Section 17(1) in Andhra Pradesh Civil Courts Act, 1972
(1)An appeal shall, when it is allowed by law, lie from any decree or order in a civil suit or proceeding:-(i)of the District Court, to the High Court;(ii)of the Court of Senior Civil Judge,-(a)to the District Court, when the amount or value of the subject matter of the suit or proceeding is [not more than rupees fifty lakhs,] [Substituted 'not more than rupees ten lakhs' by Act No.26 of 2018, dated 19.10.2018.](b)to the High Court ; in other cases ; and(iii)of the Court of Junior Civil Judge, to the District Court.
