Section 272 in Rules of the High Court of Judicature for Rajasthan, 1952
272. First appeal in which application for summary determination is made.
- The fee to be allowed on taxation in a First appeal on the disposal of an application for the summary determination of such appeal under rule 111 of Chapter VIII shall be as follows:-(i)Where the application for the summary determination of an appeal is allowed and the appeal dismissed, the fees shall be as in sub-rule (i) of rule 271.(ii)Where the application for the summary determination of an appeal is rejected, one-fourth of the amount of fee taxable under sub-rule (i) of rule 271 shall, subject to a minimum of Rs. 50/-, be allowed to the appellant as against the party which made the application. Any order as to costs passed under this clause shall not effect the costs in the appeal.
