Indian Consumer Court Fee Ready Reckoner
Plaint or Written Statement, pleading a set off or Counter Claim, or Memorandum of Appeal presented to any Court.
When the amount of Value of subject matter in dispute:
| Civil suit value (Rs) | Fee payable (%) |
|---|---|
| Upto 15,000 | 4% |
| Above 15,000 - upto 50,000 | 8% |
| Above 50,000 - upto 10 lakh | 10% |
| Above 10 lakh - upto 1 core | 8% |
| Above 1 core | 1% |
Court fees are calculated in India as per the court fees statute of the state where the matter is instituted.
Total value of goods or services and the compensation claimed.
| Claimed value (Rs) | Fee payable (Rs) |
|---|---|
| District Forum | |
| Upto 1 lakh | 100 |
| Above 1 lakh - upto 5 lakh | 200 |
| Above 5 lakh - upto 10 lakh | 400 |
| Above 10 lakh - upto 20 lakh | 500 |
| State Commission | |
| Above 20 lakh - upto 50 lakh | 2000 |
| Above 50 lakh - upto 1 core | 4000 |
| National Commission | |
| Above 1 core | 5000 |
How to file complaint at district consumer Forum?
The complaint can be made on plain paper and you can file it in person or through an authorised agent, after it has been notarised, through registered post or regular post. It is important that you serve a personal or legal notice to the opposite party before filing the complaint.
You will need to file four copies, plus additional copies for each opposite party. And the complaint must be filed within two years from the date of the cause of action having arisen. The court fee for cases involving up to Rs 1 lakh is nil for those holding Antyodaya Anna Yojana cards and Rs 100 for the rest. For cases involving up to Rs 5 lakh the case fee is Rs 200, for case up to Rs 10 lakh the court fee is Rs 400 and for those up to Rs 20 lakh the case fee is Rs 500. The demand draft should be made out to the President, Consumer Disputes Redressal Forum, (name of) district.
How to file complaint at state consumer Forum?
Cases where the value of goods or services exceeds Rs 20 lakh can be filed and orders of the district forum challenged here within 30 days of the order being passed. The court fee for cases above Rs 20 lakh and up to Rs 50 lakh is Rs 2,000 while the court fee for cases up to Rs 1 crore is Rs 4,000. The demand draft should be made in favour of the registrar, (name of) state commission and be payable in that state only. To file an appeal you need the following:
- Documents of record with correct name of all parties and their addresses
- Certified copy of the district forum order
- More than four additional copies for each respondent for filing an appeal
- Any conditional delay, interim orders and other petitions to be submitted along with an affidavit
- A statutory deposit of Rs 25,000 or 50 per cent of the award / compensation amount, whichever is less, is to be made by the appellant / opposite parties
How to file complaint at National Consumer Disputes Redressal Commission (NCDRC)?
A dissatisfied consumer can file a complaint directly with the national commission or appeal against decisions of the state commission within a month from the date of the order. The court fee is Rs 5,000 and the demand draft should be in the name of The Registrar, National Consumer Disputes Redressal Commission. There is no fee for filing an appeal before the state or national commission. You can appeal against the orders of the national commission in the Supreme Court within a period of 30 days.
Please select the case type and categories if any.