Section 3(1) in City of Bombay Municipal (Supplementary) Act, 1888
(1)An appeal shall lie to the High Court of Judicature at Bombay from a decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504]of the [City of Bombay Municipal Act, 1888], when the amount of the claim in respect of which the decision is passed exceeds two thousand rupees.
