(13)An appeal -(a)from a judgement or order of a criminal court, except in cases in which the appellant or a person tried with him has been sentenced to death or imprisonment for life; Provided that in the exercise of such power a Single Judge shall not impose a sentence of death or imprisonment for life;(b)[ from an original decree or order in any suit or other proceeding, where the amount or value of the subject-matter of the suit or other proceeding does not exceed [forty lakh rupees.] [Substituted by Act No. 6 of 1966.]](c)from an original decree when such appeal relates to costs only;(d)from an order under section 104 of the Code of Civil Procedure, 1908, except an order of the kind mentioned in clause (h) of sub-section (1) of the said section or in clauses(c) , (d) or (j) of Rule 1 of Order XLIII of the First Schedule to the said Code;(e)from an appellate decree or order;(f)under section 79 (3) of the Insolvency Act, 1955; and(g)under section 476 B of the Code of Criminal Procedure, 1898.(h)[ from an award passed by the Motor Accidents Claims Tribunal.] [Inserted by Act No. 15 of 2018, dated 3.7.2018.]
