Section 342(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Any Claims Tribunal constituted for [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] where the amount of compensation awarded by it does not exceed Rs. 25,000 shall have all the powers of the City Civil Court, and where such amount exceeds Rs. 25,000 shall have all the power of the High Court, for the purpose of execution of the award, as if the award is a decree for the payment of money made in suit by the City Civil Court or the High Court, as the case may be.
