Section 13 in The Legal Practitioners' Fees Rules, 1973
13.
In the High Court, in appeals from orders rehearing on review, and other miscellaneous cases (not being applications provided for in rule 21), fees are payable on the following scale, namely:-(1)If the amount or value of the claim does not exceed Rs. 5,000.00 at 3 per cent.(2)If the amount or value of the claim exceeds Rs. 5,000.00 and does not exceed Rs. 10,000.00, on Rs. 5,000.00 as above, and on the remainder at 2 per cent.(3)If the amount or value of the claim exceeds Rs. 10,000.00 and does not exceed Rs. 20,000.00, on Rs. 10,000.00 as above, and on the remainder at 1 per cent.(4)If the amount or value of the claim exceeds Rs. 20,000.00 and does not exceed Rs. 50,000.00, on Rs. 20,000.00 as above, and on the remainder at = per cent.(5)If the amount or value of the claim exceeds Rs. 50,000.00, on Rs. 50,000.00 as above, and on the remainder at per cent .
