Section 17 in The Karnataka Small Cause Courts Act, 1964
17. Appeals from certain orders of Court of Small Causes.—
An appeal shall lie from every order under section 35A and section 95 of the Code as specified in and to the extent provided by section 104 of the Code,—(a)to the High Court where the order is of the Court of Small Causes in the City of Bangalore;(b)to the District Court in other cases;1
