Section 31(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Madhya Bharat - Subsection

Section 31(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(a)in a small cause suit or unclassed suit-

(i)if the value of the suit is one thousand rupees or upwards, or the decree involves directly some claim to, or question respecting property of like value and the decree of the District Court varies or reverses, otherwise than as to costs, the decree of the Court below, or

(ii)if the value of the suit is two thousand five hundred rupees or upwards, or the decree of the District Court involves directly some claim to, or question respecting, property of like value

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Bharat - Subsection

Section 31(1)(a) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950