(1)Appeals from the decrees and others passed by a Court of District Judge in original suits and proceedings of civil nature shall, when such appeals are allowed by law, lie to the High Court.(2)Appeals from the decrees and others passed by a Court of Senior Civil Judge in original suits and proceedings of civil nature shall, when such appeals are allowed by law, lie-(a)to the Court of the District Judge of the district when the amount or value of the subject matter of the original suit or proceedings is less than five lakhs of rupees [or such other sum as the High Court may, by notification, from time to time specify.] [Substituted 'or such other sum as the High Court may, from time to time specify' by Gujarat Act No. 7 of 2014, dated 28.7.2014.](b)to the High Court in other cases.(3)Appeals from the decrees and others passed by a Court of Civil Judge in suits or proceedings of a civil nature shall, when such appeals are allowed by law, lie to the Court of District Judge of the district:Provided that the High Court may, in consultation with the State Government, by notification, direct that such appeals against decrees and orders may lie to the Court of Senior Civil Judge when the amount or value of the subject matter of the suit or proceeding is less than one lakh of rupees and thereupon appeals shall be preferred accordingly.(4)The provision of this section will apply to all decreed and others made after the appointed date irrespective for the fact whether the suits or proceedings in which they are made were instituted before or after the appointed date.
