Section 4 in The Legal Practitioners' Fees Rules, 1973
4.
(1)In Courts subordinate to the High Court, in appeals for money, effects or other personal property or for land other than immovable property of any description, the fees payable to practitioners shall be as calculated under rule 3(2) subject to a minimum of Rs. 300.00.(2)When such appeals are settled, withdrawn, compromised or dismissed for default, the fee payable shall be one-half of the fees calculated under sub-rule (1).
