(1)Save as aforesaid, an appeal from a decree or order of a Civil Judge shall lie;(a)to the District judge where the value of the original suit in which or in any proceeding arising out of which the decree or order was made did not exceed five thousand rupees, and(b)to the high Court in any other cases .(2)Where the function of receiving any appeals which lie to the District Judge under sub-section (1) has been assigned to an Additional District Judge, the appeal's may be preferred to the Additional District Judge.
