(1)Save as otherwise provided by any enactment for the time being in force,-(a)an appeal from a decree or order of a District Judge or Additional District Judge shall lie to the High Court ;(b)an appeal shall not lie to the High Court from a decree or order of an Additional District Judge in any case, in which if the same had been made by the District Judge and appeal Would not lie to the High Court.(2)Save as aforesaid, an appeal from the decree or order of a [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall lie-(a)to a 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 [one lakh rupees] [Substituted vide Orissa Gazette Extraordinary No. 520/14.5.1991.] ; and(b)to the High Court, in any other case.(3)Save as aforesaid, an appeal from the decree or order of a [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall lie to the District Judge.(4)Where the function of receiving any appeals which lie to the District Judge under Sub-section (2) or Sub-section (3) has been assigned to an Additional District Judge, the appeals may be preferred in the Court of such Additional District Judge.(5)The High Court may, by notification, direct that any or all appeals referred to in Sub-section (3) shall be preferred in the Court of any [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] mentioned in the notification, and the appeals shall thereupon, be preferred accordingly.
