Section 7 in Telangana Small Causes Courts Act, 1330 F
7. Return of plaint in suits involving questions of title.
(1)Notwithstanding anything herein contained, when the right of plaintiff and the relief claimed by him in a Court of Small Causes depend upon the proof or disproof of a title to immovable property or any other title which such Court cannot finally determine, the Court may at any stage of the case return the plaint to be presented for the purpose to a Court having jurisdiction to determine the title.(2)When a Court returns a plaint under sub-section (1), it shall comply with the provisions of [sub-rule (2) of Rule 10 of Order 7 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Substituted for 'sub-section (2) of section 71 of the Hyderabad Civil Procedure Code No.III of 1323 F.' by Andhra Pradesh Adaptation of Laws Order, 1957.] and make such order with respect to costs, as it thinks just and for the purposes of the [Indian] [Now see the Limitation Act, 1963 (Central Act 36 of 1963).] Limitation Act, 1908 (Central Act 5 of 1908) it shall be deemed that the Court was not competent to entertain the suit by reason of a defect of jurisdiction.
