Limitation Act, 1963
14. Exclusion of time of proceeding bona fide in court
without jurisdiction –
(1) In computing the period of limitation for any suit the time
during which the plaintiff has been prosecuting with due diligence another
civil proceeding, whether in a court of first instance or of the appeal or
revision, against the defendant shall be excluded, where the proceeding relates
to the same matter in issue and is prosecuted in good faith in a court which,
from defect of jurisdiction or other cause of a like nature, is unable to
entertain it.
(2) In computing the period of limitation for any application,
the time during which the applicant has been prosecuting with due diligence
another civil proceeding, whether in a court of first instance or of appeal or
revision, against the same party for the same relief shall be excluded, where
such proceeding is prosecuted in good faith in a count of first instance or of
appeal or revision, against the same party for the same relief shall be
excluded, where such proceeding is prosecuted in good faith in a court which,
from defect of jurisdiction or other cause of a like nature, is unable to
entertain it.
(3) Notwithstanding anything contained in rule 2 of Order XXIII
of the Code of Civil Procedure, 1908 (5 of 1908), the provisions of sub-section
(1) shall apply in relation to a fresh suit instituted on permission granted by
the court under rule of that Order, where such permission is granted on the
ground that the first suit must fail by reason of a defect in the jurisdiction
of the court of other cause of a like nature.
Explanation - For the purpose of this section, -
a. in excluding the time during which a former
civil proceeding was pending, the day on which that proceeding was instituted
and the day on which it ended shall both be counted;
b. a plaintiff or an applicant resisting an
appeal shall be deemed to be prosecuting a proceeding;
c. misjoinder of parties or of causes of
action shall be deemed to be a cause of a like nature with defect of
jurisdiction.