Section 21 in Bengal, Agra And Assam Civil Courts Act, 1887
21. Appeals from Subordinate Judges and Munsifs.-
(1)Save as aforesaid, an appeal from a decree or order of a Subordinate Judge shall lie-(a)to the District Judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made did not exceed five thousand rupees, and(b)to the High Court in any other case.(2)Save as aforesaid, an appeal from a decree or order of a Munsif shall lie to the District Judge.(3)Where the function of receiving any appeals which lie to the District Judge under sub-section (1) or sub-section (2) has been assigned to an Additional Judge, the appeals may be preferred to the Additional Judge.(4)The High Court may, with the previous sanction of the State Government, direct, by notification in the Official Gazette, that appeals lying to the District Judge under sub-section (2) from all or any of the decrees or orders of any Munsif shall be preferred to the Court of such Subordinate Judge as may be mentioned in the notification, and the appeals shall thereupon be preferred accordingly.
