If several defendants who have a joint or common interest, appear by separate advocates and succeed upon a joint defence or upon separate defence or upon separate defences which are substantially the same, not more than one counsel's fee shall be allowed unless the Court otherwise orders for reasons to be recorded. If only one fee be allowed the Court shall direct to which of the defendants it shall be paid or shall apportion it among the several defendants in such manner as it thinks fit. But if several defendants who have separate interests, set-up separate and distinct defences and succeed thereon a reasonable fee for each of the defendants who appear by a separate advocate may be allowed in respect of his separate interest.
