Section 287 in Rules of the High Court of Judicature for Rajasthan, 1952
287. Effect of falsely valuing the claim.
- Notwithstanding anything contained in these Rules, the Court may order that no sum in respect of Advocate's fee shall be included in the table of costs of a party, in whose plaint, memorandum of appeal or application, as the case may be, the value of the claim has been falsely and dishonestly stated. In such case, the Court may allow such additional sum to be included in the table of costs of the other party on account of Advocate's fee as may appear to it to be reasonable.
