Section 37(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(1)An appeal shall lie from the following orders (and from no others) to the Court authorised by law to hear appeals from original decrees of the Court passing the order namely:-(a)granting or refusing to grant any measure under section 9;(b)setting aside or refusing to set aside an arbitral award under section 34.
