7. Appeals.—  

(1)   An appeal shall lie to a Bench of two or more Judges of the  High Court from a judgement passed or an order made by a single Judge of that Court in the exercise of its Admiralty jurisdiction.

(2)   An appeal shall be preferred within thirty days from the date of judgment or order appealed against.

(3)   An appeal to the Supreme Court from a judgment or final order of a  High Court in the exercise of its Admiralty jurisdiction shall lie only if the value of the subject-matter of the dispute in appeal is not less than one lac rupees and the Supreme Court grants leave to appeal.