Section 4(b) in The M.P. Civil Courts (Amendment and Validation) Act, 1980
(b)any judgement, decree or order passed or any proceeding commenced, taken or continued by such additional Judge to the Court of the District Judge or such additional Judge to the Court of an Additional District Judge, prior to the 22nd day of April, 1980 shall be and shall always be deemed to have been validly passed of commenced, taken or continued, as the case may be, and the validity of any judgement or decree or order passed or any proceeding commenced, taken or continued shall not be questioned on the ground that such Additional Judge to the Court of the District Judge or such Additional Judge to the Court of the Additional District Judge had no jurisdiction to hear, decide, entertain, take, commence or continue such proceedings or on any other ground pertaining to any other defect in his appointment as additional Judge to the Court to which he was appointed or on both;
