decrees.
