Section 19(2) in The Bangalore City Civil Court Act, 1979
(2)All appeals and proceedings connected therewith pending before the said District Courts or the courts of the Civil Judge referred to in sub-section (4) of section 3 shall on the appointed date stand transferred to the City Civil Court and shall be disposed of by the City Civil Court which is hereby empowered to hear such appeals and proceedings, as if they had been instituted, filed or commenced in such court.
