- In civil cases decided on compromise, or disposed of by consent of both parties. Government pleaders' fees, as payable by Government, will be calculated as in cases decided ex parte, unless the Court in its decree assesses the fees payable to the pleaders in which case, the fees so assessed will be paid to the Government pleaders. Where a suit is decreed in part, the fees payable to the Government pleader should be calculated on the full amount of the claim.
