26B. [ Appeals. [Inserted by Goa Act No. 16 of 2005 published in the Official Gazette (Extraordinary), Series I No. 28 dated 13th October, 2005 and came into force at once.]
- Notwithstanding anything contained in section 6,-(a)an appeal shall lie to the High Court having jurisdiction over the State of Goa, from all decrees made by any Court of a Senior Civil Judge before the commencement of the Goa Civil Courts (Amendment) Act, 2004 (Act 5 of 2004), in any suit where the Central Government or the Government of Goa or any officer of the Government in his official capacity, is a party to the proceedings;(b)all appeals from any decree made by any Court of a Senior Civil Judge in any suit where the Central Government or the Government of Goa or any officer of the Government in his official capacity, is a party to the proceedings, pending before any District Court as on the date of commencement of the Goa Civil Courts (Amendment) Act, 2004 (Act 5 of 2004), shall stand transferred to the High Court having jurisdiction over the State of Goa.].
