Section 5 in The Code Of Civil Procedure (Amendment) Act, 2002
5. Substitution of new section for section 102.-
For section 102 of the principal Act[ as substituted by section 11 of the Code of Civil Procedure (Amendment) Act, 1999 (46 of 1999 )], the following section shall be substituted, namely:-" 102. No second appeal in certain cases.-No second appeal shall lie from any decree, when the subject matter of the original suit is for recovery of money not exceeding twenty- five thousand rupees.
