Section 30 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
30. Appeals from original decrees.
Save as otherwise provided by any law for the time being in force, appeals from decrees of Courts exercising original jurisdiction shall lie as follows:-(a)from a decree of a Munsiff in any suit and of a Subordinate Judge in a suit the value of which does not exceed five thousand rupees, to the Court of the District Judge, and(b)in all other cases, to the [Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Court of the Judicial. Commissioner"] High Court]:Provided that the [Subs., ibid., for" Judicial Commissioner"] High Court] with the previous sanction of the [Subs., ibid., for" Chief Commissioner"] State Government] may, by notification in the Official Gazette direct that appeals lying to the Court of the District Judge from all or any of the decrees passed by a Munsiff in any unclassed suit the value of which does not exceed one hundred rupees shall be preferred to such Subordinate Judge as may be mentioned in the notification, and the appeals shall thereupon be preferred accordingly, and the Court of such Subordinate Judge shall be deemed to be the Court of the District Judge for the purposes of all appeals so preferred.
