Section 21(2) in The Displaced Persons (Debts Adjustment) Act, 1951
(2)In determining the amount due under any such decree or settlement, the Tribunal shall accept as binding the findings of the Court which passed the decree or the facts contained in the settlement, as the case may be, to the extent to which the findings or the facts are not inconsistent with the provisions of this Act:Provided that the Tribunal shall not determine any claim under any such decree until any appeal or revision filed against it has been finally decided or the period allowed for any appeal therefrom has 75 expired, and in all such cases the finding of the Tribunal shall be based on the final decree.
