Section 25 in Telangana Jagirdars Debt Settlement Act, 1952
25. Transfer of pending suits, appeals, applications and proceedings to the Board.
(1)All suits, appeals, applications for execution and proceedings other than revisional in respect of any debt pending in any civil or revenue court shall, if they involve the questions whether the person from whom such debt is due is a debtor and whether the total amount of debts due from him on the date of the application is less than Rs. 5,000 be transferred to the Board.(2)When an application for adjustment of debts made to a Board under section 11 or a statement submitted to a Board under section 21 includes a debt in respect of which a suit, appeal, application for execution or proceeding other than revisional is pending before a civil or revenue court, the Board shall give notice thereof to such other court. On receipt of such notice, such other court shall transfer the suit, appeal, application or proceeding, as the case may be, to the Board.(3)When any suit, appeal, application or proceeding is transferred to the Board under sub-section (1) or sub-section (2), the Board shall proceed as if an application under section 11 had been made to it.(4)If the Board, to which any suit, appeal, application or proceeding is transferred under sub-section (1) or subsection (2), decides the preliminary issue mentioned in clause (a) of sub-section (1) of section 24 in the negative or that mentioned in clause (b) of the said sub-section (1) in the negative, it shall re-transfer the suit, appeal, application or proceeding to the court from which it had been transferred to itself after the disposal and subject to the result of the appeal where an appeal is filed, and after the expiry of the period prescribed for an appeal where no appeal is filed.(5)When any suit, appeal, application or proceeding is retransferred to the court under sub-section (4), the said court shall proceed with the same.
