Section 25(d) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(d)in other cases, whether the subject-matter of the suit is capable of valuation or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on [rupees one thousand] [Substituted for the words 'rupees four hundred' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) With effect from 15th June 2003.], whichever is higher.
