M.Y.EQBAL, J. - (1.) THESE appeals arising out of judgments and decrees passed in the suits by the Sub -Ordinate Judges exercising original jurisdiction have been listed for passing appropriate order for transfer of these pending appeals to the Courts of concerned District and Additional District Judges for disposal in the light of the recent amendment made in Bengal, Agra and Assam Civil Court Act, 1887.
(2.) TO amend Bengal Agra and Assam Civil Court Act. 1887 (in short the Act of 1887) in its application to the State of Jharkhand the Legislature of Jharkhand enacted Bengal, Agra, and Assam Civil Court (Jharkhand Amendment) Act, 2002 (Act 11 of 2002) whereby certain provision of 1887 Act has been amendment. By the aforesaid Amendment Act, 2002 the pecuniary appellate jurisdiction of the District Courts has been increased to Rs. 2,50.000/ -.
(3.) I have heard at length Mr. Debi Prasad learned Sr. counsel appearing for the appellant. I also invited other counsels to make their submissions and they adopted the argument advanced by Mr. Debi Prasad.;