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State of Rajasthan - Section

Section 271 in Rules of the High Court of Judicature for Rajasthan, 1952

271. Suits applications for probate and letters of administration and appeals from original or appellate decrees.

(1)The fee to be allowed on taxation in a contested suit, or a contested application for probate or letters of administration, or an appeal, contested or uncontested, from an original or appellate decree in a suit shall subject to a minimum of Rs. 75/- in a suit or an application for probate or letters of administration or a First Appeal and Rs. 32/- in a Second Appeal, be an amount calculated on the value of the claim in accordance with the following scale, namely:-
(i) on the first Rs. 5.000/- 7 ½ per cent.
(ii) on the next Rs. 15,000/- 3 per cent.
(iii) on the next Rs. 30,000/- 1 ½ per cent.
on the remainder 1 per cent.
(2)When any suit or application for probate or letters of administration is decided ex-prate, on confession of judgment or on compromise, or withdrawn or dismissed for default, the amount of fee to be included in the taxation of costs shall be one-half of the amount calculated in accordance with the scale given in sub-rule (1) subject to a minimum of Rs. 75/-.