5. [ Appeal from Judgement or order of Single Judge. [Substituted by Act No. 6 of 1966.]
- An appeal shall lie to a Bench of two Judges from:-(i)a judgment or order of a Single Judge in the exercise of original jurisdiction ; or(ii)a judgment of a Single Judge in the exercise of appellate jurisdiction in respect of a decree or order made in the exercise of original jurisdiction by a subordinate court; [***]][***] [Omitted '(iii) a judgment of a Single Judge in the exercise of appellate jurisdiction in respect of a decree or order made in the exercise of appellate jurisdiction by a subordinate court, if the Judge who passed such judgment certifies that the case is a fit one for appeal.' by Act No. 20 of 1987.]
