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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1) in The Chennai City Civil Court Act, 1892

(1)An appeal shall lie to the High Court from any decree or order appealable under the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), in any suit or proceeding [x x x] where the decree or order appealed from was passed by the Principal Judge or an Additional Judge.