Report No. 15

49. Appeals from decree and orders.-

Except as otherwise provided in this Act, all decrees and orders made by the court in any proceeding under this Act shall be appealable as decrees of the court made in the exercise of its original civil jurisdiction, and such appeal shall lie to the court to which appeals ordinarily lie from the decisions of the court given in the exercise of its original civil jurisdiction.

Provided that there shall be no appeal on the subject of costs only.

[Section 55, part, Divorce Act.]
[Contrast section 28, H.M.A., section 39, S.M.A. Cf. section 96, Code of Civil Procedure.]