(1)Save as otherwise provided by any law for the time being in force, appeals from decrees or orders of Courts exercising original jurisdiction shall lie as follows :(a)from a decree or order of the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] or of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to the Court of the District Judge;(b)[ from a decree or order of the Court of the District Judge to the High Court.] [Substituted by M.P. Act No. 14 of 1996, Section 8, (w.e.f. 1-2-1997).][Explanation. - The Court of the Civil Judge or the Court of the District Judge shall include an Additional Judge to that Court.] [Inserted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
