CIVIL COURT HAZARIBAG

ABOUT DISTRICT COURT

Before the creation of a separate Judgeship for Hazaribagh District, i.e. upto 3rd April 1949, the judicial Staff entertained for the purpose of Civil Justice consisted of the Judicial Commissioner of Chotanagpur, whose headquarters were at Ranchi, the Deputy Commissioner and Sub-Judge, who dealt only the executions of decree and certain insolvency and succession cases. There were two munsifs, one at Hazaribagh and other at Giridih and one Sub-Divisional Officer Munsif at Chatra. The Munsif of Giridih assisted in the disposal of rent suits in his special character as Deputy Collector. Additional Munsifs were appointed from time to time to cope with extra work. Till 1957, the Civil Suits upto the value of 4000 rupees were decided by permanent munsif, upto the value of Rs. 1000/- by additional munsif and above Rs. 4000/- by additional Sub-ordinate Judge. Whenever the court of Addl. Sub Judges were abolished, one of the Senior Deputy Magistrate of Hazaribagh used to be empowered with ex officio powers of a sub judge. The additional Sub-ordinate judge was also empowered by notification issued by the government to deal with succession cases up to the value of Rs. 10,000/- and insolvency cases up to value of Rs. 5000/-.[...]