Section 13 in The Tamil Nadu Civil Courts Act, 1873
13. Appeals from decrees of District Courts.
- Regular or special appeals [x x x] [These words and figures 'or appeals under Madras Regulation XI of 1832,' section 9 were repealed by the Repealing and Amending Act, 1891 (Central Act XII of 1891).] shall, when such appeals are allowed by law, lie from the decrees and orders of a District Court to the High Court.[Appeals from the decrees and orders of Subordinate Judges and District Munsifs shall, when such appeals are allowed by law, lie to the District Court, if passed-] [Second paragraph was substituted by Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 1995 (Tamil Nadu Act 28 of 1995).](i)before the date of the commencement of the Tamil Nadu Civil Courts and the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court (Amendment) Act, 1995 (Tamil Nadu Act 28 of 1995) except when the amount or value of the subject-matter of the suit exceeds rupees thirty thousand in which case the appeal shall lie to the High Court; and(ii)[ on or after the 1st day of December 1995 except when the amount or value of the subject-matter of the suit exceeds rupees three lakhs in which case the appeal shall lie to the High Court.] [Substituted by Tamil Nadu Civil Courts (Amendment) Act, 1995 (Tamil Nadu Act 18 of 1996).]Appellate jurisdiction of Subordinate Judge. - Provided that, whenever a Subordinate Judge's Court is established in any district at a place remote from the station of the District Court, the High Court may, with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words, 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], direct that appeals from the decrees or orders of District Munsifs within the local limits of the jurisdiction of such Subordinate Judge be preferred in the Court of the latter :Disposal of appeal by District Judge. - Provided also that the District Judge may remove to his own Court, from time to time, appeals so preferred, and dispose of them himself, or may, subject to the orders of the High Court, refer any appeals from the decrees and orders of District Munsifs, preferred in the District Court, to any Subordinate Judge within the district:[Provided further that when the District Court or the Subordinate Judge's Court to which appeals lie is adjourned under [sub-section (1) of section 30] [This proviso was added by section 2 of the Tamil Nadu Civil Courts (Amendment) Act, 1945 (Tamil Nadu Act XXII of 1945). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).], the High Court shall have power to receive such appeals.]
