Section 12 in The Legal Practitioners' Fees Rules, 1973
12.
(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fees are payable on the same scales as under rule 3(2)(b):Provided that when the appeal is compromised, settled, withdrawn or dismissed for default (a) before the appeal gets into the ready board, the fee shall be one-fourth of the fee prescribed under rule 3(2)(b) and (c) after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.(2)When the amount or value of the claim in the appeal exceeds Rs. 2000.00, an additional fee calculated at one-third of the fee allowable under clause (1) shall be payable to a junior practitioner engaged with a senior practitioner:Provided that the junior was on record at least from the last of the dates fixed for appearance of the respondent:Provided further that in any case where a junior's fee is payable under this rule or under rule 19, the Court shall have discretion to fix that fee at half the senior's fee instead of one-third.(3)The fees for the junior Legal Practitioner for setting of documents for translation and or printing in first appeals shall be minimum of Rs. 25.00 and a maximum of Rs. 50.00 subject to the discretion of the Taxing Officer.
