appeal

: a proceeding in which a case is brought before a higher court for review of a lower court's judgment for the purpose of convincing the higher court that the lower court's judgment was incorrect; also : a proceeding for the review of an agency decision at a higher level within the agency or in a court — see also affirm — compare certiorari, new trial, rehearing : a proceeding for the review of an agency decision at a higher level within the agency or in a court — see also affirm — compare certiorari, new trial, rehearing

Note: The scope of an appeal is limited. The higher court will review only matters that were objected to or argued in the lower court during the trial. No new evidence can be presented on appeal.

: to take a lower court's decision to a higher court for review

: to take a lower court's decision to a higher court for review