Section 32(4) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(4)In a suit by a co-mortgage for the benefit of himself and the other co-mortgagees fee shall be computed on the amount claimed on the entire mortgage:Provided that, where a co-mortgagee impleaded as defendant in such suit claims on the entire mortgage a larger sum than is claimed in the plaint the difference between the fee computed on the entire sum claimed in such defendant's written statement and the fee computed on the entire sum claimed in the plaint shall be payable on the written statement.Explanation. - Nothing in this sub-section shall be construed as affecting the law of limitation.
