Section 22(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)Where a claim is contested before a Tribunal or the Special Appellate Tribunal, but is allowed in whole or in patt, costs shall be allowed to the claimant or the appellant in proportion to his success against contest and the contesting party or the respondent shall pay such costs to the claimant or the appellant.
