(3)In making an order for the payment of costs, the Court shall have regard to the following circumstances, including-(a)the conduct of the parties;(b)whether a party has succeeded on part of its case, even if that party has not been wholly successful;(c)whether the party had made a frivolous counterclaim leading to delay in the disposal of the case;(d)whether any reasonable offer to settle is made by a party and unreasonably refused by the other party; and(e)whether the party had made a frivolous claim and instituted a vexatious proceeding wasting the time of the Court.
