Section 20 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
20. Levy of process fee and award of costs by District Court.
(1)In respect of payment of process fees, award of costs, pleader's fees and witness bata, the District Court shall follow the rules and procedure as applicable to District Courts.(2)No costs, by way of process fees, pleader's fees and witness bata, shall be allowed in proceedings, in cases where the claim is uncontested or is decreed on admission or compromised.(3)In cases of frivolous or vexatious claims or defences, costs shall be allowed also by way of compensation as laid down in section 35-A of the Code of Civil Procedure, 1908 (Central Act V of 1908).
