Section 24(1) in The Consumer Protection (Amendment) Act, 2002
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), an appeal under section 27, both on facts and on law, shall lie from-(a)the order made by the District Forum to the State Commission;(b)the order made by the State Commission to the National Commission; and(c)the order made by the National Commission to the Supreme Court.
