Report No. 76

8.21. Section 31(1) and jurisdiction over a part of subject-matter.-

The expression "court" in section 31(1) must be read with the definition. The definition of "court" in section 2(c), so far as is material, states that "court" means a civil court "having jurisdiction to decide the questions forming the subject-matter of the reference if the same had been the subject-matter of a suit".