NUSLI NEVILLE WADIA vs. IVORY PROPERTIES

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE/ INHERENT JURISDICTION SPECIAL LEAVE PETITION (CIVIL) NOS.31982­31983 OF 2013 NUSLI NEVILLE WADIA …PETITIONER(S) VERSUS IVORY PROPERTIES & ORS. …RESPONDENT(S) WITH REVIEW PETITION (C) NO.2856 OF 2015 IN CIVIL APPEAL NO.3396 OF 2015 J U D G M E N T ARUN MISHRA, J. 1. The reference has been made by a Division Bench of this Court vide order dated 17.8.2015, doubting the correctness of the decision of this Court in  Foreshore Cooperative Housing Society Limited v. Praveen D. Desai (Dead) through Legal Representatives and others,   (2015) 6 SCC 412 with respect to the interpretation provisions contained in Section 9A of the Code of Civil Procedure, 1908 (for short, ‘the CPC’) as inserted   by   the  Maharashtra  Amendment  Act,   1977.     It  has   been opined that the word “jurisdiction” under Section 9A is wide enough to include the issue of limitation as the expression has been used in the Signature Not Verified broader sense and is not restricted to conventional definition under Digitally signed by MANISH SETHI Date: 2019.10.04 12:13:12 IST Reason: pecuniary or territorial jurisdiction, the decision in  Kamalakar Eknath (2015) 7 SCC 321, Salunkhe v. Baburav Vishnu Javalkar and Ors.,   2 taking   contrary   view,   is in   view   of   the   larger   Bench   per   incuriam   decision   in   Pandurang   Dhondi   Chougule   and   Ors.   v.   Maruti   Hari Jadhav and Ors,   AIR 1966 SC 153 as well as other larger Bench decisions.   In   Kamalakar Eknath Salunkhe   (supra) this Court has opined 2. that issue of limitation cannot be decided as a preliminary issue of jurisdiction   under   Sec   9,   Reference   has   been   made   because   of divergence in views.  3. The question arises for consideration as to the interpretation of expression ‘jurisdiction of the Court to entertain such suit’ used in Section 9A of CPC. Section 9A had been introduced initially by the Code of Civil Procedure (Maharashtra Amendment) Act, 1970 and after that reintroduced with slightly modified terms by the Code of Civil Procedure (Maharashtra Amendment) Act, 1977. After its repeal it had been                       re­enacted with effect from 19.12.1977.   It was felt necessary to reintroduce it after the extensive amendment made by the Parliament in CPC by way of Amendment Act, 1976 with effect from 1.2.1977. Before we dilate further on the issue, we consider it appropriate 4. to refer to the Statement of Objects and Reasons under the original enactment at the time of introduction of Section 9A in the year 1970. Following is the Statement of Objects and Reasons as mentioned in the Gazette dated 15.12.1969: 3 “STATEMENT OF OBJECTS AND REASONS The effect of the judgment of the High Court in Institute Indo­ Portuguese vs. Borges, (1958) 60 Bom. L.R. 660 is that the Bombay City Civil Court to grant interim relief cannot or need not go into the question of jurisdiction.   Sometimes declaratory suits are filed in the City Court without a valid notice under section 80 of the Code of Civil Procedure, 1908.  Relying upon another judgment of the High th Court recorded on the  7   September 1961  in Appeal No.191  of 1960, it has been the practice of the City Court to adjourn a notice of motion for an injunction in a suit filed without such valid notice, which gives time to the plaintiff to give the notice.  After expiry of the period of notice, the plaintiff is allowed to withdraw the suit with liberty to file a fresh one.   In the intervening period, the Court grants   an   ad   interim   injunction   and   continues   the   same.     This practice of granting injunctions, without going into the question of jurisdiction   even   though   raised,   has   led   to   grave   abuse.     It   is therefore proposed to provide that if a question of jurisdiction is raised at the hearing of any application for granting or setting aside an   order   granting  interim  relief,   the   Court   shall   determine   that question first. S.K. WANKHEDE th Nagpur, dated the 6  December 1969          Minister for Law. S.H. BELAVADI th Nagpur dated the 15  December 1969                Secretary         Maharashtra   Legislative Assembly.” The reason for the introduction of the provisions of Section 9A in Maharashtra was that the suits used to be filed without notice under Section 80 of CPC.   It related to bar on the institution of the suit without notice.  After expiry of the period of notice, the plaintiff used to be allowed to withdraw the suit with liberty to file fresh one in the intervening period.    The Court used to grant  ad interim  injunction and continue the same.   The practice of granting an injunction without going into the question of jurisdiction has led to grave abuse of the provisions of law.   Thus, it was proposed that in case question of 4 jurisdiction is raised at the hearing of any applications for granting or setting   aside   an   order   granting   interim   relief,   the   Court   shall determine that question first.  The provisions of Section 9A, as initially introduced in 1970, are extracted hereunder: “9A. (1)   If, at the hearing of any application for granting or setting aside   an   order   granting   any   interim   relief,   whether   by   way   of injunction, appointment of a receiver or otherwise, made in any suit, an objection to the jurisdiction of the Court to entertain such suit is taken by  any of  the parties to the suit, the Court shall proceed to determine at the hearing of such application the issue as to the jurisdiction as a preliminary issue before granting or setting aside the order granting the interim relief.   Any such application shall be heard and disposed of by the Court as expeditiously as possible and shall not, in any case, be adjourned to the hearing of the suit. (2)   Notwithstanding anything contained in sub­section   (1),   at the hearing of any such application, the Court may grant such interim relief as it may consider necessary pending determination by it of the preliminary issue as to the jurisdiction.” The   Statement  of  Objects  and   Reasons   for   re­introduction  of 5. Section 9A in the year 1977 is the same.  It has been re­enacted in a slightly revised form.  The Statement of Objects and Reasons of the re­ enacted provisions in the year 1977 is extracted hereunder: “STATEMENT OF OBJECTS AND REASONS The Code of Civil Procedure, 1908 (V of 1908) has been amended, in its application to the State of Maharashtra, by the Code of Civil Procedure (Hyderabad Amendment) Act, 1953 (Hyd. XI of 1953), read   with   the   Code   of   Civil   Procedure   (Extension   of   Hyderabad Amendment) Act, 1964 (Mah. VI of 1965) and by the Code of Civil Procedure   (Maharashtra   Amendment)   Act,   1970   (Mah.   XXV   of 1970).  By the first State Act of 1953, the proviso to section 60(1) is amended to exempt the amounts payable under the policies issued in pursuance of the Rules for the Hyderabad State Life Insurance and Provident Fund from attachment in execution of a decree.  By the second State Act of 1970, a new section 9­A has been inserted for providing that whereby an application,  in which interim relief is sought or is sought to be set aside in any suit and objection to jurisdiction is taken, such issue should be decided by the Court as a preliminary issue at the hearing of the application.  The Code also stands amended in its application to the Bombay area of this State 5 by  the Code  of Civil Procedure  (Bombay Amendment) Act, 1948 (Bom. LX of 1948) and in its application to the Hyderabad area of this   State   by   the   Code   of   Civil   Procedure   (Hyderabad   Second Amendment) Act, 1953 (Hyd. XVIII of 1953).  The first State Act of 1948   amends   the   proviso   to   section   60(1)   to   exempt   from attachment, stipends, and gratuities allowed to pensioners of a local authority.  The second State Act of 1953 also amends the proviso to section 60(1) to exempt from attachment, the pension granted or continued   by   the   Central   Government,   the   Government   of   the former   State   of   Hyderabad   or   any   other   State   Government   on account   of   past   services   or   present   infirmities   or   as   a compassionate allowance. 2. The Code has been extensively amended by the Code of Civil Procedure   (Amendment)   Act,   1976   (CIV   of   1976)   enacted   by Parliament.   Section 97 of this Amendment Act provides   interalia that any amendments  made in the Code by a State Legislature before the commencement of that Act shall except in so far as they are consistent with the Code as amended by the Amendment Act, stand   repealed.     Unless   there   is   an   authoritative   judicial pronouncement, it is difficult to say which of the State Amendments are   inconsistent   with   the   Code   as   amended   by   the   Central Amendment Act of 1976 and which consequently stand repealed. All the amendments made in the Code by the State Acts, except the amendment made in the proviso to section 60(1) by the State Act of 1948, are useful and are required to be continued.  The amendment made by the State Act of 1948 is no more required because it is now covered by the amendment made in clause (g) of the said proviso by the Central Amendment Act of 1976.  But to leave no room for any doubt whether the remaining State amendments continue to be in force or stand repealed, it is proposed that the old amendments should be repealed formally and in their places similar amendments may be re­enacted, with the assent of the President under article 254(2) of the Constitution, so that they may continue to prevail and be available in this State as before.  