Section 26 in Karnataka Court-Fees and Suits Valuation Act, 1958
26. 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 one thousand] [Substituted by Act 13 of 1982 w.e.f. 1.4.1982.], whichever is higher;(b)[ x x x] [Omitted by Act 13 of 1982 w.e.f. 1.4.1982.](c)in any other case, whether 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 by Act 21 of 1979 w.e.f. 31.3.1979.], whichever is higher.
