(1)An appeal shall lie to the High Court from an award made under this Chapter, in any of the following cases, namely :-(a)where the decision is that of the President of the Tribunal sitting alone in pursuance of clause (b) of sub-section (1) of section 76;(b)where the decision is that of the Tribunal, and(i)the President of the Tribunal grants a certificate that the case is a fit one for appeal, or(ii)the High Court grants special leave to appeal :Provided that the High Court shall not grant such special leave unless the President of the Tribunal has refused to grant a certificate under sub-clause (i) and the amount in dispute is not less than five thousand rupees.
