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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Bharat - Subsection

Section 34(1)(b) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(b)if on an application made to it the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] is of opinion that there is an important question of law or custom involved and that such question requires further consideration, the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] may make such order in the case as it thinks fit: Provided that-
(i)no application under clause (b) shall be entertained after in respect of which the application is made unless the applicant satisfies the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] that he had sufficient cause for not making the application within that period,
(ii)no such application shall be admitted in a small, cause suit under the value of one thousand rupees or in an unclassed suit under the value of two hundred rupees,
(iii)on any such application the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] shall not revise the decision of the Court below except in so far as such decision involves a question of law or custom in respect of which the application has been admitted, and
(iv)when any such application has been admitted, the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] shall, subject to proviso (iii), treat the matter of the application, as if it were an appeal. Explanation.- A question of procedure is not a question of law or custom within the meaning of clause (b).