Section 28A(2) in The Maharashtra Civil Courts Act, 1869
(2)Every order made by a [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal to the High Court or the District Court according as the amount or value of the subject-matter exceeds or does not exceed [ten lakh rupees] [These words were substituted for the words 'two lakhs rupees' by Maharashtra 44 of 2011, Section 5 (w.e.f 16.1.2012).]
