Section 15(1) in The Legal Practitioners' Fees Rules, 1973
(1)In the absence of any other provision to the contrary contained in these rules, the words "the amount or value of the claim" in rules 3 to 13 mean the value as set forth in the plaint, written statement containing a counter claim, memorandum of appeal of cross objection or petition and where the Court-fees are payable ad valorem, the value on which such Court-fees are paid; Where the claim does not admit of valuation, but is valued for purpose of jurisdiction, then, such value, unless the Court orders otherwise.
