Indian Divorce Act, 1869

56. Appeal to the Supreme Court

Any person may appeal to ²³[the Supreme Court] from any decree (other than a decree nisi) or order under this Act of a High Court made on appeal or otherwise,

and from any decree (other than a decree nisi) or order made in the exercise of original jurisdiction by Judges of a High Court or of any Division Court from which an appeal shall not lie to the High Court,

when the High Court declares that the case is a fit one for appeal to ²³[the Supreme Court].