Section 28A(3) in The Maharashtra Civil Courts Act, 1869
(3)Every order of the District Judge passed an appeal under sub-section (2) from the order of a [Civil Judges] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] shall be subject to an appeal to the High Court under the rules contained in the Code of Civil Procedure applicable to appeals from appellate decrees.]
