Section 23(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)In a suit for movable property other than documents of title, fee shall be computed,-(a)where the subject-matter has a market value, on such value; or(b)where the subject-matter has no market value, on the amount at which the relief sought is valued in the plaint:Provided that where the suit is for goods pledged as security for payment of a debt, the fee shall be computed on the amount of debt.
