AIR 1920 CALCUTTA 995(2) ::(1921) 62 Ind Cas 504

Calcutta High Court

Hon'ble Judge(s): Teunon, Abdul Majid , JJ

Provincial Small Cause Courts Act (9 of 1887) , Art.41— Suit for contribution by tortfeasor against joint tortfeasor for less than Rs. 500 is of small cause nature. Civil P.C. (5 of 1908) , S.102— A suit for contribution by one tortfeasor against his joint tortfeasor for a sum below Rs. 500 is of a Small Cause Court nature and no second appeal lias against a decision in such a case.