Section 46 in Karnataka Court-Fees and Suits Valuation Act, 1958
46. Third party proceedings.
- In third party proceedings, fee shall be levied on one-half of the value of the contribution or indemnity claimed against a third party or against a co-defendant if a claim is made against him:Provided that, if the suit against the defendant who has filed the third party notice is dismissed, wholly or in part, he shall be entitled to a refund of the whole or a proportionate part of the fee paid by him.Explanation. - The provisions of this section shall also apply to counter claims made in third party proceedings.
