(a)(i)In Inter-pleader suits the fee to be given to the advocate for original plaintiff shall be one-fourth of the fee prescribed under Rule 5, subject to a maximum of Rs. 1.500/(ii)In suits under Order XXXVI and XXXVII of the First Schedule to the Code of Civil Procedure where leave to defend has not been granted the fee shall be half the fee prescribed under Rule 5, subject to a maximum of Rs. 1,500/-.
