Section 4 in The Legal Practitioners (Fees) Act, 1926
4. Right of legal practitioner to sue for fees.-
Any such legal practitioner shall be entitled to institute and maintain legal proceedings for the recovery of any fee due to him under the agreement, or, if no such fee has been settled, a fee computed in accordance with the law for the time being in force in regard to the computation of the costs to be awarded to a party in respect of the fee of his legal practitioner.
