Section 21(1) in Bengal, Agra And Assam Civil Courts Act, 1887
(1)Save as aforesaid, an appeal from a decree or order of a Subordinate Judge shall lie-(a)to the District Judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made did not exceed five thousand rupees, and(b)to the High Court in any other case.
