Section 110 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
110. Value of subject-matter.
- In each of the cases mentioned in clauses (a) and (b) of section 109, the amount or value of the subject-matter of the suit in the Court of first instance must be twenty thousand rupees or upwards, and the amount or value of the subject-matter in dispute on appeal to the Supreme Court must be the same sum or upwards,or the judgment, decree or final order must involve, directly or indirectly, some claim or question to or respecting property of like amount or value,and where the judgment, decree or final order appealed from affirms the decision of the Court immediately below the Court passing such decree or final order, the appeal must involve some substantial question of law.
