39. Appeal from [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.].
(1)Save as aforesaid, an appeal from a decree or order of a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.], shall lie to the District Judge, irrespective of the value of the original suit.(2)Subject to the provisions of sub-section (3) an appeal to the Court of District Judge shall be heard by the District Judge or by an Additional District Judge.(3)An Additional District Judge shall hear only such appeals as the High Court may, by general or special order direct, or as the District Judge of the District may make over to him.(4)All appeals from a decree or order of a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] pending in the High Court, irrespective of the value of the original suit shall transferred to the District Judge exercising ordinary territorial jurisdiction.(5)The High Court may, by notification, direct that appeals lying tot he District Judge from all or any of the decrees of orders passed in any original suit by any [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] shall be preferred to such other [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] as may be mentioned in the notification and the appeals shall thereupon be preferred accordingly and the Court of such other [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] shall be deemed to be a District Court for the purpose of all appeals so preferred.
