Section 47 in The Parsi Marriage And Divorce Act, 1936
47. Appeal to High Court
.[(1)] [Section 47 renumbered as sub-Section (1) thereof by Act 5 of 1988, Section 18 (w.e.f. 15.4.1988).] An appeal shall lie to the High Court from(a)the decision of any Court established under this Act, whether a Chief Matrimonial Court or District Matrimonial Court, on the ground of the decision being contrary to some law or usage having the force of law, or of a substantial error or defect in the procedure or investigation of the case which may have produced error or defect in the decision of the case upon the merits, and on no other ground; and(b)the granting of leave by any such Court under sub-section (3) of section 29:Provided that such appeal shall be instituted within three calendar months after the decision appealed from shall have been pronounced.(2)[ Every appeal under sub-section (1) shall be heard by a Bench of two Judges of the High Court.] [Inserted by Act 5 of 1988, Section 18 (w.e.f. 15.4.1988).]
