Section 24 in The Legal Practitioners' Fees Rules, 1973
24.
In cases in which the Court directs the appellant and respondent to pay and receive proportionate costs, the whole costs incurred by each party, including Court-fee, pleaders fee, printing and translation charges, cost of printed papers, batta and the like shall, unless the Court otherwise orders, be taxed by the Taxing Officer and after such taxation, be ordered to be paid and received in the proportion in which the parties have respectively succeeded or failed.Presidency Court of Small Causes, Madras
