Section 18 in The Legal Practitioners' Fees Rules, 1973
18.
If several defendants or respondents who have separate interest set up separate and distinct defences and succeed thereon, a fee for one Legal Practitioner for each of the defendants or respondents who shall appear by a separate Legal Practitioner may be allowed in respect of his interest. Such fee, if allowed, shall be calculated with reference to the value of the separate interest of such defendant or respondent in the manner hereinbefore prescribed.
