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 4] [Entire Act]

Madras Presidency - Section

Section 15 in The Madras City Civil Court Act, 1892

15. Appeals.-

(1)The Court authorized to hear appeals from the City Court shall be the High Court.
(2)The period of limitation for an appeal from a decree or order of the City Court shall be the same as that provided by law for an appeal from a decree or order of the High Court in the exercise of its original jurisdiction.