Section 3 in City of Bombay Municipal (Supplementary) Act, 1888
3. Appeal to the Bombay High Court from certain orders of the Chief Judge of the Bombay Small Cause Court.-
(1)An appeal shall lie to the High Court of Judicature at Bombay from a decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504]of the [City of Bombay Municipal Act, 1888], when the amount of the claim in respect of which the decision is passed exceeds two thousand rupees.(2)The provisions of the [Code of Civil Procedure] with respect to appeals from original decrees shall, so far as they can be made applicable, apply to appeals under sub-section (1) and orders passed therein by the High Court may, on application to the Chief Judge of the Court of Small Causes, be executed by him as if they were decrees made by himself.(3)A decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504] of the [City of Bombay Municipal Act, 1888], shall, if an appeal does not lie therefrom under sub-section (1), be final.
