5A. [Court to inform parties as to where an appeal lies in cases where parties are not represented by pleaders.
Except where both the parties are represented by pleaders, the Court shall, when it pronounces its judgment in a case subject to appeal, inform the parties present in Court as to the Court to which an appeal lies and the period of limitation for the filing of such appeal and place on record the information so given to the parties.][Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 70 (w.e.f. 1.2.1977).]
