Section 275 in Rules of the High Court of Judicature for Rajasthan, 1952
275. Matrimonial cases.
- In matrimonial suits and appeals arising therefrom the fees to be allowed on taxation shall, subject to such order as the Court may. having regard to the difficulty or duration of the case, allow, be as given below, namely:-(1)in an undefended case Rs. 200/-(2)in a defended case-(i)up to the end of the first day of hearing Rs. 200/-(ii)for each succeeding day or part of a day, such part being not less than one hour's duration Rs. 100/-
