105. Government pleader's fees in contested analogous cases.
- In contested analogous civil cases (including appeals) tried or heard together, Government pleaders will be paid, on behalf of the Government, their fees as awarded in the decree of the Court. When no such fees are awarded or assessed in the decree, a full fee, calculated according to the High Court rules, will be allowed for the case of the highest value decided, and a quarter of the full fee allowable for each of the other cases under the said rules.
