Section 21 in The Himachal Pradesh Courts Act, 1976
21. Appeals from Civil Judges.
(1)Save as aforesaid, an appeal from decree or order of Civil Judge shall lie -(a)to the District Judge where the value of the original suit in which the decree or order was made did not exceed [Ten Lakh rupees] [Substituted for 'Five Lakh' vide H.P. Rajpatra dated 25th September 2009.](b)to the High Court in any other case.(2)Where the function of receiving appeals which lie to the District Judge under sub-section (1) has been assigned to an Additional District Judge, the appeals may be preferred to the Additional District Judge.(3)The High Court may by notification direct that appeals lying to the District Court from all or any of the decree or orders passed in an original suit by any Civil Judge shall be preferred to such other Civil Judge , as may be mentioned in the notification and the appeals shall thereupon be preferred accordingly and the Court of such other Subordinate Judge, shall be deemed to be a District Court for the purposes of all appeals so preferred.
