Section 106 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
106. What Courts to hear appeals.
- Where an appeal from any order is allowed it shall lie to the Court to which an appeal would lie from the decree in the suit in which such order was made by a Court (not being a High Court) in the exercise of appellate jurisdiction, then to the High Court.General Provisions Relating to Appeals
