Report No. 44

4. France:

Position regarding appeals to the Court of Cessation:

(i) Valuation not directly provided for. But it may be noted that appeals to the first appellate court from the trial court (court of grand instance) are ordinarily allowed only if valued at a certain amount, roughly, 200 U.S. Dollars.

(ii) Appeal limited to question of law.

(iii) Leave not required.