Anjani Kumar Mishra, J. - (1.) Heard Sri V.C. Dixit for the revisionist.
(2.) The instant revision is directed against the award dated 8.3.1996, passed in Motor Accident Claim Petition No. 3/1993.
(3.) Although an award passed by the Motor Accident Claim Tribunal is appealable , under Section 173 of the Motor Vehicles Act, 1988 but sub-section 2 thereof provides that no appeal shall lie against an award of the Claims Tribunal where the amount in dispute is less than Rs. 10,000/-.;