Parsi Marriage and Divorce Act, I936
47. Appeal to High Court
23 [(1)] An appeal shall
lie to the High Court from-
(a) the decision of any Court established
under this Act, whether a Chief Matrimonial Court or District Matrimonial
Court, on the ground of the decision being contrary to some law or usage having
the force of law, or of a substantial error or defect in the procedure or
investigation of the case which may have produced error or defect in the
decision of the case upon the merits, and on no other ground; and
(b) the granting of leave by any such Court
under sub-section (3) of section 29:
Provided that such appeal shall
be instituted within three calendar months after the decision appealed from
shall have been pronounced.
12 [(2) Every appeal
under sub-section (1) shall be heard by a Bench of two Judges of the High
Court.]