Section 31(4) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(4)In a suit by a co-mortgage, fee shall be computed on the amount claimed on the entire mortgage:Provided that, where any other co-mortgagee impleaded as defendant in such suit claims on the entire mortgage a sum larger than that claimed in the plaint the difference between the fee computed on the entire sum claimed in such defendants written statement and the fee computed on the entire sum claimed in the plaint shall be payable on the written statement.
