443. Separate set of costs for separate Advocates representing different parties.
- (i) When a party or a set of parties, has engaged separate Advocate such party or a set of parties, shall subject to such directions as may be given by the Court under subrules(ii)to (iv) below, be allowed a separate set of costs allowing advocate's fee at the full amount allowable under these rules(ii)When several parties or set of parties, though represented by separate Advocates have a common, interest, the Court may direct that the costs of such parties or sets of parties shall be - taxed in one set.(iii)When several parties or sets of parties having different interests are represented by different advocates, the Court may direct that Advocates fees allowed to each party or set of parties shall be taxed on the value of the interest of each such party or set of parties in the subject matter of the case.(iv)When several parties or sets of parties having different interest are represented by the same Advocate, the Court may direct separate sets of costs such directions as it may deem proper under sub-rule (iii) above.
