20. Appeals from District and Additional Judges.

(1) Save as otherwise provided by any enactment for the time being in force, an appeal from a decree or order - of a District Judge or Additional Judge shall lie to the High Court.

(2) An appeal shall not lie to the High Court from a decree or order of an Additional Judge in any case in which, if the decree or order had been made by the District Judge, an appeal would not lie to that Court.