Court of Small Causes, Mumbai

ABOUT DISTRICT COURT

HISTORY AND INFORMATION OF COURT OF SMALL CAUSES, MUMBAI

1. Court of Small Causes, Mumbai :- The Court of Small Causes, Mumbai has been established under the provisions of the Presidency Small Causes Courts Act, 1882. The procedure of this Court is governed by the provisions of the Presidency Small Causes Courts Act, 1882, Civil Manual, 1986 and the Code of Civil Procedure, 1908, as it is
   applicable to this Court by the rules framed by the Hon'ble High Court under the said Act.
2. The sanctioned strength of the Judicial Officers of the Court of Small Causes, Mumbai is 44, which includes the Chief Judge, 10 Additional Chief Judges and 33 Judges. However, the working strength as on 01st January, 2022 is 40, which includes the Chief Judge, 8 Additional Chief Judges, 1 Ad-hoc District and Assistant Session Judge and 31 Judges.
3. The “Head of the Administration” of this Court is the “Chief Judge”. As per the provisions of Section 13 of the Presidency of Small Causes Courts, Act, 1882, the “Registrar” is the “Chief Ministerial Officer” of this Court. Besides, there are 4 Additional Registrars on the establishment of this Court. The Registrar and Additional Registrars to look[...]