Section 22 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
22. Suits for money.
- In a suit for money (including a suit for damages or compensation, or arrears of maintenance, or annuities, or of other sums payable periodically), fee shall be computed on the amount claimed.[Explanation. - For the purposes of this section, the expression 'suit for money" shall in respect of the transferred territory, also include suits for rents, pattam, michavaram, adukkuvathu, janmikaram, or other dues of a like nature.] [Added by the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1965 (Tamil Nadu Act 22 of 1965).]
