Section 288 in The Rajasthan Revenue Courts Manual, 1956
288. Fees when case is decreed in part.
- If any suit, application, or claim is decreed for the plaintiff as to part only of his claim and as to the remainder is dismissed, or decreed for the defendant, the fees allowed to such party's pleader or agent, shall be calculated upon the value of that part of the claim in respect of which he was succeeded.
