Section 33 in Pondicherry Court-Fees and Suits Valuation Act, 1972
33. Suits relating to mortgages.
(1)In a suit to recover the money due on a mortgage, fee shall be computed on the amounts claimed.Explanation. - It is immaterial that sale of the mortgaged property is not prayed for.(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.(3)Where, in such a suit, the mortgaged property is sold and the holder of a prior or subsequent mortgage or charge applies for payment to him, out of the sale proceeds of the amount due on his mortgage or charge, such holder of the prior or subsequent mortgage or charge shall pay on his application, a fee computed on the amount claimed by him:Provided that, where such holder of the mortgage or charge is a party to the suit in which the sale was held and has paid fee on the written statement filed by him in the suit, no fee shall be payable by him on the application for payment out of the sale proceeds:Provided further that, where the holder of the mortgage or charge, not being a party to the suit in which the sale 1s held, has paid a fee in any other proceeding on the claim to which his application relates, credit shall be given for the fee paid by him in such other proceeding.(4)In a suit by a co-mortgagee for the benefit of himself and the other co-mortgagees, fee shall be computed on the amount claimed on the entire mortgage:Provided that, where a co-mortgage impleaded as defendant in such suit claims on the entire mortgage a larger sum than is claimed in the plaint, the difference between the fee computed on the entire sum claimed in such defendant's written statement and the fee computed on the entire sum claimed in the plaint shall be payable on the written statement.Explanation. - Nothing in this sub-section shall he construed as affecting the law of limitation.(5)(a)In a suit by a sub-mortgage to recover the amount claimed on the sub-mortgage by sale of the mortgagee's interest in the mortgaged property, fee shall be computed on the amount claimed under the sub-mortgage.(b)In a suit by a sub-mortgagee, if the prayer is for the sale of the property mortgaged to the original mortgage and the original mortgagor is also impleaded as a defendant, fee shall be computed on the entire amount claimed on the original mortgage which is sub-mortgaged to him.(6)Where the holder of a prior or subsequent mortgage or charge is impleaded in a suit by a co-mortgagee to which sub-section (4) applies or in a suit by a sub-mortgagee to which sub-section (5) applies, the provisions of sub-sections (2) and (3) shall apply mutatis mutandis to a written statement or an application filed by such holder of mortgage or charge.(7)Where the original mortgagee who is impleaded in a suit to which the provisions of sub-section (5) (b) apply claims on the mortgage sub-mortgaged by him a larger amount than is claimed in the plaint, the provisions of sub-section (4) shall apply mutatis mutandis to the written statement of such mortgagor.(8)In a suit against a mortgagee for redemption of a mortgage, fee shall be computed on the amount due on the mortgage as stated in the plaint or on one-fourth of the principal amount secured under the mortgage, whichever is higher:Provided that, where the amount due in the mortgage is found to be more than the amount on which fee has been paid by the plaintiff, no decree shall be passed until the deficit fee is paid:Provided further that, on the case of a usufructuary or anomalous mortgage, if the plaintiff prays for redemption as well as for account of surplus profits, fee shall be levied separately on the relief for accounts as in a suit for accounts.(9)In a suit by a mortgagee to foreclose the mortgage or, where the mortgage is made by conditional sale, to have the sale declared absolute, fee shall be computed on the amount claimed in the plaint by way of principal and interest.
