- When the amount of compensation has been settled by the Court, and there is any dispute as to the apportionment thereof, or when a reference to the Court has been made under the last preceding Section, the Judge sitting alone shall decide the proportions in which the persons interested are entitled to share in such amount.Appeal. - An appeal shall lie from every such decision to the High Court, unless the Judge whose decision is appealed from is not the District Judge, in which case the appeal shall lie, in the first instance, to the District Judge.Every appeal under this Section shall be presented within the time and in manner provided by the [Code of Civil Procedure] [Act 8 of 1859 was repealed and re-enacted by Act 10 of 1877, which again was repealed and re-enacted by Act 14 of 1882. The latter Act has again been repealed and re-enacted by the Code of Civil Procedure) [V of 1908] and this reference should now be taken to be made to the latter Code-see Section 158 thereof.] for regular appeals in suits.
