Report No. 236
PART II
APPELLATE JURISDICTION
1. Petition for special leave to appeal |
250.00 |
[1(a) Consolidated process fee for intimating contesting respondents |
10.00 |
2. Lodging and registering petition of appeal - where the amount of value of the subject-matter in dispute is Rs. 20,000 or below that sum |
250.00 |
For every Rs. 1,000 in excess of Rs. 20,000 |
5.00 |
for every thousand rupees or part thereof |
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In case, where it is not possible to estimate at a money value the subject matter in dispute Provided - |
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(1)that the maximum fee payable in any case shall not exceed Rs. 2,000 and (2) that where an appeal is brought by special leave granted by the court credit shall be given to the appellant for the amount of court fee paid by him on the petition for special leave to appeal.] |
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[3. Lodging of statement of case of caveat] |
20.00 |
4. Application for review of judgement or order of court the same fee as was paid on the original proceedings |
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[5.petiton of Appeal under Consumer Protection Act, 1986 |
250.00 |