19. Judges not to try suits in which they are interested.
(1)the presiding Officer of a Civil court under this Act shall not try any suit or other proceeding to which he is a party or in which he is personally Interested.(2)the presiding Officer of an appellate Civil Court under this Act shall not try an appeal against a decree or order passed by himself in another capacity.(3)When any such suit, proceeding or appeal as is referred to in sub-section (1) or sub-section (2) comes before any such officer, the officer shall forthwith transmit the record of the case to the District Judge with a report of the circumstances attending the reference.(4)The District Judge shall thereupon dispose of the case himself or transfer the case to any other Court of competent jurisdiction.
