- When such suits or appeals are decided ex-parte, admission or compromised, withdrawn or dismissed for default or when an appeal is rejected under Order XLI, Rule 10 of the Code,-(1)if the amount or value of the claim does does not exceed Rs. 5,000/- not exceeding 5 percent;(2)if the amount of value exceeds Rs. 5,000/- and does not exceed Rs 20,000/- on Rs. 5000/- as above, and on the remainder not exceeding 2 ½ per cent;(3)if the amount or value exceed Rs. 20,000/- and does not exceed Rs. 50,000/- on Rs. 20,000/- as above and on the remainder not exceeding 1 per cent;(4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at the rate of ½ per cent subject to maximum fee of Rs. 1250/-:Provided that in an uncontested reference to a civil court under the Rajasthan Land Acquisition Act, 1953, the scale of fee shall be one half of that allowed in a contested reference, calculated on the amount decreed in excess of the amount allowed by the Collector:Provided further that in suit, or appeals compromised or withdrawn, a court may, having regard to the stage at which the compromise or the petition of withdrawal is filed, award the full fee as prescribed in the Rule 445 supra.
