19. Admission, return and rejection of plaints by Registrar.—
(1) When the Judge of a
Court of Small Causes is absent, and an Additional Judge has not been appointed or, having been
appointed, is also absent, the Registrar may admit a plaint, or return or reject a plaint for any
reason for which the Judge might return or reject it.
(2) The Judge may, of his own motion or on the application of a party, return or reject a
plaint which has been admitted by the Registrar, or admit a plaint which has been returned or
rejected by him:
Provided that where a party applies for the return or rejection or the admission of a plaint
under this sub-section, and his application is not made at the first sitting of the Judge after the
day on which the Registrar admitted, or returned or rejected, the plaint, the Judge shall dismiss
the application unless the applicant satisfies him that there was sufficient caus e for not making
the application at that sitting.
