Section 74 in Jammu and Kashmir Panchayati Raj Act, 1989
74. Appeals and revisional powers.
(1)Unless otherwise provided in this Act, no appeal shall lie from any sentence, decree or order passed by a Panchayati Adalat in any suit or case tried by it.(2)On an application made within 60 days by any of the parties to a suit or case tried by a Panchayati Adalat or on his own motion : -(a)the District Judge having jurisdiction may in relation to any such suit ; and(b)the Sessions Judge having jurisdiction may in relation to any such case ;call for and examine the record of proceedings of a Panchayati Adalat for purpose of satisfying himself as to the legality or propriety of any decree or sentence passed or as to the regularity of the proceedings held by such Panchayati Adalat.(3)If it appears to the District Judge or the Sessions Judge, as the case may be, that any decree, order of sentence passed or any proceedings taken by a Panchayati Adalat should be modified, cancelled or reversed, he may pass such order as he thinks just.(4)All appeals pending before any court of competent jurisdiction at the commencement of this Act, shall be disposed of as such by the District Judge or Session Judge in accordance with law under which it was made and in doing so, he may confirm, reverse or modify the decision or order appealed from.(5)The order of the District Judge, or the Sessions Judge, as the case may be, passed under sub-section (3) or sub-section (4) shall be final.
