Section 289 in The Rajasthan Revenue Courts Manual, 1956
289. Fees when in a successful suit full amount of damages claimed is not allowed.
- If in any suit for damages, under the rent laws, the plaintiff fails to recover the full amount of damages claimed, the defendant shall not be entitled to any allowance for a pleader or agents fee in respect of the difference between the amount of damages claimed and the amount recovered, unless the Presiding Officer of the court, or office shall be of opinion that the amount claimed for damages was unreasonable or excessive, and shall for that or any other cause (to be specified) direct that a fee for his pleader, or agent shall be allowed to the defendant, if specially allowed, the amount of such fee shall be calculated upon the amount of damages disallowed to the plaintiff.
