Introduction

Limitation

The appeal to a High Court from any decree or order has to be filed within 90 days from the date of decree or order, but if a decree or order of any High Court is to be appealed in the same court the period of limitation is 30 days. Equally, the period of limitation for filing appeal to any subordinate court from any order or decree is 30 days.

The period of limitation for seeking review of a Judgment is 30 days and for invoking revisionary jurisdiction of the High Court is 90 days.

Court fee

The court fee in Civil appeals is payable as per the schedule.