Section 286 in Rules of the High Court of Judicature for Rajasthan, 1952
286. Several defendants succeeding upon separate and distinct defences.
- Where several defendants whether arrayed as appellants or respondents in this Court having separate interest have set up separate and distinct defences, a separate fee as allowable under the Rule applicable to the class to which the case belongs may, if the Court so orders, be allowed in respect of the separate interest of each such defendant as may have appeared at the hearing by a separate Advocate and succeeded upon his separate and distinct defence.This Rule shall with necessary modifications also apply to original suits in this Court.
