Section 21 in The Rajasthan Small Causes Courts Ordinance, 1950
21. Return of plaints in suit involving questions of title.
(1)Notwithstanding anything in the foregoing portion of this Ordinance when the right of a plaintiff and the relief claimed by him in a Court of Small Causes depend upon the proof or disproof a title to immovable property or other title which such a Court cannot finally determine, the Court may at any stage of the proceedings return the plaint to be presented to a Court having jurisdiction to determine the title.When a Court return a plaint under sub-section (1), it shall comply with the provisions of Order VII, rule 10, of the Code and make such order with respect to costs as it deems just [and the Court shall, for the purposes of the Indian Limitation Act, 1908 (Central Act IX of 1908), be deemed to have been unable to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.] [Added by Rajasthan Act 2 of 1957.]
