(2)Every award of the Tribunal, and every order made by the Tribunal for the payment of money, shall be enforced by the Court of Small Causes of Calcutta as if it were a decree of that Court.[77A. Appeal. - (1) An appeal shall lie to the High Court from an award 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 clause (6) of section 77;(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 five thousand rupees or upwards.
