Section 96 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
96. Appeals from original decree.
(1)Save where otherwise expressly provided in the body of this Code or by any other law for the time being in force, an appeal shall lie from every decree passed by any Court exercising original jurisdiction to the Court authorised to hear appeals from the decisions of such Court.(2)An appeal may lie from an original decree passed ex parte.(3)No appeal shall lie from a decree passed by the Court with the consent of parties.(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.]