The Bill is intended to achieve these objects.   3. The following notes on clauses explain the purposes of these clauses:­ Preamble.­   It   gives   the   background   and   main   reasons   for   the proposed legislation. Clauses 2 and 3.­  Clause 2 formally repeals the State Act of 1970 and the new section 9A inserted by it, to make way for re­enacting by clause 3 the same section in a slightly revised form. Clause 4.­   As the amendment made by the State Act of 1948 is included in the proviso to section 60(1) by the Central Amendment Act of 1976, it is proposed to repeal this Act and the amendment made by it. Clauses 5 and 6.­   Clause 5 formally repeals the two­State Acts of 1953 by which the proviso to section 60(1) was amended to give 6 some additional exemptions from attachment.  Clause 6 brings back these amendments with the necessary drafting changes. HUSSAIN M. DALWAI, th Dated the 5   of October 1977.                             Minister for Law and Judiciary."  The provisions of Section 9A as re­enacted in the year 1977 contained a non­obstante clause concerning provisions of CPC or any other law for the time being in force.  Section 9A as re­introduced in the year 1977 is extracted hereunder: “ 9A.   Whereof the hearing of application relating to interim relief in a suit, objection to jurisdiction is taken, such issue to be   decided   by   the   Court   as   a   preliminary   issue.­ (1) Notwithstanding anything contained in this Code or any other law for the time being in force, if, at the hearing of any application for granting   or   setting   aside   an   order   granting   any   interim   relief, whether by way of stay, injunction, appointment of a receiver or otherwise, made in any suit, an objection to the Jurisdiction of the Court to entertain such a suit is taken by any of the parties to the suit, the Court shall proceed to determine at the hearing of such application the issue as to the jurisdiction as a preliminary issue before granting or setting aside the order granting the interim relief. Any such application shall be heard and disposed of by the Court as expeditiously as possible and shall not in any case be adjourned to the hearing of the suit. (2) Notwithstanding anything contained in sub­section (1), at the hearing of any such application, the Court may grant such interim relief as it may consider necessary, pending determination by it of the preliminary issue as to the jurisdiction.” The provisions of Section 9A enable   Court,   dealing with the applications  for  granting  or  setting   aside  interim  injunction  or  for appointment of a receiver or otherwise, to deal with the objection as to “jurisdiction of the Court to entertain such suit”, as preliminary issue and it shall not adjourn the matter to the hearing of the suit.  Pending determination of the preliminary issue as to jurisdiction, the Court is 7 competent   as   per   section   9A(2)   to   grant   interim   relief   as   it   may consider necessary. 6. The State of Maharashtra on 27.06.2018 by the promulgation of “Code of Civil Procedure (Maharashtra Amendment) Ordinance, 2018” has deleted Section 9­A of the Code (in its application to the State of Maharashtra). Section 3 of the Ordinance provided as under: “3. Notwithstanding the deletion of section 9A of the principal Act, ­  “(1)   Where   consideration   of   a   preliminary   issue   framed   under section 9A is pending on the date of commencement of the Code of Civil   Procedure   (Maharashtra   Amendment)   Ordinance,   2018 (hereinafter,   in   this   section,   referred   to   as   “the   Amendment Ordinance”), the said issue shall be deemed to be an issue framed under Order XIV of the principal Act and shall be decided by the Court, as it deems fit, along with all other issues, at the time of final disposal of the suit itself…” It was provided that preliminary issue framed under section 9A shall be treated as an issue under Order XIV of CPC and be decided by the Court with other issues as it may deem fit.  The above Ordinance was   replaced   by   the   Code   of   Civil   Procedure   (Maharashtra st Amendment)   Act,   2018   (Maharashtra   Act   No.LXI   of   2018)   (the   1 Amendment Act) on 29.10.2018. On 15.12.2018, the State of Maharashtra enacted the “Code of 7. Civil Procedure (Maharashtra Amendment) (Amendment) Act, 2018” nd (the 2  Amendment Act).  Section 2 of Act reads as follows: “2.   In   section   3   of   the   Code   of   Civil   Procedure   (Maharashtra Amendment) Act, 2018, for clause (1), the following clause shall be substituted  and  shall  be  deemed  to  have  been  substituted  with th effect from the 27  June, 2018, being the date of commencement of the said Act, namely :­ “(1) where consideration of a preliminary issue framed under section 8 9A is pending on the date of commencement of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (hereinafter, in this section, referred to as “the Amendment Act”), the said issue shall be decided and disposed of by the Court under Section 9A, as if the said section 9A has not been deleted.” It is provided that if the court has ordered to decide an issue as a preliminary issue before the date of deletion of section 9A, it shall be decided by the court as a preliminary issue. Thus, it has become necessary to decide the issue. 8. The provisions contained in Order XIV Rule 2 of CPC also deals with the framing of issues and the questions which can be tried as a preliminary issue before the amendment made in the year 1977 in CPC provisions.  Rule 2 of Order XIV reads thus: “   Where issues both of law and of fact arise in the same suit, and 2. the Court is of opinion that  the case or any part thereof may be disposed of on the issues of law only, it shall try those issues first, and for that purpose may, if it thinks fit, postpone the settlement of the   issues   of   fact   until   after   the   issues   of   law   have   been determined.”                                                                          (emphasis supplied) It is apparent from the pre­amended provisions of Order XIV Rule   2   that   only   a   question   of   law   could   have   been   tried   as   a preliminary issue, not the question of facts or a mixed question of law and facts,  that too, when the case or part may be disposed of by a decision on the issue of law.    9. The amendment in 1976 in CPC came into force on 1.2.1977. The amended Rule 2 of Order XIV is extracted hereunder: “2.   Court   to   pronounce   judgment   on   all   issues.­   (1) Notwithstanding that a case may be disposed of on a preliminary 9 issue, the Court shall, subject to the provisions of sub­rule (2), pronounce judgment on all issues. (2) Where issues both of law and of fact arise in the same suit, and the Court is of opinion that the case or any part thereof may be disposed of on an issue of law only, it may try that issue first if that issue relates to­ (a) the jurisdiction of the Court, or (b) a bar to the suit created by any law for the time being in force, and for that purpose may, if it thinks fit, postpone the settlement of the other issues until after that issue has been determined, and may deal with the suit in accordance with the decision on that issue.” A   significant   departure   has   been   made   in   the   amended provisions contained in Order XIV Rule 2.  Now it mandates the Court to pronounce judgment on all issues notwithstanding that a case may be disposed of on a preliminary issue.   The intendment is to avoid remand in the appealable case for deciding the other issues.  In case the necessity arises, Order XIV Rule 2(2) enables the Court to decide the issue of law as a preliminary issue in case the same relates to (1) the jurisdiction of the Court or (2) a bar to the suit created by any law for the time being in force. After the amendment made in CPC in the year 1977, it contains two­fold provision, the question of jurisdiction to entertain the suit has been separated under Rule 2(2)(a) from the expression in Rule 2(2)(b) “a bar to the suit created by any law for the time being in force." 10. In  Kamalakar Eknath Salunkhe  (supra), as to the interpretation of Section 9A, it has been opined that word jurisdiction in Section 9A is used in a narrow sense as to maintainability, only on the question 10 of inherent jurisdiction and does not contemplate issues of limitation. The Court has observed: “16. The expression "jurisdiction" in Section 9­A is used in a narrow sense, that is, the court's authority to entertain the suit at the threshold. The limits of this authority are imposed by a statute, charter, or commission. If no restriction is imposed, the jurisdiction is said to be unlimited. The question of jurisdiction, sensu stricto, has to be considered regarding the value, place, and nature of the subject   matter.   The   classification   into   territorial   jurisdiction, pecuniary jurisdiction, and jurisdiction over the subject­matter is fundamental.   Undoubtedly,   the   jurisdiction   of   a   court   may   get restricted by a variety of circumstances expressly mentioned in a statute, charter, or commission. The inherent jurisdiction of a court depends upon the pecuniary and territorial limits laid down by law and subject­matter of the suit. While the suit might be barred due to non­compliance with specific provisions of law, it does not follow that the non­compliance with the said provisions is a defect which takes away the inherent jurisdiction of the court to try a suit or pass a decree. The law of limitation operates on the bar on a party to agitate a case before a court in a suit, or other proceedings in which   the   court   has   inherent   jurisdiction   to   entertain   but   by operation of the law of limitation, it would not warrant adjudication. 