120. [ Appeal against the award of Claims tribunal. [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]
(1)An appeal against the award of Claims Tribunal shall be preferred in the form of a memorandum stating concisely the grounds on which the appeal is preferred.(2)It shall be accompanied by a copy of the judgment and the award appealed against along with a fee of one hundred rupees in the form of court fee stamp(s).]
