IN THE COURT OF________________________________________________________

 

Suit No.  _

Appeal No.                                                      of 200

 

_________________________________________________________________Plaintiff/

                                                                                                                                    Appellant

                                                                                               

VERSUS

__________________________________________________________________Defendant/

                                                                                                                                    Respondent

 

 

For the purpose of having my fee allowed on taxation against the Party or Parties.  Who may be liable for costs under the judgement or order of the Court, I …………………………………...………… Advocate, in accordance with Rule 20 of rules regulation the fees counsel in the court hereby certify that in the above case the following fees were paid to me as my exclusive fee on the dates and by the person or persons specified below and that such fees were paid before the final hearing of the appeal/suit or before the commencement of the argument or the conclusion of the evidence.

 

And that no portion of such fees has been, or has been agreed to be, returned or remitted or appropriated to the use of any other person by me or by any one acting in my behalf.

MATTER	FEES	DATE OF PAYMENT	BY WHOM PAID	ADDRESS OF PERSON WHO ACTUALLY MADE SUCH PAYMENTS

 

 

 

…………………..200                                                                                            Advocate