20.   A   perusal   of   the   Statement   of   Objects   and   Reasons   of   the Amendment   Act   would   clarify   that   Section   9­A   talks   of maintainability only on the question of inherent jurisdiction and does not contemplate issues of limitation. Section 9­A has been inserted in the Code to prevent the abuse of court process where a plaintiff drags a defendant to the trial of the suit on merits when the jurisdiction of the court itself is doubtful. 21. In the instant case, the preliminary issue framed by the trial court is about the question of limitation. Such issue would not be an  issue   on  the  jurisdiction  of  the   court   and,  therefore,  in  our considered opinion, the trial court was not justified in framing the issue of limitation as  a preliminary issue by invoking  its power under Section 9­A of the Code. The High Court has erred in not considering the statutory ambit of Section 9­A while approving the preliminary issue framed by the trial court and thus, rejecting the writ petition filed by the appellant.”   11. Where in the recent decision of   Foreshore Cooperative Housing Society Limited   (supra), it has been held that decision in   Kamalakar Eknath Salunkhe  (supra) is contrary to the law.  The word jurisdiction in Section 9A is used in a broader sense.  It has also been held that 11 Section 9A is mandatory and a complete departure from the provisions of Order XIV Rule 2.   The question of limitation is synonym with jurisdiction, and if raised, the Court has to try it as a preliminary issue under Section 9A as applicable to the State of Maharashtra. This Court in   Foreshore Cooperative Housing Society Limited   (supra) has observed: “56.   With   great   respect,   we   are   of   the   view   that   the   decision rendered by the Division Bench in  Kamalakar Eknath Salunkhe  v. Baburav Vishnu Javalkar , (2015) 7 SCC 321 is contrary to the law settled by the Constitution Bench and three­Judge Benches of this Court, in   Pandurang Dhondi Chougule  v.   Maruti Hari Jadhav   (five­ judge Bench), AIR 1966 SC 153 followed by other Division Benches in   Manick Chandra Nandy   v.   Debdas Nandy , (1986) 1 SCC 512, NTPC Ltd.  v.  Siemens Aktiengesellschaft , (2007) 4 SCC 451,  Official Trustee   v.   Sachindra   Nath   Chatterjee ,   AIR   1969   SC   823,   ITW Signode India Ltd.   v.   CCE,  (2004) 3 SCC 48 and   Kamlesh Babu  v. Lajpat Rai Sharma,   (2008) 12 SCC 577. The Constitution Bench decision and other decisions given by the larger Bench are binding on us. It appears that those decisions have not been brought to the notice of the Division Bench taking a contrary view. 61. Mr Nariman, learned Senior Counsel appearing for the appellant put heavy reliance on the decision in     v.   Ramesh B. Desai Bipin Vadilal Mehta , (2006) 5 SCC 638, for the proposition that a plea of limitation cannot be decided as an abstract principle of law divorced from facts as in every case the starting point of limitation has to be ascertained which is entirely a question of fact. A plea of limitation is a mixed question of law and fact. In our considered opinion, in the decision as mentioned earlier, this Court was considering the provision of Order 14 Rule 2 CPC. While interpreting the provision of Order 14 Rule 2 this Court was of the view that the issue on limitation, being a mixed question of law and fact is to be decided along with other issues as contemplated under Order 14 Rule 2 CPC.   As   discussed   above,   Section   9­A   of   the   Maharashtra Amendment Act makes a complete departure from the procedure provided under Order 14 Rule 2 CPC. Section 9­A mandates the court to decide the jurisdiction of the court before proceeding with the suit and granting interim relief by way of injunction. 62. At the cost of repetition, we observe that Section 9­A provides a self­contained scheme with a nonobstante clause which mandates the court to follow the provision. It is a complete departure from the provisions contained in Order 14 Rule 2 CPC. In other words, the nonobstante clause inserted by the Maharashtra Amendment Act of 12 1977 in Section 9­A and the express mandate of the section, the law intends to decide the issue relating to the jurisdiction of the court as a preliminary issue notwithstanding the provision contained in Order 14 Rule 2 CPC. However, it is made clear that in other cases where the suits are governed by the provisions of Order 14 Rule 2 CPC, it is the discretion of the court to decide the issue based on the law as a preliminary issue.” It has also been observed that where the suits are governed by the provisions of Order XIV Rule 2, it is the discretion of the Court to decide the issue based on the law as a preliminary issue.   SUBMISSIONS 12. It   has   been   submitted   by   Shri   F.S.   Nariman,   learned   senior counsel   appearing   on   behalf   of   the   petitioner   that   decision   in Foreshore Cooperative Housing Society Limited  (supra) cannot be said to be laying down the law correctly.  The CPC confers no jurisdiction upon the Court to try a suit on a mixed question of law and facts as a preliminary issue.  It is further submitted that the word jurisdiction has been used in a narrow sense and Section 9­A does not cover the question of a suit being barred by any other provision of law.   The decision in   Meher Singh v. Deepak Sawhney,   1998 (3) MLJ 940 and Smithkline   Beecham   Consumer   Consumer   Healthcare   v .   Hindustan Liver Limited , 2002 SCC OnLine Bom 1337 of the Bombay High Court are directly in contravention to the law settled by this Court.   The plea of  limitation  is  a mixed  question   of  law   and  facts   and  cannot  be decided as an abstract principle divorced from the facts.  The starting point of limitation has to be ascertained, which is entirely a question of facts in each case.   In   Pandurang Dhondi Chougule   (supra), this 13 Court was concerned with the interpretation of the scope of Section 115 of the Code.   Because of the provisions of Section 115 when interference can be made in a revision, it has been observed that limitation concerns jurisdiction.   The decision in   Kamalakar Eknath Salunkhe  ( supra ) cannot be said to be  per incuriam,  thus, it was not open to the Division Bench to take a different view in the  Foreshore Cooperative  Housing  Society  Limited   ( supra ) when the Maharashtra legislature consciously chose to re­enact Section 9A, it has used the expression jurisdiction and provision as to the suit was barred by any other   law   for   the   time   being   in   force   has   not   been   added   which included the law of limitation also.   Given the amended Order XIV Rule 2, the preliminary issue can only be a pure question of law. 13. Shri Rakesh Dwivedi, Shri Mukul Rohatgi, Dr. Abhishek Manu Singhvi, and Shri Gopal Jain, learned senior counsel appearing on behalf of respondents submitted that Order XIV Rule 2, CPC has no relevance for construing the expression an objection   to the jurisdiction of the Court to entertain such suit.   The provision enacted in 1970 and re­enacted in the year 1977 is the same.   The object of the re­ introduction was to maintain and continue what was enacted before the CPC Amendment Act of 1976.  The question of limitation and  res judicata  is the one which can be decided as a preliminary issue under Section 9A of CPC.   It is submitted that under Order XIII Rule 1, parties are required to produce the documents in original on or before 14 the settlement of the issues.  Under Order XII, parties can give notice for   admitting   the   documents.     Under   Order   XII   Rule   6,   even   a judgment can be given on admitted facts.  These are the stages before framing the issue under Order XIV. Consequently, under Order XIV Rule 2(2), the Court while trying 14. issues would be entitled to look into the admitted facts in any case. Under   Order   XIV   Rule   4,   the   Court   can   examine   a   witness   and documents before framing issues.  Therefore, there is no good reason to   prevent   the   Court   from   deciding   issues   of   limitation   based   on documents produced, especially if they are admitted documents. 15. It   is   further   submitted   on   behalf   of   respondents   that   the expression jurisdiction used in Section 9A need not be qualified by the word inherent, that would amount to re­writing the Statute and would be against the contextual meaning to be given to Section 9A. The object for introducing the provision was not limited to objections about inherent  jurisdiction,  but to   cover  bar   created  by  the  statute  and Section 80 is an illustration.  Thus, the expression ‘barred under any law for the time being in force' used in Order XIV Rule 2(2)(b) is covered by Section 9A.  Concerning expression used in Order XIV Rule 2(2), the Court may decide the issue of law as a preliminary issue that has not been used in Section 9A.   Thus, the provision deploys a broader spectrum.  It is further submitted that the speedy conclusion of the trial is vital if a case can be decided on the point of jurisdiction 15 as also of limitation, then there is no rationale for keeping the case pending.   Thus, Section 9A buttress the idea of speedy justice.   As President assent has been received for the introduction of Section 9A, the same will have an overriding effect on Order XIV Rule 2.   The provision   cannot   be   said   to   be   irrational   or   unreasonable   in   any manner.     In   case   plaint   indicates   that   it   is   barred   by   limitation, whether the fact can be seen and what can be tried as a preliminary issue would depend on the nature of the provision of the statute and the   public   policy   behind   it.     