Section 26 in The Maharashtra Civil Courts Act, 1869
26. Appeals from his decision.
- In all suits decided by a [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947.] [* * * *] [The words 'of the first class in the exercise of his ordinary and special original jurisdiction' were repealed by section 2 of Act 28 of 1930.] of which the amount or v of the subject-matter exceeds [ten lakh rupees] [These words were substituted for the words 'two lakh rupees' by Maharashtra 44 of 2011, Section 4, (w.e.f. 16.1.2012).] the appeal from his decision direct to the High Court.
