Section 35(2) in Karnataka Court-Fees and Suits Valuation Act, 1958
(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 sh all be paid at the following rates:-Rupees fifteen if the value of plaintiff's share is Rs. 3,000 or less;Rupees thirty if the value is above Rs. 3,000 but not more than Rs. 5,000.Rupees one hundred if the value is above Rs. 5,000 but below Rs. 10,000 and Rupees two hundred if the value is Rs. 10,000 and above.
