Section 35(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)In relation to any dispute, the court, notwithstanding anything contained in any other law for the time being in force or rule, has the discretion to determine:(a)whether costs are payable by one party to another;(b)the quantum of those costs ; and(c)when they are to be paid.Explanation. - For the purpose of clause (a), the expression "costs" shall mean reasonable costs relating to -(i)the fees and expenses of the witnesses incurred;(ii)legal fees and expenses incurred;(iii)any other expenses incurred in connect with the proceedings.
