Section 19 in The Karnataka Civil Courts Act, 1964
19. Appeals from Senior Civil Judge.—
Appeals from the decrees and orders passed by a Senior Civil Judge in original suits and proceedings of a civil nature, shall, when such appeals are allowed by law, lie,—(1)to the District Court, when the amount or value of the subject-matter of the original suit or proceeding does not exceed ten lakh rupees;(2)to the High Court, in other cases.
