Section 10 in The Karnataka Small Cause Courts Act, 1964
10. Application of the Code.—
(1)The procedure prescribed in the Code shall, save in so far as is otherwise provided by the Code or by this Act, be the procedure followed in the Court of Small Causes in all suits cognizable by it, and in all proceedings arising out of such suits:Provided that an applicant,—(a)for an order to set aside a decree passed ex parte on grounds other than that summons in the suit was not duly served, or(b)for a review of judgment on grounds other than a mistake or error apparent on the face of the record,shall, at the time of presenting his application, either deposit in the Court the amount due from him under the decree or in pursuance of the judgment, or give such security for the performance of the decree or compliance with the judgment as the Court may, on a previous application made by him in this behalf, have directed.(2)Where a person has become liable as surety under the proviso to sub-section (1), the security may be realised in the manner provided by section 145 of the Code.
