Section 38(2) in Karnataka Court-Fees and Suits Valuation Act, 1958
(2)If the decree or other document is such that the liability under it cannot be split up and the relief claimed relates only to a particular item of property belonging to the plaintiff or to the plaintiff's share in any such property, fee shall be computed on the value of such property or share or on the amount of the decree, whichever is less.Explanation 1. - A suit to set aside an award shall be deemed to be a suit to set aside a decree within the meaning of this section.Explanation 2. - In a suit for cancellation of a decree and possession of any property, the fee shall be computed as in a suit for possession of such property.
