Section 1 in Suits Valuation Act-Rules made by High Court under Section 9
1.
(i)Suits in which the plaintiff in the plaint asks for a decree against the other party to an alleged marriage, either alone or with other defendants, for restitution of conjugal rights;(ii)Similar suits for a decree establishing, annulling or dissolving a marriage or for a declaration that a marriage is void or has been annulled, dissolved or otherwise terminated.(iii)Suits in which the plaintiff in the plaint ask for a decree establishing an adoption or declaring it void including under the expression "adoption" the customary appointment of an heir -Value - (a) For the purposes of the Court-fees Act,, 1887, Rs. 200(b)For the purposes of the Suits Valuation Act, 1887, and the Punjab Courts Act, 1918, Rs. 1,000Explanation - Classes (i) and (ii) do not include petitions under any special Act relating to the dissolution of marriage.
