A perusal of the Limitation Act, 1963 would show that the bar of limitation contained in the Schedule to the Act applies to suits, appeals and applications “Suit” is defined in Section 2(1) as not including an appeal or an application. The word “Court” is not defined under the Act. However, it appears in a number of its provisions (See. Sections 4, 5, 13, 17(2), 21). A perusal of the Schedule would show that it is divided into three divisions. The first division concerns itself with suits. Articles 1 to 113 all deal with “Suits”.  Section 3(2) which is material states as follows:  “3(2) for the purposes of this Act-  A suit is instituted—  In an ordinary case, when the plaint is presented to the proper officer;  In the case of a pauper, when his ap ....