Section 21(1) in The Himachal Pradesh Courts Act, 1976
(1)Save as aforesaid, an appeal from decree or order of Civil Judge shall lie -(a)to the District Judge where the value of the original suit in which the decree or order was made did not exceed [Ten Lakh rupees] [Substituted for 'Five Lakh' vide H.P. Rajpatra dated 25th September 2009.](b)to the High Court in any other case.
