Section 96(4) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(4)[ No appeal shall lie, except on a question of law, from a decree in any suit of the nature cognizable by Courts of Small Causes, when the amount or value of the subject-matter of the original suit does not exceed [ten thousand rupees] [Inserted by Act No. XI of 1983,section 27 (w.e.f. 15-8-1983).] .] [Inserted by Act No. XI of 1983, section 26, (w.e.f. 15-08-1983).][Substituted ibid.]
