Section 34(2) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
(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.
