Section 144 in Kerala Land Reforms (Tenancy) Rules, 1970
144. Determination of costs and execution thereof.
(1)In an order for payment of costs, the Land Tribunal or the Appellate Authority, as the case may be, may after taking into consideration the expenses which in its opinion have been reasonably incurred or met for the conduct of the proceedings, specify the total amount of costs allowed by such order.(2)An order referred to in sub-rule (1) shall set forth the name or names of the person or persons entitled to the costs and the person or persons liable to pay the same and shall also specify whether such right or liability is joint or several or both.(3)The Land Tribunal or the Appellate Authority, as the case may be, shall, as far as practicable in the order itself, grant permission to the party liable to pay the costs to set off such costs towards other amounts, if any, due to him from the person, or persons entitled to the costs.(4)An order for payment of costs, where execution for its recovery is necessary, shall, on application by the party entitled to the costs, be executed by the Land Tribunal or by the Appellate Authority which passed the order for costs, as if it were a Civil Court and its order were a decree passed by that civil Court for payment of money.(5)The provisions of the Code of Civil Procedure, 1908 and the rules made thereunder and the Limitation Act 1963 shall so far as may be, apply to execution under (SIC).
