Section 16 in The Maharashtra Civil Courts Act, 1869
16. Original Jurisdiction of [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).]
- The District Judge may refer to any [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] subordinate to him [any original suits and proceedings of a civil nature] [These words were substituted for the words 'original suits of which the subject matter does not amount to forty thousand rupees' by Maharashtra 10 of 1983, Section 2(a).], [applications or references under special Acts,] [These words were inserted by section 2 of the Bombay Civil Courts (Amendment) Act, 1900 (Bombay 1 of 1900).] and miscellaneous applications [* *] [The words 'not being of the nature of appeals' were deleted by Bombay 94 of 1958, Section 4.].The [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] shall have jurisdiction to try such suits and to dispose of such applications [or references] [The words 'The present Assistant Judges shall be the first Assistant Judges under this Act' were repeated by the Repealing Act, 1876 (12 of 1876).].When the [Additional District Judges] [These words were substituted for the words 'Assistant Judge' by Maharashtra 27 of 1984, Section 2(a).] decrees and orders in such cases are appealable, the appeal shall lie to the District Judge or to High Court according as the amount or value of the subject-matter does not exceed or exceeds [ten lakh rupees] [These words were substituted for the words 'two lakhs rupees' by Maharashtra 44 of 2011, Section 2 (w.e.f. 16-1-2012).].[* * * * * * *] [The words and figures 'The Assistant Judge shall, when directed by the District Judge so to do also take evidence on applications for certificates under Bombay Regulation 8 to 1827 (to provide for the formal recognition of heirs, executors and administrators and for the appointment of administrators and managers of property by the Courtd) Act No. VII of 1860 (for facilitating the collection of debts on succession and for the security of parties paying debts to the representatives of deceased persons), were repealed by the Succession Certificate Act, 1889 (7 of 1889), and the words and figures and Act No. XX of 1864 (for making better provisions for the care of the persons and property of minors in the Presidency of Bombay) and shall forward it with his opinion thereon for the final orders of the District Judge, were repealed by the Guardians and Wards Act, 1890 (8 of 1890).]
