Section 101 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
101. Second appeal on no other grounds.
- No second appeal shall lie except on the grounds mentioned in section 100.[102. No second appeal in certain cases. - No second appeal shall lie from any decree, when the subject matter of the original suit is recovery of money not exceeding twenty-five thousand rupees.] [Substituted by Act VI of 2009, dated 20.3.2009.][103. Power of High Court to determine issue of fact. - In any second appeal, the High Court, may, if the evidence on the record is sufficient, determine any issue necessary for the disposal of the appeal,(a)which has not been determined by the lower Appellate Court or both by the Court of first instance and the lower Appellate Court, or(b)which has been wrongly determined by such Court or Courts by reason of a decision on such question of law as is referred to in section 100.]Appeals from Orders
