24. Power to invest Senior Civil Judges with jurisdiction under certain Acts.
(1)The High Court may be 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 Divorce Act, 1869 (4 of 1869), the Succession Act, 1925 (39 of 1925), the Special Marriage Act, 1954 (43 of 1954), or the Guardians 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 an appeal to the High Court where the amount or value of the subject matter exceeds rupees five lakhs or to the Court of District Judge where the amount or value of the subjection matter does not exceed rupees five lakhs.(3)Every order of a Court of District Judge passed on appeal under sub-section (2) form 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.