Judgment   in   Foreshore   Cooperative Housing Society Limited  (supra) has laid down the law correctly. IN RE: MEANING OF WORD JURISDICTION Jurisdiction is the power to decide and not merely the power to 16. decide correctly. Jurisdiction is the authority of law to act officially. It is an authority of law to act officially in a particular matter in hand. It is the power to take cognizance and decide the cases. It is the power to decide rightly or wrongly. It is the power to hear and determine. Same is the foundation of judicial proceedings. It does not depend upon the correctness of the decision made. It is the power to decide justiciable controversy and includes questions of law as well as facts on merits. Jurisdiction is the right to hear and determine. It does not depend upon whether a decision is right or wrong. Jurisdiction means power 16 to entertain a suit, consider merits, and render binding decisions, and "merits"   means   the   various   elements   which   enter   into   or   qualify plaintiff's right to the relief sought. If the law confers a power to render a judgment or decree, then the court has jurisdiction. The court must have control over the subject matter, which comes within classification limits of law under which Court is established and functions. The word jurisdiction is derived from Latin words "Juris" and 17. "dico," meaning "I speak by the law" and does not relate to rights of parties   as   between   each   other   but   to   the   power   of   the   court. Jurisdiction relates to a class of cases to which a particular case belongs. Jurisdiction is the authority by which a judicial officer takes cognizance and decides the cases. It only presupposes the existence of a   duly   constituted   court  having   control   over   subject­matter   which comes within classification limits of the law under which court has been   established.   It   should   have   control   over   the   parties   litigant, control over the parties' territory, it may also relate to pecuniary as well   as   the   nature   of   the   class   of   cases.   Jurisdiction   is   generally understood as the authority to decide, render a judgment, inquire into the facts, to apply the law, and to pronounce a judgment. When there is the want of general power to act, the court has no jurisdiction. When the court has the power to inquire into the facts, apply the law, render binding judgment, and enforce it, the court has jurisdiction. Judgment   within   a   jurisdiction   has   to   be   immune   from   collateral 17 attack   on   the   ground   of   nullity.     It   has   co­relation   with   the constitutional and statutory power of tribunal or court to hear and determine. It means the power or capacity fundamentally to entertain, hear, and determine. 18. Jurisdiction to entertain is distinguished from merits, error in the exercise of jurisdiction or excess of jurisdiction.  19. Section 9 of the Code of Civil Procedure deals with jurisdiction and empowers the courts to try all civil suits unless barred. Section 9 is extracted hereunder: “ 9. Courts to try all civil suits unless barred. The Courts shall (subject to the provisions herein contained) have jurisdiction to try all suits of a civil nature excepting suits of which their cognizance is either expressly or impliedly barred. Explanation I .­ A suit in which the right to property or to an office is contested is a suit of a civil nature, notwithstanding that such right may depend entirely on the decision of questions as to religious rites or ceremonies. Explanation II. ­ For the purposes of this section, it is immaterial whether or not any fees are attached to the office referred to in Explanation   I   or   whether   or   not   such   office   is   attached   to   a particular place.” 20. The words used in section 9 of the Code of Civil Procedure of 1882   "barred   by   any   enactment   for   the   time   being   in   force"   are substituted in the Code of Civil Procedure of 1908 by "either expressly or impliedly barred."   Thus, the word "jurisdiction" under section 9 correlates with the cognisance, i.e., is not barred either expressly or impliedly. 18 21.  In  Raja Soap Factory v. S.P. Shantharaj , AIR 1965 SC 1449 at 1450, it is observed that the jurisdiction of a court means the extent of the authority of a court to administer justice prescribed concerning the subject­matter, pecuniary value, and local limits. 22. In  A.R. Antulay v. R.S. Nayak and Anr. , (1988) 2 SCC 602, it has been observed that expression jurisdiction or the bar to determine is verbal cast of many colours.  Jurisdiction is a legal shelter – a power to bind despite a possible error in the decision.  The Court observed: "142. The expression "jurisdiction" or the power to determine is, it is said, a verbal cast of many colours. In the case of   Tribunal, the error of law might become not merely an error in the jurisdiction but   might   partake   character   in   error   of   jurisdiction.   However, otherwise, jurisdiction is a ‘legal shelter' — a power to bind despite a possible error in the decision. The existence of jurisdiction does not   depend   on   the   correctness   of   its   exercise.   The   authority   to decide embodies a privilege to bind despite the error, a privilege which is inherent in and indispensable to every judicial function. The characteristic attribute of a judicial act is that it binds whether it be right or it is wrong. In  Malkarjun Bin Shidramappa v. Narahari Bin   Shivappa ,   (1900)   27   IA   216   the   executing   court   had,   quite wrongly, held that a particular person represented the estate of the deceased   judgment­debtor   and   put   the   property   for   sale   in execution. The Judicial Committee said: In so doing the court was exercising its jurisdiction. It made   a   sad   mistake,   it   is   true,   but   a   court   has jurisdiction to decide wrong as well as right. If it decides wrong,   the   wronged   party   can   only   take   the   course prescribed by law for setting matters right; and if that course is not taken the decision, however wrong, cannot be disturbed.” 23. In   Delhi Special Police Establishment, New Delhi v. Lt. Col. S.K Loraiya , (1972) 2 SCC 692, the word jurisdiction has been interpreted in the context of Section 125 of the Army Act to signify the original jurisdiction to take cognizance of a case.  Following is the observation: 19 “11. Section 125 of the Army Act provides that when a criminal court and a Court­Martial have each jurisdiction in respect of an offence, it shall be in the discretion of the officer commanding the army,   any   corps,   division   or   independent   brigade   in   which   the accused   person   is   serving   to   decide   before   which   court   the proceedings shall be instituted, and if that officer decides that they should be instituted before a Court­Martial, he will direct that the accused person shall be detained in military custody. Section 122(1) and 125 both find place in Chapter X of the Army Act. Section 125 supports our view that the Court­Martial alone has jurisdiction to decide   the   issue   of   limitation   under   Section   122(1).   The   word “jurisdiction” in Section 125 really signifies the initial jurisdiction to take cognizance of a case. To put it in other words, it refers to the stage at which proceedings are instituted in a court and not to the jurisdiction of the ordinary criminal court and the Court­Martial to decide the case on merits. It appears to us that Section 549(1) should be construed in the light of Section 125 of the Army Act. Both the provisions have in mind the object of avoiding a collision between the ordinary criminal court and the Court­Martial. So both of them should receive a similar construction.” 24. In  Smt. Ujjam Bai v. State of Uttar Pradesh , AIR 1962 SC 1621, the   word   jurisdiction   employed   in   Section   9,   CPC   came   up   for consideration.  The Court held that jurisdiction means the authority to decide and observed:  “(15) Now, I come to a controversial area. What is the position with regard   to   an   order   made   by   a   quasi­judicial   authority   in   the undoubted exercise of its jurisdiction in pursuance of a provision of law which is admittedly intra vires? It is necessary first to clarify the concept   of   jurisdiction.   Jurisdiction   means   authority   to   decide. Whenever   a   judicial   or   quasi­judicial   tribunal   is   empowered   or required to enquire into a question of law or fact for the purpose of giving a decision on it, its findings thereon cannot be impeached collaterally or on an application for certiorari but are binding until reversed   on   appeal.  Where   a   quasi­judicial   authority   has jurisdiction to decide a matter, it does not lose its jurisdiction by coming to a wrong conclusion whether it is wrong in law or in fact. The question, whether a tribunal has jurisdiction depends not on the truth or falsehood of the facts into which it has to enquire, or upon the correctness of its findings on these facts, but upon their nature, and it is determinable "at the commencement, not at the conclusion, of the inquiry'. (Rex v. Bolten [1841] I Q.B. 66. Thus, a tribunal empowered to determine claims for compensation for loss of office has jurisdiction to determine all questions of law and fact relating  to   the   measure   of   compensation   and   the   tenure   of   the office, and it does not exceed its jurisdiction by determining any of those questions incorrectly, but it has no jurisdiction to entertain a 20 claim for reinstatement or damages for wrongful dismissal, and it will exceed its jurisdiction if it makes an order in such terms, for it has   no   legal   power   to   give   any   decision   whatsoever   on   those matters……  (Halsbury's   Laws   of   England,   3rd   Edn.   