- [(1) In any suit in which two or more separate and distinct causes of action are joined and separate and distinct reliefs are sought in respect of each, the plaint shall be chargeable with the aggregate amount of the fees with which the plaints would be chargeable under this Act if separate suits were instituted in respect of each such cause of action:Provided that nothing in this sub-section shall be deemed to effect any power conferred by or under the Code of Civil Procedure, 1908 (5 of 1908) to order separate trials.(2)Where more reliefs than one based on the same cause of action are sought jointly in any suit, the plaint shall be chargeable with the aggregate amount of the fees with which the plaints would be chargeable under this Act if separate suits were instituted in respect of each such relief:Provided that if a relief is sought only as ancillary to the main relief the plaint shall be chargeable only in respect of the main relief.(3)Where more reliefs than one based on the same cause of action are sought in the alternative in any suit, the plaint shall be chargeable with the largest of the fees with which the plaints would be chargeable under this Act if separate suits were instituted in respect of each such relief.(4)The provisions of this section shall apply mutatis mutandis to appeals and cross objections.] [Substituted by C.P. and Berar Act No. 9 of 1941.]
