Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Manipur - Section

Section 32 in The Manipur (Courts) Act, 1955

32. Appeals from original decree.

- Save as otherwise provided by any law for the time being in force, appeals from decrees or orders of the courts exercising original jurisdiction shall be as follows:
(a)from a decree or order of a Munsiff in any suit and of a subordinate Judge in a suit the value of which does not exceed fifty thousand rupees, to the court of a District Judge; and
(b)in all other cases, to the High Court.