Section 19 in The Rajasthan High Court Ordinance 1949
19. Appeal from other Civil Courts in the State.
- The High Court shall be a Court of Appeal from the Civil Courts of the State and from all other Courts subject to its superintendence and shall exercise appellate jurisdiction in such cases as are at the commencement of this Ordinance, or may thereafter be declared subject to appeal to the High Court by virtue of any law for the time being in force.
