(1)Save as otherwise provided by any law for the time being in force, appeals from decrees or orders of Courts exercising original jurisdiction shall lie as follows :(a)from a decree or order of the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] or of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to the Court of the District Judge;(b)[ from a decree or order of the Court of the District Judge to the High Court.] [Substituted by M.P. Act No. 14 of 1996, Section 8, (w.e.f. 1-2-1997).][Explanation. - The Court of the Civil Judge or the Court of the District Judge shall include an Additional Judge to that Court.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).](2)[ Notwithstanding the fact that a suit or proceeding was instituted or commenced prior to 26th January, 1979 and appeal against any decree or order passed in such suit or proceeding shall lie as provided in sub-section (1).(3)Nothing in this section shall apply to any appeal instituted before 26th January, 1979.] [Inserted by M.P. Act No. 5 of 1979.]
