Section 291 in The Rajasthan Revenue Courts Manual, 1956
291. Several defendants succeeding upon a joint common defence
- Where several defendants arrayed as appellants or respondents in a court having a joint or common interest succeed upon a joint defence to the suit or upon separate defences which are substantially the same the total sum to be entered in their joint table or in their respective tables of cases shall not exceed that allowed under the rule applicable to the class to which the case belongs, unless the court hearing the case orders otherwise.If only one fee is allowed, the Court may indicate to which of the defendants it shall be paid or may apportion it amongst them in such manner as it may think fit. If the Court makes no such order, it shall be apportioned equally among such defendants as may have appeared by a pleader/advocate or revenue agent.
