Section 157 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
157. [Proportionate Costs] [P. Dis. No. 339/41 ]:
- In cases in which the Court directs that the plaintiff or defendant/appellant or respondent to pay and/or receive proportionate costs, the whole costs incurred by each party, including court-fees, Advocate's fees, batta etc., shall unless the Court otherwise directs, be ordered to be paid and/or received in the proportion in which the parties have respectively failed or succeeded.
