CIVIL COURT HAZARIBAG

Before the creation of a separate Judgeship for Hazaribagh District, i.e., up to 3rd April 1949, the judicial staff maintained for the purpose of civil justice consisted of the Judicial Commissioner of Chotanagpur, whose headquarters were at Ranchi, the Deputy Commissioner and the Sub-Judge, who dealt only with the execution of decrees and certain insolvency and succession cases. There were two Munsifs, one at Hazaribagh and another at Giridih, and one Sub-Divisional Officer-Munsif at Chatra. The Munsif of Giridih also assisted in the disposal of rent suits in his special capacity as Deputy Collector. Additional Munsifs were appointed from time to time to manage the increasing workload. Until 1957, civil suits up to the value of Rs. 4,000/- were decided by the permanent Munsif, suits up to Rs. 1,000/- by the Additional Munsif, and cases above Rs. 4,000/- by the Additional Subordinate Judge. Whenever the court of Additional Subordinate Judges was abolished, one of the Senior Deputy Magistrates of Hazaribagh would be given ex-officio powers of a Sub-Judge. The Additional Subordinate Judge was also authorized by government notification to handle succession cases up to the value of Rs. 10,000/-, insolvency cases up to Rs. 5,000/-, and appeals[...]