Section 28A in The Maharashtra Civil Courts Act, 1869
28A. [ Power to invest [Civil Judges] [Section 28A was inserted by section 2 of the Bombay Civil Courts (Amendment) Act, 1912 (Bombay 5 of 1912).] with jurisdiction under certain Acts.
(1)The High Court may be general or special order invest any [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.], within such local limits and subject to such pecuniary limitation as may be prescribed in such order, with all or any of the powers of a District Judge or a District Court as the case my be under the [Indian Succession Act, 1865] [See now the Indian Succession Act, 1925.] the [Probate and Administration Act 1881] [See now the Indian Succession Act, 1925.], or paragraph 3 of Schedule III to the Code of Civil Procedure, 1908.(2)Every order made by a [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal to the High Court or the District Court according as the amount or value of the subject-matter exceeds or does not exceed [ten lakh rupees] [These words were substituted for the words 'two lakhs rupees' by Maharashtra 44 of 2011, Section 5 (w.e.f 16.1.2012).](3)Every order of the District Judge passed an appeal under sub-section (2) from the order of a [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] shall be subject to an appeal to the High Court under the rules contained in the Code of Civil Procedure applicable to appeals from appellate decrees.]
