Section 13(i) in The Tamil Nadu Civil Courts Act, 1873
(i)before the date of the commencement of the Tamil Nadu Civil Courts and the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court (Amendment) Act, 1995 (Tamil Nadu Act 28 of 1995) except when the amount or value of the subject-matter of the suit exceeds rupees thirty thousand in which case the appeal shall lie to the High Court; and
