Section 21 in The Rajasthan Court Fees and Suits Valuation Act, 1961
21. Suits for money or damages.-
In a suit for money (including a suit for damages or compensation, or arrears of maintenance, or annuities, or of other sums payable periodically), fee shall be computed on the amount claimed:Provided that where the suit is for damages for defamation, the fee shall be computed on the amount claimed, subject to a maximum fee of rupees twenty fivethousand:Provided further that in an action or suit for damages under the Fatal Accidents Act, 1855 (Central Act No. 13 of 1855) a fixed fee of rupees ten shall bepayable on the plaint or the memorandum of appeal.[Substituted by THE RAJASTHAN COURT FEES AND SUITS VALUATION (AMENDMENT) ACT, 2020]
