(1)An appeal shall, when it is allowed by law, lie from any decree or order in a civil suit or proceeding,-(i)of the Chief Judge or the Additional Chief Judge of the City Civil Court, to the High Court;(ii)of the [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] of the City Civil Court-(a)to the Court of the Chief Judge, when the amount or value of the subject matter of the suit or proceeding [is not more than rupees [five lakhs] [Substituted by Act No.28 of 2000.]];(b)to the High Court in other cases; and(iii)[ of the [Junior Civil Judge] [Substituted by Act No.1 of 1980.] of the City Civil Court, to the Court of the Chief Judge.]
