AI Structured Summary
Not yet generated for this judgment
Judgment
7 paragraphs · 117 words
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.