Section 26(c) in Karnataka Court-Fees and Suits Valuation Act, 1958
(c)in any other case, whether the subject-matter of the suit has a market value or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on rupees [one thousand] [Substituted by Act 21 of 1979 w.e.f. 31.3.1979.], whichever is higher.
