Section 23 in The Railway Claims Tribunal Act, 1987
23. Appeals .-(1) Save as provided in sub-section (2) and notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), or in any other law, an appeal shall lie from every order, not being an interlocutory order, of the Claims Tribunal, to the High Court having jurisdiction over the place where the Bench is located.
(2)No appeal shall lie from an order passed by the Claims Tribunal with the consent of the parties.(3)Every appeal under this section shall be preferred within a period of ninety days from the date of the order appealed against.
