Report No. 44
The Appellant Jurisdiction of the Supreme Court in Civil Matters
1. Article 133 of the Constitution and the valuation limit.-
Article 133 of the Constitution provides for an appeal to the Supreme Court from any judgment, decree or final order in a civil proceeding of a High Court if-
(a) the value of the subject-matter of the dispute is not less than twenty thousand rupees, or
(b) some claim or question respecting property of the like amount is involved in the judgment, decree or final order, or
(c) the case is in the opinion of the High Court fit for appeal to the Supreme Court.
In case of (a) or (b), if the judgment, decree or final order affirms the decision of the Court immediately below, there must be involved in the appeal a substantial question of law.
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