Section 34(1) in The Maharashtra Rent Control Act, 1999
(1)Notwithstanding anything contained in any law for the time being in force, an appeal shall lie-(a)in Brihan Mumbai, from a decree or order made by the Court of Small Causes, Mumbai, exercising jurisdiction under section 33, to a bench of two Judges of the said Court which shall not include the Judge who made such decree or order;(b)elsewhere, from a decree or order made by a Judge of the Court of Small Causes established under the Provincial Small Causes Courts Act, 1887, or by the Court of the Civil Judge deemed to be the Court of Small Causes under clause of sub-section (2) of section 33 or by a Civil Judge exercising such jurisdiction, to the District Court:Provided that no such appeal shall lie from,-(a)a decree or order made in any suit or proceeding in respect of which no appeal lies under the Code of Civil Procedure, 1908;(b)a decree or order made in any suit or proceeding (other than a suit or proceeding relating to possession) in which the plaintiff seeks to recover rent in respect of any premises and the amount or value of the subject matter of which does not exceed-(i)where such suit or proceeding is instituted in Brihan Mumbai -Rs. 10,000; and(ii)where such suit or proceeding is instituted elsewhere, the amount upto which the Judge or Court specified in clause (b) is invested with jurisdiction of a Court of Small Causes, under any law for the time being in force;(c)an order made upon an application for fixing the standard rent or for determining the permitted increases in respect of any premises except in a suit or proceeding in which an appeal lies;(d)an order made upon an application by a tenant for a direction to restore any essential supply or service in respect of the premises let to him.
