Section 23 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
23. Suits for maintenance and annuities.
- In the suits hereinafter mentioned, fee shall be computed as follows:(a)In a suit for maintenance, on the amount claimed to be payable for one year;(b)in a suit for enhancement or reduction of maintenance, on the amount by which the annual maintenance is sought to be enhanced or reduced;(c)in a suit for annuities or other sums payable periodically, on five times the amount claimed to be payable for one year:Provided that, where the annuity is payable for less than five years, the fee shall be computed on the aggregate of the sums payable:Provided further that a suit for enhancement of maintenance shall be instituted in a Court which will have jurisdiction to receive a suit for maintenance at the enhanced rate claimed arid one for reduction of maintenance shall be instituted in a Court which will have jurisdiction to receive a suit for maintenance at the rate which is sought to be reduced.
