Section 16(2) in The Orissa Civil Courts Act, 1984
(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.
