(a)
(b)
(c)","KhataBakiaccount,
Principal
Interest
Cost for obtaining leave to
sue (pro rata)","...
...
...","Rs. 34 10 9
� 7 5 0
� 1 10 3
Rs. 43 10 0
entitled to the costs incurred by him of either perfecting his title or right, or costs incurred by him in collecting evidence antecedent to the suit. They",,,
would not be regarded as costs incident to the suit. I hold accordingly that a Court has power to award as costs, the costs incurred by a receiver in",,,
obtaining leave to sue. The view I am taking is moreover in accord with the practice prevailing in the Original Side. The Rule is accordingly made,,,
absolute but without costs.,,,