Section 108 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
108. Procedure in appeals from appellate decrees and orders.
- The provisions of this Part relating to appeals from original decrees shall, so far as may be, apply to appeals(a)from appellate decree; and(b)from orders made under this code or under any special or local law in which a different procedure is not provided.Appeals to the Supreme Court[109. When appeals lie to the Supreme Court. - Subject to the provisions of Chapter IV of Part V of the Constitution of India as applied to the State by the Constitution (Application to Jammu and Kashmir) Order, 1954, and such rules as may, from time to time,. be made by the Supreme Court regarding appeals from the High Court of the State of Jammu and Kashmir, and to the Provisions hereinafter contained, an appeal shall lie to the Supreme Court(a)from any judgment, decree or final order passed on appeal by the High Court;(b)from any judgment, decree or final order passed by the High Court in exercise of original civil jurisdiction; and(c)from any decree or order, when the case, as hereinafter provided, is certified to be a fit one for appeal to the Supreme Court.
