Section 44(1) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(1)In a suit for mesne profits or for immovable property and mesne profits, fee shall be in respect of mesne profits be computed, where the amount is stated approximately and sued for, on such amount. If the profits ascertained to be due to the plaintiff are in excess of the profits as approximately estimated and sued for, no decree shall be passed until the difference between the,fee actually paid and the fee that would have been payable had the suit comprised the whole of the profits so ascertained is paid.
