594. [ Fees allowable on taxation in cases not admitting of valuation in terms of money. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989), published in U. P. Gazette, dated 26-8-1989.]
- In all suit proceedings, appeals and revisions arising therefrom where the subject-matter of the suit proceeding, appeal or revision, is incapable of valuation, the fees allowable on taxation shall be :(i)Rs. 100 in the Court of a Munsif;(ii)Rs. 200 in the Court of a Civil Judge;(iii)Rs. 300 in the Court of a District Judge :Provided that in case any such matter is decided ex parte or without contest or dismissed for default or non-prosecution or for any such reason, the fees allowable on taxation shall be half of those prescribed for each such Court.]
