Section 37(3) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(3)Where, in a suit falling under sub-section (1) or sub- section (2), a defendant claims partition and separate possession of his share of the property, fee shall be payable on his written statement computed on half the market value of his share or at half the late specified in sub-section (2) according as such defendant has been excluded from possession or is in joint possession.
