Section 285 in Rules of the High Court of Judicature for Rajasthan, 1952
285. Several defendants succeeding upon a joint common defence.
- Where several defendants whether arrayed as appellants or respondents in this 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 costs shall not exceed that allowable under the Rule applicable to the class to which the case belongs, unless the Bench 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 think fit. If the Court makes no such order, the Taxing Officer, shall apportion it equally among such defendants as may have appeared by an Advocate at the hearing of the case.This Rule shall with the necessary modifications also apply to original suits in this Court.
