442. Fees in cases where there are more than on advocates.
- (i) When a party has engaged more than one Advocate in any contested suit, appeal, application or proceeding to which rule, of Schedule A of this Chapter applies and the value of the subject matter of which exceeds Rs. 10,000/- , he shall be allowed fees of 2 Advocates in the bill of costs; provided that the Court may, having regard to the circumstances of the case, direct that fees to two advocates may be taxed in proceedings to which this rule does not apply.(ii)The provisions of this rule shall not apply to Summary Suits under Order XXXVII of the Code of Civil Procedure, 1908 where leave to defend is refused or where the defendant is absent, to bills of costs of any persons prosecuting or defendant, any suit, appeal, application or proceeding in forms pauperis and unless otherwise ordered by the Court, to Short Causes in the City Civil Court and to case other than those specified in this rule.
