Section 17 in The Legal Practitioners' Fees Rules, 1973
17.
If several defendants or respondents who have a joint or common interest succeeded upon a joint defence, or upon separate defences substantially the same, not more than one fee shall be allowed, unless the Court shall otherwise order for reasons to be recorded in the judgement. If only one fee is allowed, the Court shall direct to which of defendants or respondents it shall be paid or shall apportion it among the several defendants or respondents in such manner as the Court shall think fit.
