Section 10 in Karnataka Court-Fees and Suits Valuation Act, 1958
10. Statement of particulars of subject matter of suit and plaintiff's valuation thereof.
- In every suit in which the fee payable under this Act on the plaint depends on the market value of the subject-matter of the suit, the plaintiff shall file with the plaint, a statement in the prescribed form, of particulars of the subject-matter of the suit and his valuation thereof unless such particulars and the valuation are contained in the plaint.
