Rajasthan Court Fees And Suits Valuation (Amendment) Act, 2020

?[27 March 2020]

An Act further to amend the Rajasthan Court Fees and Suits Valuation Act, 1961.

Be it enacted by the Rajasthan State Legislature in the Seventy-first Year of the Republic of India, as follows:-

Section - 1. Short title and commencement :-

(1)     This Act may be called the Rajasthan Court Fees and Suits Valuation (Amendment) Act, 2020.

(2)     It shall come into force at once.

Section - 2. Amendment of section 21, Rajasthan Act No. 23 of 1961 :-

For the existing section 21 of the Rajasthan Court Fees and Suits Valuation Act, 1961 (Act No. 23 of 1961), the following shall be substituted, namely:-

"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 five thousand:

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 be payable on the plaint or the memorandum of appeal."