Section 233 in The Punjab Motor Vehicles Rules, 1989
233. [ Form and manner of appeals against the award of Claims Tribunal. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)An appeal against the judgment of the Claims Tribunal, shall be preferred in the form of a memorandum signed by the applicant or by anadvocate duly empowered by such applicant in this behalf, before the HighCourt.(2)The memorandum shall concisely specify the grounds of appeal without any argument or narration and such grounds shall be numbered consecutively.(3)Save as provided in sub-rules (1) and (2), the provisions of Order XLI and XXI in the First Schedule to the Code of Civil Procedure, 1908, (5 of 1908), shall mutatis mutandis apply to the appeals referred above.
