(1)An appeal shall lie to the High Court from-(a)every decree passed by the City Civil Court; and(b)every order passed by the City Civil Court being-(i)an order specified in sub-section (1) of section 104 of the Code of Civil Procedure, 1908, and in particular, in Order XLIII of the First Schedule to the Code of Civil Procedure, 1908, or an order under clause (i) or clause (ii) of section 14, or(ii)any other order, from which an appeal lies to the High Court under any law.
