Section 34(b) in Provincial Small Causes Courts Act,1887
(b)when a Court, in the exercise of its jurisdiction in suits of a civil nature which are not cognizable by a Court of Small Causes, sends a decree for execution to itself as a Court invested with the jurisdiction of a Court of Small Causes, the documents mentioned in 2section 224 of the Code of Civil Procedure (14 of 1882) shall not be sent with the decree unless in any case the Court, by order in writing, requires them to be sent.