Vol.   11   page   59).     The characteristic attribute of judicial act or decision is that it binds, whether it be right or wrong. An error of law or fact committed by a judicial  or  quasi­judicial  body cannot,  in  general,   be   impeached otherwise   than   on   appeal   unless   the   erroneous   determination relates to a matter on which the jurisdiction of that body depends. These   principles   govern   not   only   the   findings   of   inferior   courts stricto sensu but also the findings of administrative bodies which are held to be acting in a judicial capacity. Such bodies are deemed to have been invested with power to err within the limits of their jurisdiction; and provided that they keep within those limits, their decisions must be accepted as valid unless set aside on appeal. Even   the   doctrine   of   res   judicata   has   been   applied   to   such decisions.   (See Livingstone v. Westminister Corporation [1904] 2 K.B. 109; Re Birkenhead Corporation (1952) Ch. 359 Re 56 Denton Road   Twickenham   [1953]   Ch.   51   Society   of   Medical   Officers   of Health v. Hope [1959] 2 W.L.R. 377. ….”  (emphasis supplied) 25. In  Anowar Hussain v. Ajay Kumar Mukherjee , AIR 1965 SC 1651, it was held that expression jurisdiction does not mean the power to do or order the act impugned, but generally the authority of the Judicial Officer to act in the matter. In   M.L.   Sethi   v.   R.P.   Kapur, (1972)   2   SCC   427,   the   Court 26.   recognized that the word jurisdiction is a verbal coat of many colours. In  Hari Prasad Mulshankar Trivedi v. V.B. Raju and Ors.,  (1974) 3 SCC 415, it was observed that expanse of jurisdiction would take colour from its context.   27. The jurisdiction in Section 9A must be considered in the context it has been used. The word jurisdiction has to be interpreted in the context which has been used in the various provisions. The word 21 “jurisdiction” has been used in CPC in several provisions. Section 9 deals with the jurisdiction to try all suits by a civil court except those which are barred.  Section 10 prohibits a Court from proceeding with the trial.  Section 11 and  Explanation VIII  are based upon the principle of  res judicata .  Section 21 defines objections to a jurisdiction such as the place of suing and competence of Court regarding the pecuniary limits of its jurisdiction.  Section 86 prohibits a suit against a foreign State in any Court otherwise competent to try the suit except with the consent of Central Government.   Section 135 refers to the matter pending for determination having jurisdiction therein.   Order II Rule 3(2) contains a provision concerning the jurisdiction of the Court as regards the suit.  Order VII Rule 11(d) deals with the rejection of the plaint on the ground being barred by law.   Order VIII Rule 3­A(4) provides a defendant to put forth the objection as to the jurisdiction. Order XIV Rule 2 distinguishes between preliminary issues relating to the jurisdiction of the Court or a bar to the suit created by any law for the time being in force.   Order XXIII Rule 3­A provides that no suit shall lie to set aside a compromise decree.   There are various other provisions in which the expression has been used. IN RE: “ENTERTAIN THE SUIT” 28. When we consider provisions in Section 9A, the word jurisdiction is   qualified   with   "to   entertain   the   suit,"   the   expression   used   is ‘jurisdiction   to   entertain   the   suit.'   The   Court   has   jurisdiction   to 22 entertain a suit when it has jurisdiction to receive it for consideration. If at the threshold, the Court cannot consider it, it can be said that the Court has no jurisdiction to entertain the case.   It is like a suit is cognizable by Revenue Court, but it is filed in Civil Court, the Court cannot consider it nor can receive it for trial.  It is like the jurisdiction to entertain the criminal appeal when the Court is not having inherent jurisdiction to consider the case; it can be said that the Court has no jurisdiction to entertain.  When the separate statutory mechanism is provided for the consideration of a particular dispute and jurisdiction of Civil Court is barred, and if it is brought before the Civil Court whose   jurisdiction   is   barred,   it   cannot   entertain   such   a   suit   and receive it for consideration.   It can be said that the Court has no jurisdiction to entertain such a suit.   When the Court cannot think over to allow itself to consider, it can be said that it has no jurisdiction to entertain.   It is like a case is cognizable in a consumer forum; a Civil Court cannot entertain it.  29. The expression “jurisdiction to entertain” is also used in Section 14 of the Limitation Act.    The provisions of Section 14 provide that in case a suit is filed in the wrong court and the Court from the defects of jurisdiction is unable to entertain it, the period to institute a suit can be extended. 30. The meaning of the word ‘entertain’ came up for consideration in Kashiram v. Santokhbai , AIR 1958 MP 91. The word ‘entertain’ means 23 to admit for consideration. It does not mean giving relief. When the court receives it for consideration and disposal, according to law, it must be regarded as entertaining the suit or proceedings. The High Court of Madhya Pradesh has observed as under:   “5.   In   our   opinion,   the   contention   advanced   on   behalf   of   the appellant must be given effect to. We have no doubt that S.14 of the Limitation Act has no application to the facts of this case, and the plaintiff is not entitled to the benefit of that section. Before that section can apply, the prior proceeding must have been founded upon the same cause of action as that on which the later suit is founded   and   the   Court   in   which   the   prior   proceeding   was prosecuted must have been unable to entertain it for the reasons specified,  namely,  defect  of  jurisdiction or  other  cause  of a  like nature. Now the words 'which, from defect of jurisdiction, or other cause of a like nature, is unable to entertain it' which occur in S.14(1) of the Limitation Act are very significant. As pointed out by Mukherjee, J. (as he then was), in AIR 1945 Cal 381 (B), the word 'entertain' means to admit for consideration. It does not mean giving relief, and that when a suit or proceeding is not thrown out in limine but the Court receives it for consideration and disposal according to law, it must be regarded as entertaining the suit or proceeding, no matter whatever the ultimate decision may be; and that a suit is to be regarded as not entertained by the Court only if it is thrown out at its inception and the Court does not decide it on its merits." The learned Judge further observed that S.14 of the Limitation Act   speaks   of   the   inability   of   the   Court   to   entertain   a   suit   or proceeding on certain specific grounds, which are of a formal nature and that inability to entertain a suit means not inability to grant relief to the plaintiff but inability to give him a trial at all. In our opinion when a suit is dismissed not because the Court had no jurisdiction to entertain it, or for any other cause of a like nature, but because it was misconceived or because the proceeding or the suit was not one recognised by law as legal in its initiation, then clearly S.14 of the Act is not attracted to such a suit. This view is amply supported by the cases cited by the learned counsel for the appellant and numerous other cases. Now, here, the plaintiff's prior suit was dismissed not because of any defect of jurisdiction or any other ground similar to it, but it was entertained and dismissed because it was wholly misconceived and the relief of rendition of accounts could not be granted against the son of a deceased agent. The suit was dismissed because the proceedings according to the trial Court were not recognised by law as legal in their   initiation.   If   then,   S.14   of   the   Limitation   Act   has   no applicability  to this case,  and the plaintiff's suit is  governed by Art.89, then it is clearly barred by time and must be dismissed.” 24 The High Court of M.P. has relied upon the decision in   Nakul Chandra Ghose v. Shyamapada Ghose , AIR 1945 Cal 381.  31. The   expression   ‘entertain'   means   to   admit   a   thing   for consideration. When a suit or proceeding is not thrown out  in limine , but the court receives it for consideration for disposal under the law, it must   be   regarded   as   entertaining   the   suit   or   proceeding.   It   is inconsequential what is the final decision. The word ‘entertain' has been held to mean to admit for consideration, as observed by this Court   in   Lakshmiratan   Engineering   Works   Ltd.   v.   Assistant Commissioner, Sales Tax, Kanpur , AIR 1968 SC 488. The expression ‘entertain’ means to adjudicate upon or to proceed to consider on merits  as observed in   Hindusthan  Commercial  Bank  Ltd.   v.  Punnu Sahu (Dead) through Legal Representatives , 1971 (3) SCC 124. The meaning of the word ‘entertain’ has been considered to mean 32. ‘adjudicate   upon'   or   ‘proceed   to   consider   on   merits.'   It   has   been observed in  Hindusthan Commercial Bank Ltd. v. Punnu Sahu (Dead) through Legal Representatives , 1971 (3) SCC 124 as under: "4.   