523. [ [Substituted by Notification No. A/1866-1-14-1-38-IV-A, dated 25-3-1996, Published in M.P. Rajpatra, Part I, dated 19-1-1996.]
In suits and appeals decided on the merits, the fees ordinarily payable shall be calculated according to the following scale :-(i)If the value of the claim does not exceed 5000/-10 per cent subject to minimum of Rs. 100/-(ii)If the value exceeds Rs. 5000/- but does not exceed Rs. 25,000/-on Rs. 5,000/- as above and on the remainder 5 per cent.(iii)If the value exceeds Rs. 25,000/- but does not exceed Rs. 50,000/-on Rs. 25,000/ as above and on the remainder 3 per cent.(iv)If the value exceeds Rs. 50,000/- on Rs. 50,000/- as above and on the remainder 2 per cent subject to a maximum of Rs. 7,500/-Explanation. - For the purposes of this rule, the value of claim on any suit or appeal shall be taken to be the value stated in the plaint or memorandum of appeal except where the value has been in issue in the suit or appeal in which case the value determined by the Court shall be taken to be the value of the claim. In cases in which the subject-matter of the claim does not admit of valuation or the pecuniary value of the right sought to be endorsed cannot be exactly defined, the fee may be calculated according to the valuation under Section 7, Act VII of 1870, for computation of the Court-fees payable or a reasonable fee may be allowed, regard being had to the time occupied by the proceedings in the case and the nature of the question raised].
