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Bill Summary
The Telangana Civil Courts (Amendment) Bill, 2024
The Telangana Civil Courts (Amendment) Bill, 2024 was introduced in the Telangana Legislative Assembly on July 31, 2024. It amends the Telangana Civil Courts Act, 1972. The Act lays down a jurisdictional, and procedural structure for operation of Civil courts in Telangana.
The Bill seeks to increase the monetary jurisdiction (monetary limits of cases a court can try) of Junior Civil Judges Courts (see Table 1).
Table 1: Monetary limits on jurisdiction for civil suits Judges
|
Type of judge |
Limit under the Act |
Limit under the Bill |
|
for hearing |
|
|
|
Junior Civil Judge |
< 20 lakh |
< 10 lakh |
|
Senior Civil Judge |
20 lakh – 50 lakh |
10 lakh – 50 lakh |
|
for appeal |
|
|
|
Chief Judge for case decided by Senior Civil Judge |
< 20 lakh |
< 35 lakh |
|
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