Before   the   High   Court   it   was   contended   on   behalf   of   the appellant,  and that contention  was  repeated  in  this Court,  that Clause (b) of the proviso did not govern the present proceedings as the application in question had been filed several months before that clause was added to the proviso. It is the contention of the appellant that the expression "entertain" found in the proviso refers to the initiation of the proceedings and not to the stage when the Court takes up the application for consideration. This; contention was rejected by the High Court relying on the decision of that court in  Kundan Lal v. Jagan Nath Sharma , AIR 1982 All 547. The same 25 view had been taken by the said High Court in  Dhoom Chand Jain v. Chamanlal Gupta , AIR 1962 All 543 and   Haji Rahim Bux and Sons v. Firm Samiullah and Sons , AIR 1963 All 320 and again in Mahavir Singh v. Gauri Shankar ,  AIR 1964 All 289. These decisions have interpreted the expression "entertain" as meaning 'adjudicate upon' or 'proceed to consider on merits.' This view of the High Court has   been   accepted   as   correct   by   this   Court   in   Lakshmiratan Engineering Works Ltd. v. Asst. Comm., Sales Tax, Kanpur , AIR 1968 SC 488. We are bound by that decision, and as such, we are unable to accept the contention of the appellant  that Clause (b) of the proviso did not apply to the present proceedings." The word ‘entertain’ came up for consideration in   Hindusthan Commercial Bank Ltd.  (supra)   in the context of Order XXI Rule 90 as amended by the Allahabad High Court.  The expression entertain has been   held   to   mean   to   adjudicate   upon   or   proceed   to   consider   on merits. IN RE:   DIFFERENCE BETWEEN EXISTENCE AND EXERCISE OF JURISDICTION There is a difference between the existence of jurisdiction and 33. the   exercise   of   jurisdiction.   In   case   jurisdiction   is   exercised   with material   irregularity   or   with   illegality,   it   would   also   constitute jurisdictional error. However, if a court has jurisdiction to entertain a suit but in exercise of jurisdiction, a mistake has been committed, though it would be a jurisdictional error but not lack of it. It may be a jurisdictional   error   open   for   interference   in   appellate   or   revisional jurisdiction.     34. In  Dabur India Limited v. K. R. Industries , 2008 10 SCC 595, it has been observed that the jurisdiction under Order II Rules 2 and 3 26 of the Code of Civil Procedure can be exercised only when the court has otherwise jurisdiction in respect of the cause of action wherefor the action has been brought. The Court has observed:   “19.  The question which was posed by the learned Single Judge is as under:       “The next question, however, which is more important is whether the plaintiff can combine the two causes of action, one under the Copyright Act and the second under the Act of 1958   in   a   situation   where   this   Court   has   the   jurisdiction insofar   as   cause   of   action   under   the   Copyright   Act   is concerned but has no territorial jurisdiction to entertain the cause of action relating to Act of 1958.” Noticing the provisions of Order 2 Rules 2 and 3 of the Code of Civil Procedure enabling the plaintiff to combine more than one causes of action, it was opined that the said provisions relate to pecuniary jurisdiction. The said jurisdiction, however, can be exercised only in the   event  the   court   has  otherwise   jurisdiction  in   respect   of   the cause of action wherefor the action has been brought.” 35. The   question   of   maintainability   was   also   examined   with reference to jurisdiction in  The Premier Automobiles Ltd. v. Kamlakar Shantaram Wadke & Ors ., AIR 1975 SC 2238, it has been held that in a Civil Court, suit was not maintainable for a decree for permanent injunction   as   it   had   no   jurisdiction   to   grant   the   relief   or   even   a temporary relief.  The Court held:  “27.…… The better and more reasonable view, therefore, to take is that all workmen represented by the two plaintiffs sought an order of   injunction   in   the   civil   court   to  prevent   an   injury   which   was proposed to be caused to them in relation to their right under the Act. Hence  a suit for a decree for permanent injunction was not maintainable in the civil court as it had no jurisdiction to grant the relief or even a temporary relief.” (emphasis supplied) 36. In a case, jurisdictional facts, as well as adjudicatory facts, may arise.   When   jurisdictional   facts   to   entertain   are   missing,   the court/tribunal cannot act at all. In the case of adjudicatory facts, the 27 court can proceed with the trial of the case exercising jurisdiction, and the same implies that the court has the jurisdiction to deal with the matter, that is called the power to examine on merits. Adjudication is the power to proceed to consider on merits. 37. In   Bhai Jai Kishen Singh v. Peoples Bank of Northern India (in liquidation) through Bhagwati Shankar, Official Liquidator,   AIR 1944 Lah   136,   it   has   been   observed   that   jurisdiction   issue   is   one   like preliminary   issue   not   where   the   proceedings   were   dismissed   on merits.   In   Hari Prasad Mulshankar Trivedi v. V.B. Raju and Ors., (1974)   3   SCC   415   in   the   context   of   word   jurisdiction,   this   Court observed thus: “28. We think that neither the decision of this Court in  Baidyanath Panjiar  v.  Sita Ram Mahto,  (1969) 2 SCC 447 which took the view that violation of Section 23(3) of the 1950 Act in entering or deleting the names of persons in the electoral rolls after the last date for making nomination relates to lack of power, nor the decision in Wopanso   v.   N.L. Oduya , (1971) 2 SCC 550 and others which also suggests that where there was lack of power, the question can be gone into by the Court trying an election petition, can, by analogy, be extended to an entry in the electoral roll on the basis of a wrong adjudication   of   the   question   of   ordinary   residence.   Though   the dividing line between lack of jurisdiction or power and erroneous exercise of it has become thin with the decision of the House of Lords in  The Anisminic case , (1967) 3 WLR 382 we do not think that the distinction between the two has been completely wiped out. We are aware of the difficulty in formulating an exhaustive rule to tell when there is lack of power and when there is an erroneous exercise of it. The difficulty has arisen because the word “jurisdiction” is an expression which is used in a variety of senses and takes its colour   from its context, (see per Diplock, J., at p. 394 in the     Anisminic   case   ).   Whereas   the   “pure”   theory   of   jurisdiction   would   reduce jurisdictional   control   to   a   vanishing   point,   the   adoption   of   a narrower meaning might result in a more useful legal concept even though the formal structure of law may lose something of its logical symmetry.   "At   bottom,   the   problem   of   defining   the   concept   of jurisdiction for purpose of judicial review has been one of public policy  rather  than one of  logic."  And  viewed  from  the aspect  of 28 public policy as reflected in the provisions of the 1950 and 1951 Acts,   we   do   not   think   that   a   wrong   decision   on   a   question   of ordinary residence for the purpose of entering a person's name in the electoral roll should be treated as a jurisdictional error which can be judicially reviewed either in a civil court or before an election tribunal.”                  (emphasis supplied) It is observed that expression “jurisdiction” is used in a variety of senses and takes its colour from its context, in which it is used as observed   in   Anisminic   Ltd.   v.   Foreign   Compensation   Commission , [1968] 2 Q.B. 862. 38. In   Union of India v. Tarachand Gupta and Bros. , 1971 (1) SCC 486, in the context of jurisdiction of Civil Court, it has been observed that it has both a narrow and broader meaning.   In the sense of former, it means the authority to embark upon an enquiry, and latter, the   decision   is   in   non­compliance   with   provisions   of   Act.     It   is observed: "22. The principle thus is that exclusion of the jurisdiction of the civil courts is not to be readily inferred. Such exclusion, however, is inferred where the statute gives finality to the order of the tribunal on which it confers jurisdiction and provides for adequate remedy to do what the courts would normally do in such a proceeding before it. Even where a statute gives finality, such a provision does not exclude cases where the provisions of the particular statute have not been complied with, or the tribunal has not acted in conformity with the fundamental principles  of judicial  procedure.  The word "jurisdiction" has both a narrow and a wider meaning. In the sense of the former, it means the authority to embark upon an enquiry; in the sense of the latter, it is used in several aspects, one of such aspects being that the decision of the tribunal is in non­compliance with the provisions of the Act. Accordingly, a determination by a tribunal of a question other than the one which the statute directs it to decide would be a decision not under the provisions of the Act, and therefore, in excess of its jurisdiction.”  (emphasis supplied) 39. Again,   in   Official   Trustee,   West   Bengal   v.   Sachindra   Nath Chatterjee,  AIR 1969 SC 823, it has been observed that before a court 29 can be held to have the jurisdiction to decide a particular matter, it must not only have the jurisdiction to try the suit brought but must also have the authority to pass the order sought from it.   It should have the power to hear and decide the issue.  