Section 27 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
27. Suits for injunction.
- In a suit for injunction-(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 seven hundred and fifty, whichever is higher;(b)where the prayer relates to the plaintiff's exclusive right to use, sell, print or exhibit any mark, name, book, picture, design or other thing and is based on an infringement of such exclusive right, fee shall be computed on the amount at which the relief sought is valued in the plaint or on [rupees two thousand] [Substituted for the words 'rupees five hundred' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003.], whichever is higher;(c)in any other case, where the subject-matter of the suit has a market value or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on [rupees one thousand ] [Substituted for the words 'rupees four hundred' by the Tamil Nadu Court-fees and Suits Valuation (Amendment) Act, 2003 (Tamil Nadu Act 17 of 2003) with effect from 15th June 2003], whichever is higher;
