Section 35(2) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(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: -(i)Rupees thirty if the value of plaintiff s share is Rs. 5,000 or less:(ii)Rupees one hundred if the value is above Rs. 5,000 but does not exceed Rs. 10,000: and(iii)Rupees two hundred if such value exceeds Rs. 10,000.