The Court observed: “12. It is plain that if the learned judge had no jurisdiction to pass the order in question then the order is null and void. It is equally plain   that   if   he   had   jurisdiction   to   pronounce   on   the   plea   put forward before him the fact that he made an incorrect order or even an illegal order cannot affect its validity. Therefore all that we have to   see   is   whether   Ramfry,   J.   had   jurisdiction   to   entertain   the application made by the settlor. 13. What is meant by jurisdiction? This question is answered by Mukherjee, Acting C.J., speaking for the full bench of the Calcutta High Court in  Hirday Nath Roy  v.  Ramachandra Barna Sarma . ILR 48 Cal 138 = AIR 1921 Cal 84 (FB).  At page 146 of the report ILR (Cal) = (at p.36 of AIR) the learned judge explained what exactly is meant by jurisdiction. We can do no better than to quote his words: “In   the   order   of   Reference   to   a   Full   Bench   in   the   case   of Sukhlal  v.  Tara Chand , (1905) ILR 33 Cal 68 (FB), it was stated that jurisdiction may be defined to be the power of a Court to ‘hear and determine a cause, to adjudicate and exercise any judicial power in relation to it:’ in other words, by jurisdiction is meant ‘the authority which a court has to decide matters that are litigated before it or to take cognizance of matters presented in a formal way for its decision.’ An examination of the cases in the books discloses numerous attempts to define the term ‘jurisdiction’, which has been stated to be ‘the power to hear and determine issues of law and fact’, “the authority by which   the   judicial   officers   take   cognizance   of   and   ‘decide causes’;” ‘the authority to hear and decide a legal controversy’, “the   power   to   hear   and   determine   the   subject­matter   in controversy  between  parties   to  a  suit  and  to  adjudicate  or exercise any judicial power over them”; “the power to hear, determine and pronounce judgment on the issues before the Court”;  “the power or  authority  which  is  conferred  upon  a Court   by   the   Legislature   to   hear   and   determine   causes between parties and to carry the judgments into effect”; “the power to enquire into the facts, to apply the law, to pronounce the judgment and to carry it into execution”.”  (emphasis supplied) In   National   Thermal   Power   Corpn.   Ltd.   v.   Siemens 40. Atkeingesellschaft,   (2007)   4   SCC   451,   the   question   came   up   for consideration before a Division Bench of the Court concerning what is 30 a jurisdictional question and whether declining to go into the merits of the claim would amount to a refusal to exercise jurisdiction.   The Court   held   that   declining   to   go   into   the   merits   of   a   claim   in   a particular case may amount to a refusal to exercise jurisdiction.  What is jurisdictional question and jurisdiction was also considered by this Court.  The question of limitation involving the question of jurisdiction of the Court or Tribunal came up for consideration, as a preliminary objection was raised as to maintainability of the appeal.  The relevant portion of discussion is extracted hereunder:  “17. In the larger sense, any refusal to go into the merits of a claim may be in the realm of jurisdiction. Even the dismissal of the claim as barred by limitation may, in a sense touch on the jurisdiction of the court or tribunal. When a claim is dismissed on the ground of it being barred by limitation, it will be, in a sense, a case of the court or tribunal refusing to exercise jurisdiction to go into the merits of the claim. In  Pandurang Dhoni Chougule  v.  Maruti Hari Jadhav  AIR 1996 SC 153, this Court observed that: (AIR p. 155, para 10) “It is well settled that a plea of limitation or a plea of res judicata is a plea of law which concerns the jurisdiction of the court which tries the proceedings. A finding on these pleas in favour of the party raising them would oust the jurisdiction of the court, and so, an erroneous decision on these pleas can be said to be concerned with questions of jurisdiction which fall within the purview of Section 115 of the Code.” In a particular sense, therefore, any declining to go into the merits of   a   claim   could   be   said   to   be   a   case   of   refusal   to   exercise jurisdiction. 18. The expression “jurisdiction” is a word of many hues. Its colour is to be discerned from the setting in which it is used. ….” It   is   apparent   that   when   a   claim   is   dismissed   as   barred   by limitation, no doubt the refusal is within  the realm  of  exercise  of jurisdiction by the Court or Tribunal.  It cannot be said that the Court has refused to exercise the jurisdiction to go into the merits by a 31 wrong decision dismissing the case on the ground of limitation.   In that context,  Pandurang Dhondi Chougule  (supra) has been relied upon which has dealt with the question of jurisdiction under Section 115 of CPC.   This Court has also observed it in   National Thermal Power Corpn. Ltd.  (supra) that in the question of jurisdiction, the expression jurisdiction is a word of many hues   and having a different meaning in which   it  is   used.     There   is   no   dispute   as   to   the   abovementioned proposition laid down by this Court.   The question in the aforesaid decision was not relating to jurisdiction to entertain the matter and to pass decree immune from collateral challenge.   Thus, the decision lends no support to the cause of the respondents. In  M.L. Sethi v. R.P. Kapur  (supra), the Court observed as under: 41. “12. …..The jurisdiction of the High Court under Section 115 of the CPC is a limited one. As long ago as 1884, in  Rajah Amir Hassan Khan  v.  Sheo Baksh Singh , (1884) LR 11 IA 237, the Privy Council made the following observation on Section 622 of the former Code of Civil Procedure, which was replaced by Section 115 of the Code of 1908: “The question then is, did the Judges of the lower Courts in this case, in the exercise of their jurisdiction, act illegally or with   material   irregularity.   It   appears   that   they   had   perfect jurisdiction to decide the question which was before them, and they did decide it. Whether they decided rightly or wrongly, they   had   jurisdiction   to   decide   the   case;   and   even   if   they decided   wrongly,   they   did   not   exercise   their   jurisdiction illegally or with material irregularity.” In  Balakrishna Udayar  v.  Vasudeva Aiyar , (1917) LR 44 IA 261, 267 the Board observed: “It   will   be   observed   that   the   section   applies   to   jurisdiction alone, the irregular exercise or non­exercise of it, or the illegal assumption   of   it.   The   section   is   not   directed   against conclusions of law or fact in which the question of jurisdiction is not involved.” In  N.S. Venkatagiri Ayyangar  v.  Hindu Religious Endowments Board, (1948­49) LR 76 IA 73, the Judicial Committee said that Madras,   32 Section   115   empowers   the   High   Court   to   satisfy   itself   on   three matters, ( a ) that the order of the subordinate court is within its jurisdiction; ( b ) that the case is one in which the court ought to exercise jurisdiction; and ( c ) that in exercising jurisdiction the court has not acted illegally, that is, in breach of some provision of law, or with   material   irregularity,   that   is,   by   committing   some   error   of procedure in the course of the trial which is material in that it may have   affected   the   ultimate   decision.   And   if   the   High   Court   is satisfied   on   those   three   matters,   it   has   no   power   to   interfere because it differs from the conclusions of the subordinate court on questions of fact or law. …… The   word   “jurisdiction”   is   a   verbal   coat   of   many   colours. Jurisdiction originally seems to have had the meaning which Lord   Reid   ascribed   to   it   in       Anisminic   Ltd.       v.     Foreign   Compensation   Commission   , (1969) 2 AC 147, namely, the entitlement "to enter upon the enquiry in question." If there was an entitlement to enter upon  an   enquiry,   into  the   question,  then  any  subsequent  error could only be regarded as an error within the jurisdiction. The best known formulation of this theory is that made by Lord Darman in      R v   .      Bolton   ,    (1841) 1 Q.B. 66. He said that the question of jurisdiction is determinable at the commencement, not at the conclusion of the enquiry. In  Anisminic Ltd. case  (supra) Lord Reid said:  “But there are many cases where, although the tribunal had jurisdiction to enter on the enquiry it has done or failed to do something in the course of the enquiry which is of such a nature   that its  decision  is a  nullity.  It  may  have  given  its decision in bad faith. It may have made a decision which it had no power to make. It may have failed in course of the enquiry to comply with the requirements of natural justice. It may in perfect good faith have misconstrued the provisions giving it power to act so that it failed to deal with the question remitted   to   it   and   decided   some   question   which   was   not remitted   to   it.   It   may   have   refused   to   take   into   account something which it was required to take into account. Or it may have based its decision on some matter which, under the provisions setting it up, it had no right to take into account. I do not intend this list to be exhaustive.”  