Section 33(8) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(8)In a suit against a mortgagee for redemption of a mortgage, fee shall be computed on the amount due on the mortgage as slated in the plaint or on one-fourth of the principal amount secured under the mortgage, whichever is higher:Provided that, where the amount due on the mortgage is found to be more than the amount on which fee has been paid by the plaintiff, no decree shall be passed until the deficit fee is paid:Provided further that, in the case of a usufructuary or anomalous mortgage, if the plaintiff prays for redemption as well as for accounts of surplus profits, fee shall be levied separately on the relief for accounts as in a suit for accounts.
