Section 33 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
33. Suits for dissolution of partnership.
(1)In a suit for dissolution of partnership and accounts or for accounts of dissolved partnership, fee shall be computed on the value of the plaintiffs share in the partnership as estimated by the plaintiff.(2)If the value of the plaintiffs share as ascertained in the suit exceeds the value as estimated in the plaint, no decree, or where there has been a preliminary decree, no final decree shall be passed in favour of the plaintiff, no payment shall be made out of the assets of the partnership and no property shall be allotted towards the plaintiffs share, until the difference between the fee actually paid and the fee that would have been payable had the suit comprised the whole of the value so ascertained, is paid.(3)No final decree shall be passed in favour of a defendant, no payment shall be made out of the assets of the partnership and no property shall be allotted towards his share in any such suit until the fee computed on the amount or value of his share of the assets of the partnership is paid.(4)Whether or not a decree is passed payment made or property allotted under sub- section (2) or sub-section (3), the fee payable under either of the said subsections shall be recoverable as if it were an arrears of land revenue.
