17. Appeal from District and Additional District Judges.
(1)Save as otherwise provided in any law for the time being in force, an appeal from a decree or order of the District Judge or an Additional District Judge shall lie to the High Court.(2)An appeal shall not lie to the high court from a decree or order of an Additional District Judge in any case in which, if the decree or order had been Made by the District Judge, an appeal would not lie to that Court.
