173. Appeals.—
(1) Subject to the provisions of sub-section
(2), any person aggrieved by an award of
a Claims Tribunal may, within ninety days from the date of the award, prefer an appeal to the High Court:
Provided that no appeal by the person who is required to pay any amount in terms of such award shall
be entertained by the High Court unless he has deposited with it twenty-five thousand rupees or fifty per
cent. of the amount so awarded, whichever is less, in the manner directed by the High Court:
1. Ins. by Act 32 of 2019, s. 55, (w.e.f. 1-4-2022).
2. Subs. by s. 56, ibid., for “section 149” (w.e.f. 1-4-2022).
96
Provided further that the High Court may entertain the appeal after the expiry of the said period of
ninety days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the
appeal in time.
(2) No appeal shall lie against any award of a Claims Tribunal if the amount in dispute in the appeal
is less than 1[one lakh] rupees.
