(1)Appeals from the decrees and orders passed by a Court of District Judge in original suits and proceedings of civil nature, shall, when such appeals are allowed by law, lie to the High Court.(2)Appeals from the decrees and orders passed by a Court of Senior Civil Judge in original suits and proceedings of civil nature, shall when such appeals are allowed by law, lie-(a)to the Court of the District Judge of that district when the amount or value of the subject matter of the original suit or proceedings is less than five lakhs of rupees or such other sum as the High Court may, from time to time specify.(b)to the High Court in other cases.(3)Appeals from the decrees and orders passed by a Court of Civil Judge in original suits or proceedings of a civil nature, shall when such appeals are allowed by law, lie to the Court of District Judge of the district.Provided that the High Court may, in consultation with the Government, by notification, direct that such appeals against decrees and orders may lie to the Court of Senior Civil Judge when die amount or value of the subject matter of the suit or proceeding is less than one lakh of rupees and thereupon appeals shall be preferred accordingly.Where an order under Section 35-A or under Section 95 or specified in Clause (ff) or Clause (g) or Clause (h) of sub-section (1) of Section 104 of the code is made by a Court of Small Causes an appeal therefrom shall lie to the Court of the District Judge on any ground on which an appeal from such order would lie under that section.(i)The High Court may, for the purposes of satisfying itself that a decree or order made in any case decided by a Court of small causes was according to law, call for the case and pass such order with respect thereto as it may think fit.(ii)Save as provided by this Act a decree or order made by a Court of Small Causes shall be final.
