Report No. 154

Part II

Civil Jurisdiction

15. Suits cognizable by Nyaya Panchayat.-

The Nyaya Panchayat shall take cognizance of civil suits or disputes of the following description, namely:

(1) a suit for recovery of money due on a promissory note or agreement or contract or arising out of a business or trade transaction the value of which does not exceed rupees fifty thousand;

(2) suits relating to non-payment of wages to labour;

(3) suits relating to disputes between landlord and lessee in respect of the lease of land;

(4) suits relating to right of way for men, carts and cattle in fields and courtyards;

(5) suits relating to water channels;

(6) suits relating to right of drawing water from a well or tube-well or irrigation channel;

(7) suits relating to boundary disputes and encroachments other than those relating to Government properties;

(8) suits relating to purchase and sale of lands to the extent of five acres of dry land or two and half acres of wet land;

(9) matrimonial disputes including custody of children (other than suits for dissolution of marriage of judicial separation) which may be resolved by conciliation;

(10) disputes relating to maintenance;

(11) any other disputes of a civil nature that may be referred to by the parties for conciliation and settlement;

(12) disputes regarding recovery of movable property or regarding compensation for wrongful taking over or injuring movable property;

(13) disputes regarding damage caused by cattle trespass;

(14) disputes regarding rent due on any immovable property;

(15) any other disputes which the Government may, from time to time, by order empower the Nyaya Panchayat to take cognizance.