1n. all such suits, referred to above when the claim involved exceeds Rs. 10,000/-, the fee payable shall be calculated at the rate of 10% of the claim involved on the first Rs. 10,000/- and on the next 10,000/- at the rate of 7% and when the claim exceeds Rs. 20,000/- as above and on the next Rs. 30,000/- at the rate of 5% and on the balance at the rate of 3% of the claim on the balance:
Provided, however, that in all suits which are tried in batches of four suits or more and where evidence is recorded is common and the suits are disposed of by a common judgment, the fee payable shall be 1/3rd of the fee admissible under this rule in each suit.
