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Subject : for state consumer forum order dated 25/01/22,if an an appeal at national forum CPC ACT 1986 or CPC act of 2019 is applicable. Back
Question : I am a decree holder for an order passed by district forum during 2018 subsequently State consumer forum has up held the decision ,judgement debtor is likely to approach the national forum . the order is issued on 25/01/22. The deposit for appeal is 50% of the decree value in my case it is 10.5 lakhs . in the CPC ACT 2019 max limit of 25,000.00 is not applicable. what is the legal stand the case will be treated on CPC 1986 or 2019 . Can i get legal help at resonable cost as iam of age 80 & stay in bengalore
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