AIR 1976 KARNATAKA 229 ::1976 (2) KantLJ 60 ::ILR (1976) Kant 992

Karnataka High Court

Hon'ble Judge(s): G. K. Govinda Bhat , C.J. AND M. N. Venkatachaliah , J

Civil P.C. (5 of 1908) , S.24— Karnataka High Court Act (5 of 1962) , S.4— Appeal against order of Single Judge of High Court under S.24, Civil P. C. - Not maintainable. Where an order under Section 24, Civil P. C., is made by a Single Judge of the High Court, such order is not appealable by virtue of Section 4 of the Karnataka High Court Act, since the order is not in exercise of the original jurisdiction of the High Court. Section 24 gives the power of transfer and withdrawal not only to the High Court but also to District Courts. It would therefore be wrong to say that every such application to the High Court should be made on the original side.