In all suits decided by Civil Judge [* * * *] [Words "of the first class in the exercise of his ordinary and special original jurisdiction" were repealed by Bom. Act 28 of 1930, Section 2.] of which the amount or value of the subject-matter exceeds [fifty thousand rupees] [Substituted for the words "twenty-five thousand rupees" by the Bombay Civil Courts (Amendment) Act, 1982 (Maha. Act 10 of 1983). Section 3 (1-1-1984).], the appeal from his decision shall be direct to the High Court.
