Section 20(2) in The Orissa Civil Courts Act, 1984
(2)An appeal against every order made by [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] by virtue of the powers conferred upon him under Sub-section (1) shall lie to-(i)the District Court when the amount or value of the subject matter is less than twenty-five thousand rupees; and(ii)the High Court in other cases.
