LexSection 56 — Appeal to the Supreme Court.
The Divorce Act, 1869
Any person may appeal to 1 [the Supreme Court] from any decree (other than a decree nisi ) or order under this Act of a High Court made on appeal or otherwise, and from any decree (other than a decree nisi ) or order made in the exercise of original jurisdiction by Judges of a High Court or of any Division Court from which an appeal shall not lie to the High Court, when the High Court declares that the case is a fit one for appeal to 1 [the Supreme Court.]Open in Lexace · Ask the AI about this section