Section 4(5) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(5)An appeal against the order passed under sub-rule (4) may be preferred by the person aggrieved within 15 days from the date of such order and such appeal shall be dealt with and disposed of by the Claims Commissioner whose decision thereon shall be final.
