Section 13(ii) in The Tamil Nadu Civil Courts Act, 1873
(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).]
