Section 22(1) in Small Causes Court Act, 1968 (1911 A. D.)
(1)Notwithstanding anything in the foregoing portion of this Act, when the right of a plaintiff and the relief claimed by him in a Court of Small Causes depend upon the proof or disproof of a title to immovable property or other title which such a Court cannot finally determine, the Court may. at any stage of the proceedings, return the plaint to be presented to a Court having jurisdiction to determine the title.
