Introduction

Appeal from original decree

From the judgment and decree of the Civil courts of first instance viz. the Civil Judge, Additional District Judge and the High Court in its original jurisdiction appeal may be filed to challenge the said judgment and decree as the 1 st appeals before various courts depending upon the subject matter of the case and its monetary value.

For example in Delhi in certain cases, the first appeal from Civil Judge may lie to the Senior Civil Judge but in some other cases it may lie directly to the higher courts. The hierarchy and forums for appeal are set by the concerned High Court from time to time in exercise of its administrative power.