Section 33(2) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(2)Where, in such a suit, the holder of a prior mortgage or charge is impleaded and he prays in his written statement that the amount due on his mortgage or charge be determined and that the decree contain a direction for the payment of such amount to him, fee shall be payable on the written statement computed on the amount claimed:Provided that, where the holder of the mortgage or charge has paid a fee in any other proceeding on; the claim to which his written statement relates, credit shall be given for the fee paid by him in such other proceeding.
