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17. Judges not to try suits in which they are interested.- No District Judge, Subordinate Judge or District Munsif, shall try any suit to or in which he is a party or personally interested, or shall adjudicate upon any proceeding connected with, or arising out of, such suit. nor to try appeals form decrees passed by them in other capacities. No District Judge or Subordinate Judge, shall try any appeal against a decree or order passed by himself in another capacity. Mode of disposing of such suits and appeals.- When any such suit, proceeding or appeal comes before any such officer, he shall report the circumstances to the Court to which he is immediately subordinate. The superior Court shall thereupon dispose of the case in the manner prescribed by the Code of Civil Procedure, section six. Nothing in the last preceding clause of this section shall be deemed to affect the extraordinary original civil jurisdiction of the High Court. 1. The words and figures "or appeals under Madras Regulation XI of 1832, section nine," rep. by Act 12 of 1891, the First Schedule.    |
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