38. Appeal from District Judges or Additional Judges.
(1)Save as otherwise provided by any enactment for the time being in force, an appeal from a decree or order of a District Judges or [Additional District Judge] [Substituted for the words 'Additional Judge' by Punjab Act 35 of 1963, section 4.] exercising original jurisdiction shall lie to the [High Court] [Substituted for the words 'Chief court' by Act 4 of 1919, section 2 (5).].(2)An appeal shall not lie to the [High Court] [Substituted for the words 'Chief Court' by Act 4 of 1919, section 2 (5).] from a decree or order of an [Additional District Judge] [Substituted for the words 'Additional Judge' by Punjab Act 35 of 1963, section 4.] in any case in which, if the decree or order had been made by the District Judge, an appeal would not lie to that Court.
