Introduction  A simple dictionary meaning of the word ‘Court’ means that a place where justice is administered or a judicial tribunal duly constituted for the hearing and determination of cases or a session of a judicial assembly (Webster’s Encyclopedic Unabridged Dictionary of the English Language Page 46) or meeting where legal judgments are made i.e. a session of an official body that has authority to try cases, resolve disputes, or make other legal decisions. The Code of Civil Procedure, 1908 does not define the word ‘Court’, the definition of the word Court has not been defined by the legislature but the courts always take assistance from the other Acts for the purpose of definition of the word ‘Court’ and time to time the judicial pronouncement was also given by the Apex Court and High Courts interpreted the word ‘Court’. As per definition clause given in Arbitration Act (10 of 1940) ....