Section 12(1) in The Legal Practitioners' Fees Rules, 1973
(1)In the High Court, in appeals from original or appellate decrees in suits for money, effects or other personal property, or for land or other immovable property or any description, fees are payable on the same scales as under rule 3(2)(b):Provided that when the appeal is compromised, settled, withdrawn or dismissed for default (a) before the appeal gets into the ready board, the fee shall be one-fourth of the fee prescribed under rule 3(2)(b) and (c) after appeal stands on the ready board, the fee shall be one-half of the fee prescribed under rule 3(2)(b) subject to this, in all the above cases, the minima prescribed in rule 14 shall apply:Provided further that when the appeal is from an award or from any part of an award of a Court in a land acquisition case as between the Collector and the claimant or claimants, the maximum fee shall be Rs. 2000.00.
