Workmen's Compensation Act, 1923
30. Appeals
(1) An appeal shall lie to the High Court from the following
orders of a Commissioner namely :-
(a) an order as awarding as compensation a
lump sum whether by way of redemption of a half-monthly payment or otherwise or
disallowing a claim in full or in part for a lump sum;
(a) an order awarding
interest or penalty under section 4A;
(b) an order refusing to allow redemption of a
half-monthly payment;
(c) an order providing for the distribution of
compensation among the dependants of a deceased workman or disallowing any
claim of a person alleging himself to be such dependant;
(d) an order allowing or disallowing any claim
for the amount of an indemnity under the provisions of sub-section (2) of
section 12; or
(e) an order refusing to register a memorandum
of agreement or registering the same or providing for the registration of the
same subject to conditions :
Provided that no appeal shall lie against any
order unless a substantial question of law is involved in the appeal and in the
case of an order other than an order such as is referred to in clause (b)
unless the amount in dispute in the appeal is not less than three hundred
rupees :
Provided further that no appeal shall lie in any
case in which the parties have agreed to abide by the decision of the
Commissioner or in which the order of the Commissioner gives effect to an
agreement come to by the parties :
Provided further that no appeal by an employer
under clause (a) shall lie unless the memorandum of appeal is accompanied by a
certificate by the Commissioner to the effect that the appellant has deposited
with him the amount payable under the order appealed against.
The period of limitation for an appeal under this section shall
be sixty days.
(3) The provisions of section 5 of the Limitation Act 1963 (36 of 1963) shall
be applicable to appeals under this section.