(2)For the purposes of this Act —(a)a suit is instituted —(i)in an ordinary case, when the plaint is presented to the proper officer;(ii)in the case of a pauper, when his application for leave to sue as a pauper is made; and(iii)in the case of a claim against a company which is being wound up by the court, when the claimant first sends in his claim to the official liquidator;(b)any claim by way of a set off or a counter claim, shall be treated as a separate suit and shall be deemed to have been instituted —(i)in the case of a set off, on the same date as the suit in which the set off is pleaded;(ii)in the case of a counter claim, on the date on which the counter claim is made in court;(c)an application by notice of motion in a High Court is made when the application is presented to the proper officer of that court.
