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Code of Civil Procedure, 1908 110.Value of subject-matter .- n each of the cases mentioned in clauses (a) and (b) of vc section 109, the amount or value of the subject-matter of the suit in the Court of first instance must be {Subs., ibid., for "ten thousand"} [twenty thousand! rupees or upwards, and the amount or value of the subject-matter in dispute on appeal to {Subs. by the A.O.1950 for "His Majesty in Council".} [the Supreme Court] must be the same sum or upwards, or the {Subs., ibid., for "decree or final order".} [judgment, decree or final order] must involve, directly or indirectly, some claim or question to or respecting property of like amount or value, and where the {Subs., ibid., for "decree or final order".} [judgment, decree or final order] appealed from affirms the decision of the Court immediately below the Court passing such {Subs., ibid., for "decree or final order".} [judgment, decree or final order], the appeal must involve some substantial question of law.    |
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