Section 143 in The Rajasthan Revenue Courts Manual, 1956
143. Cost to be included in decrees.
- When in a suit, appeal, or other proceeding, a party is only partly successful, and costs are ordered to be paid in proportion to the success of the party in such suit, appeal or other proceeding, the amount of all taxable costs shall be proportionately reduced.All decrees shall include the amount of past interest allowed by the court.In all decrees passed by Revenue Courts, a fee equal to one- eighth of the amount of process fees under realised articles 1 and 2 of the table of fees given in rule (305 of Part II) of the Revenue Court Manual, shall be entered as the tee chargeable by one party against another for costs of drawing the summonses/notices.In all decrees of Revenue courts the following shall be taxed as costs for drawing up a plaint, written statement or a re-joinder in case it has been written by a petition writer:-I. Where the valuation of a suit does not exceed Rs. 50-annas 4.II. Where the valuation of a suit exceeds Rs. 50 but not exceed Rs. 250-annas 8.III. Where the valuation of a suit exceeds Rs. 250-Rs. 1.IV. Every other suit where it is not possible to estimate at a money value the subject matter in dispute-annas 8.
