Section 41 in Karnataka Court-Fees and Suits Valuation Act, 1958
41. Suits between landlord and tenant.
(1)In the following suits between landlord and tenant in civil courts, namely:-(a)for the delivery by a tenant of the counterpart of a lease or for acceptance of pat ta in exchange for a much alike;(b)for enhancement of rent;(c)for the delivery by a landlord of a lease or for obtaining a patta in exchange for a much alike;(d)for recovering occupancy of immovable property from which a tenant has been illegally ejected by the landlord;(e)for establishing or disproving a right of occupancy; fee shall be levied on the amount of rent for the immovable property to which the suit relates, payable for the year next before the date of presenting the plaint.(2)In a suit for recovery of immovable property from a tenant including a tenant holding over after the termination of a tenancy, fee shall be computed on the premium, if any, and on the rent payable for the year next before the date of presenting the plaint.Explanation. - Rent includes also damages for use and occupation payable by a tenant holding over.
