Section 34 in Delhi and Ajmer Rent Control Act, 1952
34. Appeals.
(1)any person aggrieved by any decree or order of a court passed under this Act may, in such manner as may be prescribed, prefer an appeal-(a)to the court of the senior subordinate judge, if any, where the value of the case does not exceed two thousand rupees:Provided that here there is no senior subordinate judge, the appeal shall lie to the district judge;(b)to the court of the district judge, where the value of the case exceeds two thousand rupees but does not exceed ten thousand rupees; and(c)to the High Court, where the value of the case exceeds ten thousand rupees.(2)No second appeal shall lie from any decree or order passed in any case under this Act.
