Report No. 10
60. Appeals in proceedings before court.-
(1) Subject to the provisions of the Code of Civil Procedure, 1908 ( 5 of 1908) applicable to appeals from original decrees, an appeal shall lie from the final order of the court in any proceedings under this Act to the court authorised to hear appeals from the decisions of that court.
[Section 54, earlier half, L.A.A.]
(2) From any decree of a district court passed on an appeal under sub-section (1) an, appeal shall lie to the High Court if but only if the amount or value of the subject-matter in dispute in appeal exceeds two thousand rupees or the case involves any question of title to land.
(3) From any decree of the High Court passed on appeal under sub-section (1) an appeal shall lie to the Supreme Court subject to the provisions contained in section 110 of the Code of Civil Procedure, 1908 (5 of 1908) and. In Order XLV of the First Schedule thereto.
[Section 54, latter half, L.A.A.]
(4) Notwithstanding anything contained in this section no appeal shall lie from any order (whether a final order or not) passed by the court on a preference under section 5, section 34, or the second proviso to sub-section (1) of section 68.
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