Section 22 in Telangana Court-fees and Suits Valuation Act, 1956
22. Suits for maintenance and annuities.
- In the suits hereinafter mentioned, fee shall be computed as follows:-(a)in a suit for maintenance on the amount claimed to be payable for one year;(b)in a suit for enhancement or reduction of maintenance, on the amount by which the annual maintenance is sought to be enhanced or reduced;(c)in a suit for annuities or other sums payable periodically, on five times the amount claimed to be payable for one year:Provided that, where the annuity is payable for less than five years, the fee shall be computed on the aggregate of the sums payable.
