The Motor Vehicles Act, 1988

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:

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 ten thousand rupees.

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