Section 34 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
34. Partition suits.
(1)In a suit for partition and separate possession of a share of joint family property or of property owned, jointly or in common, by a plaintiff who has been excluded from possession of such property, fee shall be computed on the market value of the movable property or three-fourths of the market value of the immovable property included in the plaintiffs share.(2)In a suit for partition and separate possession of a share of joint family property or property owned,jointly or in common, by a plaintiff who is in joint possession of such property, fee shall be paid at the following rates :When the plaint is presented to-(i)a District Munsifs Court- Rupees fifty.(ii)a Subordinate Judges Court or a Dis- Rupees one hundred if the value of trict Court- plaintiffs share is less than Rs. 10,000. Rupees two hundred if the value is not less than Rs. 10,000.(3)Where, in a suit falling under sub-section (1) or sub-section (2), the plaintiff or the defendant seeks also cancellation of decree or other document of the nature specified in section 37 , separate fee shall be payable on the relief of cancellation in the manner specified in that section.
