Section 31(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)Save as otherwise provided by any law for the time being in force a second appeal shall lie to the [Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Court of the Judicial. Commissioner"] High Court] in any of the following cases from an appellate decree of a District Court on any ground which would be a good ground of appeal if the decree had been passed in an original suit, namely:-(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(b)in a land suit-(i)if the value of the suit is two hundred and fifty 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 one thousand rupees or upwards, or the decree of the District Court involves directly some claim to, or question respecting, property of like value.
