Pecuniary jurisdiction of City Civil Court enhanced to ₹10 cr

The Bombay city civil court in India can now handle civil disputes involving properties worth up to ₹10 crore, following a jurisdictional increase by the state government. The move aims to reduce the burden on the high court, which had been dealing with a higher number of civil suits due to the escalating value of properties in Mumbai. The amendment will result in the transfer of 8,762 civil suits from the high court to the city civil court. However, the overall backlog of cases is not expected to change significantly.
Reference : Hindustan Times, Dated on Nov 23, 2023 08:50 AM IST