Section 19(3) in The Bangalore City Civil Court Act, 1979
(3)Appeals against decrees and orders passed before the appointed date by the District Court, the Court of the Civil Judge and the Munsiff's Court referred to in subsection (4) of section 3, when such appeals are provided by law, and which have not been filed before the appointed date, may on and from the appointed date be filed before the High Court and all such appeals shall be disposed of by the High Court as if they had been filed against the decrees and orders passed by the City Civil Court under this Act.
