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State of Tamilnadu - Section

Section 14 in High Court Fees Rules, 1956

14. If several defendants or respondents, who have separate interest, set up separate and distinct defences and succeed thereon, a fee for one practitioner for each of the defendants or respondents who shall appear by a separate practitioner may be allowed in respect of his separate interest. Such fee, if allowed, shall be calculated with reference to the value of the separate interest of such defendant or respondent, in the manner hereinbefore prescribed.