Madras High Court
Muhammed Alim Oollah Sahib vs The Secretary Of State For India on 10 July, 1893
Equivalent citations: (1894)ILR 17MAD162
JUDGMENT
1. It is by no means clear what are the exact terms on which contentious business is done as between the Government Solicitor and Government. Assuming, however, that the arrangement is that he should receive a salary and, in addition, the costs recoverable from third parties in those cases in which costs are awarded to Government, we are unable to see how that arrangement can affect a third party who is condemned in costs. Raymond v. Lakeman 34 Reav. 584.
2. The arrangement does not appear to he contrary to public policy, and there is no Act under which it is made illegal.1 Jennings v. Johnson L.R. 8 C.P. 425.
3. The appeal is dismissed with costs.