Section 34 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
34. Fees to pleaders.
- The following principles shall be adopted in fixing the fees to Pleader for work connected with the proceedings under the Act before the Special Appellate Tribunal and the Tribunal:-(1)Fees payable to pleaders for appearance before the Special Appellate Tribunal:-The Special Appellate Tribunal shall, for taxation, fix the fees payable to be pleaders, for work connected with the proceedings before it, in the same manner in which the High Court fixes Advocate's fee for taxation in appeals against the orders of lower Courts, irrespective of the fact whether it allows costs to any of the contesting parties or not:Provided that in respect of a batch of connected cases, in which the result is determined by a single case, the Special Appellate Tribunal shall fix one regulation fee.(2)Fees payable to pleaders for appearance before the Special Appellate Tribunal for preparation of the case and for argument.-(a)For preparation of the case, a fixed fee of Rs. 100 for each case.(b)For arguments, if the time taken does not exceed three hours, a fixed fee of Rs. 35 for each case; if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 50 for each case and if the time taken exceeds six hours, a fixed fee of Rs. 75 for each case:Provided that in respect of a batch of connected cases, in which the result is determined by a single case, the Special Appellate Tribunal shall fix one regulation fee.(c)The Special Appellate Tribunal shall fix the fee payable to the Pleaders in each case irrespective of the fact, whether it allows costs or not.(3)Fees payable to pleaders for appearance before the Tribunal. - The Tribunal shall fix the fee payable to Pleaders for work connected with appeals under subsection (3) of section 11, as follows:-(a)For preparation of the case, a fixed fee of Rs. 15 for each case;(b)For arguments, if the time taken does not exceed three hours, a fixed fee of Rs. 15 for each, case; if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 30 for each case and if the time taken exceeds six hours a fixed fee of Rs. 50 for each case:Provided that in respect of a batch of connected cases in which the result is determined by a single case, the Tribunal shall fix one regulation fee.(c)The Tribunal shall fix the fee payable to the Pleaders in each case, irrespective of the fact whether it allows costs or not.
