Section 28 in The Legal Practitioners' Fees Rules, 1973
28.
Except by special leave of the Court, fees shall not be allowed in cases entered as compromised, or in any case where the defendant, three days before the day of hearing, has intimated to the Court his intention not to contest the plaintiffs demand. When the defendant confesses judgement or where a number of suits by the same plaintiff are summarily disposed of in succession, the Court shall exercise its discretion in granting fees. In cases of a value exceeding Rs. 500 decided ex parte, three-fifths of the fee usually allowable may be allowed subject to a minimum of Rs. 30.
