Section 2 in The Limitation Act, Svt. 1995 (1938 A.D.)
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"applicant" includes any person from or through whom an applicant derives his right to apply;(2)"bills of exchange" include a hundi, brat and a cheque;(3)"bond" includes any instrument whereby a person obliges himself to pay money to another, on condition that the obligation shall be void if a specified act is performed, or is not performed, as the case may be;(4)"defendant" includes any person from or through whom a defendant derives his liability to be sued;(5)omitted;(6)"foreign country" means any country other than India;(7)"good faith" nothing shall be deemed to be done in good faith which is not done with due care and attention;(8)"plaintiff" includes any person from or through whom a plaintiff derives his right to sue;(9)"promissory note" means any instrument whereby the maker engages absolutely to pay a specified sum of money to another at a time therein limited, or on demand, or at sight;(10)"suit" does not include an appeal or an application; and(11)"trustee" does not include a benamindar, a mortgagee remaining in possession after the mortgage has been satisfied, or a wrong-doer in possession without title.
