Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Sikkim - Subsection

Section 18(1) in Sikkim Civil Court Act, 1978

(1)Save as aforesaid, an appeal from a decree or order of a Civil Judge shall lie;
(a)to the District judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made did not exceed five thousand rupees, and
(b)to the high Court in any other cases .