Section 13A in The Tamil Nadu Civil Courts Act, 1873
13A. [ Appeals from decrees of Subordinate Courts. [Section 13-A was inserted by the Tamil Nadu Act 1 of 2004, dated 6.11.2003, w.e.f. 8.1.2004.]
- Appeals from the decrees and orders of Subordinate Judges, if passed on or after the date of the commencement of the Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 2003 (Tamil Nadu Act 1 of 2004) shall, when such appeals are allowed by the law, lie to the District Court.Appeals from decrees of District Munsif. - Appeals from the decrees and orders of District Munsifs, if passed on of after the date of the commencement of the Tamil Nadu Civil Courts and the Chennai City Civil Court (Amendment) Act, 2003, shall, when such appeals are allowed by law, lie to the Subordinate Court.]
