Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Civil Courts Laws (Amendment) Act, 1997 29 of 1997 [09 December 1997] CONTENTS 1. Short Title 2. Amendment Of Section 4 3. Change Of Designations Of Officers Andhra Pradesh Civil Courts Laws (Amendment) Act, 1997 29 of 1997 [09 December 1997] An Act further to amend the Andhra Pradesh Civil Courts Act, 1972 and the Andhra Pradesh (Telangana Area) Small Causes Courts Act, 1330 F. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth Year of the Republic of India, as follows:- * Received the assent of the Governor on 8th December, 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 25th July, 1997 at P-11. 1. Short Title :- This Act may be called the Andhra Pradesh Civil Courts Laws (Amendment) Act, 1997. 2. Amendment Of Section 4 :- in the Andhra Pradesh Civil Courts Act (Act 19 of 1972) 1972, (i) in section 4, in sub-section (1) the words "of the rank of a Subordinate: "budge" and the words "of the rank of a District Munsif" shall he omitted; (ii) Substitution of section.--for section 5, the following shall be substituted, namely:- 5. jurisdiction of the Judges of the City Civil Courts in original suits and proceedings.-- (1) The pecuniary jurisdiction of the Chief Judge and an Addition original Chief Judge shall, and subject to the provisions of the Code of Civil Procedure, 1908 and the other provisions of this Act, extend to all original suits and proceedings of a civil nature including land acquisition original petitions, the amount or value of the subject matter of which exceeds rupees five lakhs. (2) The pecuniary jurisdiction of a Senior Civil Judge shall extend to a l l like suits and proceedings of a civil nature including land acquisition original petitions not other wise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject ratter of which exceeds rupees one lakh out does not exceed rupees five lakhs. (3) The pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits and proceedings note other wise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of which does not exceed rupees one lakh. (iii) Substitution of section 16.--for section 16, the following shall be substituted, namely:- 16"Jurisdiction of District Judge, Senior Civil Judge and Junior Civil Judge in original suits and other Proceedings.--(1) The pecuniary jurisdiction of a District Judge, shall subject to the provisions of the Code of Civil Procedure, 1903 and the other provisions of this Act, extend to all original suits and proceedings of a Civil nature including Land Acquisition original petitions, the amount or value of the subject matter of which exceeds rupees five lakhs. (2) The pecuniary jurisdiction of a Senior Civil Judge shall extend to all like suits and proceedings of a Civil nature including land acquisition original petitions not otherwise exempted from his cognisance under any other law for the time being in force, the amount or value of the subject matter of which exceeds rupees one lakh but does not exceed rupees five lakhs. (3) The pecuniary jurisdiction of a Junior Civil Judge shall extend to all like suits and proceedings, not other-wise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of which does not exceed rupees one Lakh. (iv) Amendment of section 28.--in section 28 for the words "the Senior Subordinate Judge" the words "the Principal Senior Civil Judge" shall be substituted; (v) Amendment of Section 33.--in section 33 for the words "the Court of Munsif" the words "the Court of Junior Civil Judge" shall be substituted; (vi) Change of the designations of the Officers and the Courts.-- Throughout the Act, except section 14 for the words "Additional Judge", "Additional Judges", "Assistant Judge", "Assistant Judges", "District Munsif", "District Munsifs", "Additional Subordinate Judge", "Additional Subordinate Judges", "Additional District Munsifs", "the Court of Subordinate Judge","the Court of District Munsif", "the. Court of Principal Subordinate Judge", "the Court of Principal District Munsif", "the Court of Additional Sub-ordinate Judge", "the Court of Additional District Munsif", wherever they occur, the words "Senior Civil Judge", "Senior Civil Judges", "Junior Civil Judge", "Junior Civil Judges", "Junior Civil Judge", "Junior Civil Judges", "Additional Senior Civil Judge", "Additional Senior Civil Judges", "Additional Junior Civil Judges", "the Court of Senior Civil Judge", the. Court of Junior Civil Judge", "the Court of Principal Senior Civil Judge", "the "Court of Principal Junior Civil Judge", "the Court of Additional Senior Civil Judge", "the Court of Additional Junior Civil Judge" shall respectively be substituted. 3. Change Of Designations Of Officers :- Throughout the Andhra Pradesh (Telengana Area) Small Causes Courts Act, 1330 F (Act, VI of 1330 F), for the words "Additional Judge or Subordinate Judge" wherever they occur the words "Senior Civil Judge" shall be substituted.