Section 7(2) in Industrial Disputes (Appellate Tribunal) Act, 1950
(2)No appeal shall lie from --(a)any award made by the Industrial Tribunal set up under the Industrial Disputes Act, 1947 (XIV of 1947), by the notification of the Government of India in the Ministry of Labour, No.L.R.- 2(205), dated the 13th June, 1949; or(b)any award or decision of an industrial tribunal made with the consent of parties or from any settlement arrived at between the parties in the course of conciliation proceedings, whether before a conciliation officer or a conciliation board or any other authority or from any decision of an arbitrator appointed under any law with the consent of parties to settle the dispute.
