Section 16 in The Rajasthan Small Causes Courts Ordinance, 1950
16. Trial of suits by Registrar.
(1)Suits cognizable by the Registrar under Section 12, sub-sections (3) and (4) shall be tried by him and decrees passed therein shall be executed by him in like manner in all respects, as the Judge might try the suits, and execute the decrees respectively.(2)The Judge may transfer to his own file or to that of the Additional Judge, if an Additional Judge has been appointed, any suit or other proceeding pending on the file of the Registrar.
