Section 9(1) in Andhra Pradesh Civil Courts Act, 1972
(1)An appeal shall, when it is allowed by law, lie from any decree or order in a civil suit or proceeding(i)of the Chief Judge or the Additional Chief Judge of the City Civil Court, to the High Court;(ii)of the Senior Civil Judge of the City Civil Court, (a) to the Court of the Chief Judge, when the amount or value of the subject matter of suit or proceeding is not more than rupees three lakh (b) to the High Court in other cases; and(iii)of the Junior Civil Judge of the City Civil Court to the Court of the Chief Judge
