Section 34(1) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
(1)A suit by landlord for recovery of possession of property transferred by way of kanam or kanamkuzhikanam shall be deemed to involve the reliefs of redemption and ejectment, and fee shall be levied in respect of each of the reliefs, that is to say, on the kanartham in respect of the relief of redemption and on one year's michavaram or rent in respect of the relief of ejectment.
