Civil Procedure Code Jurisdiction

Jurisdiction

Jurisdiction of civil courts can be divided on two basis .

Pecuniary/ Monetary Jurisdiction

Pecuniary jurisdiction of the court divides the court on a vertical basis.

At present the pecuniary jurisdiction of the Delhi courts is as follows:

1.       Suits amounting to Rs.1 - Rs.20, 00,000 lie before district courts.

2.       Suits over and above Rs. 20 ,00,000 /- lie before High Courts.

• It is very important to note that the amount of pecuniary jurisdiction is different for all High Courts. This limit is decided by respective High Court Rules.
• In many states High court has no pecuniary jurisdiction. All civil suits go before District Courts, and only appeal lies before High Court.

Territorial Jurisdiction

Territorial Jurisdiction divides the courts on a horizontal basis.