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State of Chattisgarh - Section

Section 166 in High Court of Chhattisgarh Rules, 2005

166.

The following scale of costs shall ordinarily be allowed to the successful party in appeals to the High Court: -
(1)Appeals from Decree
Amount or value of the claim Costs
Not exceeding Rs. 2,000 Drawing grounds of Appeal Hearing fee Rs. P.20.005 per cent on the valuation
Exceeding Rs. 2,000 and not exceeding Rs. 3,000 Drawing grounds of Appeal Hearing fee 30.005 per cont on the valuation
Exceeding Rs. 3,000 and not exceeding Rs. 5,000 Drawing grounds of Appeal Hearing fee 40.005 per cent on the valuation
Exceeding Rs. 5,000 and not exceeding Rs. 10,000 Drawing grounds of Appeal Hearing fee 50.00400.00
Exceeding Rs. 10,000 and not exceeding Rs.20,000 Drawing grounds of Appeal Hearing fee 100.00750.00
Exceeding Rs. 20.000 and not exceeding Rs.50,000 Drawing grounds of Appeal Hearing fee 200.001000.00
Exceeding Rs. 50,000 Drawing grounds of Appeal Hearing fee 500.001,000 Plus one per cent on the excess over Rs.50.000 subject to a maximum of Rs. 10,000/-
(2)Second Appeals
Not exceeding Rs. 1,000 Drawing grounds of Appeal Hearing fee 100.00250.00
Exceeding Rs. 1,000 and not exceeding Rs. 5,000 Drawing grounds of Appeal Hearing fee 100.00350.00
Exceeding Rs. 5,000 and not exceeding Rs. 10,000 Drawing grounds of Appeal Hearing fee 100.00500.00
(3)Appeals From Orders
Not exceeding Rs. 5,000   Same as Second Appeals
Exceeding Rs. 5,000 Drawing grounds of Appeal Hearing fee 100.00500.00
(4)RevisionAs determined by the Court
(5)Reviews(Where notice is given and opposite party appears)
(i)In First Appeals, the costs to be fixed by the Court.
(ii)In Second and Miscellaneous Appeals the same costs as were allowed upon the hearing.
(6)Any other Appeal(s)The same costs as were allowed at the previous hearing.
(7)Applications(Where notice is given and opposite party appears)To be fixed by the Judge or Judges who hear the application.
(8)Matrimonial (Including Divorce) SuitsIn proceedings arising out of matrimonial disputes, the Court may fix the cost to be paid by a party in respect of cost and litigation expenses depending upon the facts and circumstances of the case.