Section 37(2) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(2)In a suit for partition and separate possession 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, namely:-When the plaint is presented to -(i)a District Munsif's Court : Rupees thirty(ii)a Sub-court or a District Court: Rupees thirty if the value of plaintiff's share is Rs. 5,000 or less.Rupees one hundred if the value is above Rs. 5,000, but below Rs. 10,000; andRupees two hundred if the value is Rs. 10,000 and above.
