Constitution of India, 1949
133. Appellate jurisdiction of Supreme Court
in appeals from High Courts in regard to civil matters.-
(1) An appeal shall lie to the Supreme Court
from any judgment, decree or final order in a civil proceeding of a High Court
in the territory of India if the High Court certifies under Article 134A-
(a) that the case
involves a substantial question of law of general importance; and
(b) that in the
opinion of the High Court the said question needs to be decided by the Supreme
Court.
(2) Notwithstanding anything in Article 132,
any party appealing to the Supreme Court under clause (1) may urge as one of
the grounds in such appeal that a substantial question of law as to the
interpretation of this Constitution has been wrongly decided.
(3) Notwithstanding anything in this article,
no appeal shall, unless Parliament by law otherwise provides, lie to the
Supreme Court from the judgment, decree or final order of one Judge of a High
Court.