(1)Where a party has, before the first hearing of a proceeding, engaged more than one Pleader, the fees of two pleaders may be taxed in the bill of costs in the following cases:-(a)in any original suit, of which the amount or value of the subject matter exceeds Rs. [10,000] [These figures were substituted for the figures '5,000' by Bombay 33 of 1954, section 2(1).], in any court subordinate to the High Court;(b)in any contested proceeding under the [Indian Succession Act, 1865, (X of 1865)] [See now the Indian Succession Act, 1925.], the [Probate and Administration Act, 1881 (V of 1881)] [See now the Indian Succession Act, 1925.], or the [Land Acquisition Act, 1894 (1 of 1894)] [Central Acts.] of which the amount or value of the subject matter exceeds [Rs. 10,000] [These figures were substituted for the figures '5,000' by Bombay 33 of 1954, section 2(1).], in any court subordinate to the High Court;(c)in any appeal to the High Court, from a decree deciding on the merits any suit or any contested proceeding of the kind referred to in clause (a) or clause (b);(d)in any suit of which the amount or value of the subject-matter [Rs. 10,000 or less] [These words were substituted for the original by Bombay 33 of 1954, section 2(2).] where the court certifies by order in writing that the fees of two pleaders may be taxed:Provided that nothing in this Section shall affect suits or appeals by paupers, or suits or appeals governed by the Dekkhan Agriculturists Relief Act, 1879 (Bombay XVII of 1879).(2)Except in the cases specified in this Section, a party employing more than one Pleader shall not be entitled to recover from his adversary more than one set of Pleader's fees.
