Section 11 in The Legal Practitioners' Fees Rules, 1973
11.
(1)A Subordinate Judge's Court or a District Court shall, when dealing with any suit, application, petition or other matter, within the ordinary pecuniary jurisdiction of a Munsif's Court owing to there being no Munsif's Court with jurisdiction or other cause, be deemed to be a Munsif's Court for the purpose of rules 1 to 10.(2)In suits, appeals, execution proceedings and in the special cases referred to in rule 10, where the amount of work involved is unusually heavy or the proceedings take a considerable time, having regard to the value of the suit, appeal or proceedings or the special cases, as the case may be, the Court may, on the application of a party, direct that a higher fee than would ordinarily be admissible under these rules be allowed to a party for reasons to be recorded in writing.(3)So far as the fee payable to a Law Officer of the State or Legal Practitioner doing such work for, and on behalf of, the State or an officer of the State or State Government Undertaking is concerned, he shall be entitled to claim at the rates or scales provided as above only whenever the Courts concerned award costs and in all other cases where no costs are awarded, such Law Officer or Legal Practitioner doing such work for the State Government or an Undertaking of the State Government or its Officers, shall be eligible to claim only such fee provided under any of the Standing Orders regulating the payment of fees, subject to which the Legal Practitioner was appointed or engaged for such purpose.Rules 3 to 11 of the Legal Practitioner's Fees Rules, 1973 prescribe the fees to be paid to the Legal Practitioners in various types of civil suits filed in the Courts of the District Munsif, Subordinate Judge's Court and District Judge's Court and the Courts of Small Causes.;High Court
