Section 24(d) in Karnataka Court-Fees and Suits Valuation Act, 1958
(d)in other cases, whether the subject matter of the suit is capable of valuation 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 13 of 1982 w.e.f. 1.4.1982.] whichever is higher.
