Section 3 in City of Bombay Municipal (Supplementary) Act, 1888
3. Appeal to the Bombay High Court from certain orders of the Chief Judge of the Bombay Small Cause Court.
(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] [The name of the 'City of Bombay' is restored as 'Mumbai' vide Maharashtra 25 of 1996, section 2, Schedule.] of the [City of Bombay Municipal Act, 1888] [Short title of this Act now reads as 'the Mumbai Municipal Corporation Act' vide Maharashtra 25 of 1996, section 2, Schedule.], when the amount of the claim in respect of which the decision is passed exceeds two thousand rupees.(2)The provisions of the [Code of Civil Procedure] [See now Act 5, of 1908.] with respect to appeals from original decrees shall, so far as they can be made applicable, apply to appeals under sub-section (1) and orders passed therein by the High Court may, on application to the Chief Judge of the Court of Small Causes, be executed by him as if they were decrees made by himself.(3)A decision passed by the Chief Judge of the Court of Small Causes of [Bombay under section 503 or section 504] [The name of the 'City of Bombay' is restored as 'Mumbai' vide Maharashtra 25 of 1996, section 2, Schedule.] of the [City of Bombay Municipal Act, 1888] [Short title of this Act now reads as 'the Mumbai Municipal Corporation Act' vide Maharashtra 25 of 1996, section 2, Schedule.], shall, if an appeal does not lie therefrom under sub-section (1), be final.
