Section 292 in The Rajasthan Revenue Courts Manual, 1956
292. Several defendants succeeding upon separate and distinct defences.
- Where several defendants whether arrayed as appellants or respondents in a court having separate interests have set up separate and distinct defences, a separate fee is allowable under the Rule applicable to the class to which the case belongs may, if the Court so orders, be allowed in respect of the separate interest of each such defendant as may have appeared at the hearing by a separate advocate and succeed upon his separate and distinct defence.
