Section 15(2) in The Gujarat Civil Courts Act, 2005
(2)Appeals from the decrees and others passed by a Court of Senior Civil Judge in original suits and proceedings of civil nature shall, when such appeals are allowed by law, lie-(a)to the Court of the District Judge of the district when the amount or value of the subject matter of the original suit or proceedings is less than five lakhs of rupees [or such other sum as the High Court may, by notification, from time to time specify.] [Substituted 'or such other sum as the High Court may, from time to time specify' by Gujarat Act No. 7 of 2014, dated 28.7.2014.](b)to the High Court in other cases.
