Section 156 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
156. Costs when set-off allowed:
- If a defendant is allowed a set-off claimed by him, the Court may, in its discretion, allow costs to the plaintiff in respect of the suit, and to the defendant in respect of his set-off. The total amounts of the said costs respectively shall be inserted in the decree or order, and shall be set off against one another, and the decree or order shall direct payment of the balance to the party to whom the same is due, as in Form No. 31.
