Section 26(a) in Karnataka Court-Fees and Suits Valuation Act, 1958
(a)where the relief sought is with reference to any immovable property, and(i)where the plaintiff alleges that his title to the property is denied, or(ii)where an issue is framed regarding the plaintiff's title to the property, -fee shall be computed on one-half of the market value of the property or on [rupees one thousand] [Substituted by Act 13 of 1982 w.e.f. 1.4.1982.], whichever is higher;
