38. Appeal from District Judges or Additional Judges. - (1) Save as otherwise provided by any enactment for the time being in force, an appeal from a decree or order of a District Judges or [High Court] [Substituted for the words 'Additional Judge' by Punjab Act 35 of 1963, section 4.> [Additional District Judge] exercising original jurisdiction shall lie to the <span class=amd1><a title =][Substituted by Punjab Act 16 of 1995.].
(2)An appeal shall not lie to the [Additional District Judge] [Substituted for the words 'Chief Court' by Act 4 of 1919, section 2 (5).> [High Court] from a decree or order of an <span class=amd1><a title =] in any case in which, if the decree or order had been made by the District Judge, an appeal would not lie to that Court.
