Promulgated by the President in the seventieth year of the Republic of India.

A Regulation further to amend the Goa, Daman and Diu Civil Courts Act, 1965 as in force in the Union territory of Daman and Diu.

In exercise of the powers conferred by clause (1) of Article 240 of the Constitution, the President is pleased to promulgate the following Regulation made by him:—

1. (1) This Regulation may be called the Daman and Diu Civil Courts (Amendment) Regulation, 2019.

    (2) It shall come into force at once.

2. In the Goa, Daman and Diu Civil Courts Act, 1965 (hereinafter referred to as the principal Act), in Section 20, in sub-section (4), for the words “one lakh rupees”, the words “five lakh rupees” shall be substituted.

3. In the proviso to Section 22 of the principal Act, for the words “one lakh rupees”, the words “ten lakh rupees” shall be substituted.

4. In Section 24 of the principal Act, in sub-section (1), in the proviso,—

   (i) for the words “three thousand rupees”, the words “twelve thousand rupees” shall be substituted;

   (ii) for the words “one thousand five hundred rupees”, the words “six thousand rupees” shall be substituted.

5. In Section 25 of the principal Act, in sub-section (2), in the proviso, for the words “one lakh rupees”, the words “ten lakh rupees” shall be substituted.

6. After Section 25 of the principal Act, the following shall be inserted, namely:—

“25A. On the commencement of the Daman and Diu Civil Courts (Amendment) Regulation, 2019,—

(1) all suits in which the amount or value of the subject matter does not exceed five lakhs rupees and which are pending before the court of Civil Judge (Senior Division), immediately before such commencement, shall stand transferred to the concerned court of Civil Judge (Junior Division) and such court may deal with such suit from the stage which was reached before such transfer or from any earlier stage or de novo as such court may deem fit;

(2) all appeals in which the amount or value of the subject matter does not exceed ten lakhs rupees and pending before the High Court immediately before such commencement, shall stand transferred to the concerned District Court and such District Court may deal with such appeal from the stage which was reached before such transfer or from any earlier stage or de novo as such court may deem fit:

Provided that nothing in this section shall apply to suits and appeals which are pending before the court of Civil Judge (Senior Division) or as the case may be, before the High Court, which are statutorily provided under the relevant enactment before such court.”

[Dt.: 05-04-2019]

Ministry of Law and Justice

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.