Section 32(2) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(2)Where, in such a suit, the holder of prior mortgage or charge is impleaded and he prays in his written statement that the amount due no his mortgage or charge be determined and that the decree contain a direction for the payment of such amount to him, fee shall be payable on the written statement computed on the amount claimed:Provided that where the holder of the mortgage or charge has paid a fee in any other proceeding on the claim to which his written statement relates, credit shall be given for the fee paid by him in such other proceeding.