In the same case, Lord Pearce said: “Lack of jurisdiction may arise in various ways. There may be an absence of those formalities or things which are conditions precedent to the tribunal having any jurisdiction to embark on an enquiry. Or the tribunal may at the end make an order that it has no jurisdiction to make. Or, in the intervening stage while engaged on a proper enquiry, the tribunal may depart from the rules of natural justice; or it may ask itself the wrong questions; or it may take into account matters which it was not   directed   to   take   into   account.   Thereby   it   would   step outside   its   jurisdiction.   It   would   turn   its   inquiry   into something not directed by Parliament and fail to make the 33 inquiry which the Parliament did direct. Any of these things would cause its purported decision to be a nullity." The dicta of the majority of the House of Lords in the above case would show the extent to which ‘lack’ and ‘excess’ of jurisdiction have been assimilated or, in other words, the extent to which we have moved away from the traditional concept of "jurisdiction." The effect of the dicta, in that case is to reduce the difference between jurisdictional error and error of law within jurisdiction almost to vanishing point. The practical effect of the decision is that any error of law can be reckoned as jurisdictional. This comes perilously close to saying that there is jurisdiction if the decision is right in law but none if it is wrong. Almost any misconstruction of a statute can be represented as "basing their decision on a matter with which they have   no   right   to   deal,"   "imposing   an   unwarranted   condition"   or "addressing themselves to a wrong question." The majority opinion in the case leaves a Court or Tribunal with virtually no margin of legal error. Whether there is excess of jurisdiction or merely error within   jurisdiction   can   be   determined   only   by   construing   the empowering statute, which will give little guidance. It is really a question of how much latitude the court is prepared to allow. In the end,   it   can   only   be   a   value   judgment   (see   H.N.R.   Wade, "Constitutional and Administrative Aspects of the Anisminic case", Law Quarterly Review , Vol. 85,1969, p. 198). Why is it that a wrong decision on a question of limitation or res judicata was treated as a jurisdictional error and liable to be interfered with in revision? It is a   bit   difficult   to   understand   how   an   erroneous   decision   on   a question of limitation or res judicata would oust the jurisdiction of the court in the primitive sense of the term and render the decision or a  decree  embodying the  decision a  nullity  liable  to  collateral attack. The reason can only be that the error of law was considered as vital by the court. And there is no yardstick to determine the magnitude of the error other than the opinion of the Court.” (emphasis supplied) It has been laid down that erroneous decision on the question of res judicata  or limitation would not oust the jurisdiction of the Court nor render the decision a nullity liable to collateral attack.  The test of having no jurisdiction by the Court is that its judgment is amenable to attack in collateral proceedings. 42. In  Budhia Swain & others v. Gopinath Deb and others,  (1999) 4 SCC 396 = AIR 1999 SC 2089, the Court examined the issue whether decree   passed   by   the   civil   court   in   a   suit   which   was   barred   by 34 limitation can be treated to be a nullity or not.  It was observed that since the civil court had the jurisdiction to decide the suit although filed beyond limitation, the same was not a nullity and observed thus: “14. A suit or proceeding entertained and decided in spite of being barred by limitation is not without jurisdiction; at worst it can be a case of illegality. ….” Thus, it is apparent that in a case barred by limitation, Court has jurisdiction to decide the issue.  In case it has no jurisdiction, it cannot decide such an issue on merits at all. IN RE:  JURISDICTION TO ENTERTAIN UNDER SECTION 9A, CPC 43. The word "jurisdiction" in section 9A is qualified with expression to ‘entertain' the suit.  Thus, it is apparent that the scope of Section 9A has been narrowed down by the legislature as compared to the provisions   contained   in   Order   XIV   Rule   2(2)   by   not   including   the provisions as to "a bar created by any other law for the time being in force." 44. Since   the   expression   used   in   section   9A   as   incorporated   in Maharashtra, is "jurisdiction to entertain" that is in a narrower sense and its purport cannot be taken to be comprehensive as laid down in Foreshore Cooperative Housing Society Limited  (supra).              45. When we consider what colour expression "jurisdiction" has in Section   9A,   it   is   clearly   in   the   context   of   power   to   entertain, jurisdiction takes colour from accompanying word ‘entertain’;   the i.e. 35 Court should have jurisdiction to receive a case for consideration or to try it.  In case  there is no jurisdiction, court has no competence to give the relief, but if it has, it cannot give such relief for the reason that claim is time­barred by limitation or is barred by the principle of res judicata  or by bar created under any other law for the time being in force.  When a case is barred by  or limitation, it is not res judicata  that the Court has no power to entertain it, but it is not possible to grant   the   relief.     Due   to   expiry   of   limitation   to   file   a   suit, extinguishment of right to property is provided under Section 27 of the Limitation   Act.     When   Court   dismisses   a   suit   on   the   ground   of limitation, right to property is lost, to hold so the court must have jurisdiction to entertain it.  The Court is enjoined with a duty under Section 3 of the Limitation Act to take into consideration the bar of limitation by itself.  The expression "bar to file a suit under any other law   for   the   time   being   in   force"   includes   the   one   created   by   the Limitation Act. It cannot be said to be included in the expression "jurisdiction to entertain" suit used in Section 9A.  The Court has to receive a case for consideration and entertain it, to look into the facts constituting  limitation or bar created by any other law to give relief, it has to decide the question on merits; then it has the power to dismiss the same on the ground of limitation or such other bar created by any other law.  Thus, the meaning to be given to jurisdiction to entertain in Section 9A is a narrow one as to maintainability, the competence of 36 the court to receive the suit for adjudication is only covered under the provisions. The word entertain cannot be said to be the inability to grant relief on merits, but same relates to receiving a suit to initiate the very process for granting relief.  The provision has been carved out under Section 9A, CPC to 46. decide, question of jurisdiction to entertain, at the stage of deciding the   interim   application   for   injunction   and   the   very   purpose   of enactment   of   the   same   was   that   the   suits   were   being   instituted without serving a notice under Section 80, which at the time of initial incorporation of provisions could not have been instituted without serving a notice of two months.  There was a bar to institute a suit.  It became practice that after obtaining injunction, suit was allowed to be withdrawn with liberty to file fresh suit after serving the notice.   To take care of misuse of the provisions, Section 9A was introduced in the year 1970 and had been re­introduced again in 1977 to consider question of jurisdiction to entertain at the stage of granting injunction or setting aside.  The provision has been inserted having the narrow meaning as at the stage of granting   injunction; the question ex parte can be considered.   The written statement, set­off and counterclaim are   not   filed,   discovery,   inspection,   admission,   production   and summoning of the documents stage has not reached and after the stages described above, framing of issues takes place under Order XIV.     As   per   Order   XIV   Rule   1,   issues   arise   when   a   material 37 proposition of fact or law is affirmed by the one party and denied by the other.  The issues are framed on the material proposition, denied by another party.  There are issues of facts and issues of law.  In case specific facts are admitted, and if the question of law arises which is dependent upon the outcome of admitted facts, it is open to the Court to   pronounce   the   judgment   based   on   admitted   facts   and   the preliminary question of law under the provisions of Order XIV Rule 2. In   Order   XIV   Rule   2(1),   the   Court   may   decide   the   case   on   a preliminary issue.   It has to pronounce the judgment on all issues. Order XIV Rule 2(2) makes a departure and Court may decide the question of law as to jurisdiction of the Court or a bar created to the suit   by   any   law   for   the   time   being   in   force,   such   as   under   the Limitation Act. 47. In   a   case   question   of   limitation   can   be   decided   based   on admitted facts, it can be decided as a preliminary issue under Order XIV   Rule   2(2)(b).     Once   facts   are   disputed   about   limitation,   the determination of the question of limitation also cannot be made under Order XIV Rule 2(2) as a preliminary issue or any other such issue of law which requires examination of the disputed facts.   In case of dispute as to facts, is necessary to be determined to give a finding on a question of law.   Such question cannot be decided as a preliminary issue.  In a case, the question of jurisdiction also depends upon the proof   of   facts   which   are   disputed.     It   cannot   be   decided   as   a 38 preliminary issue if the facts are disputed and the question of law is dependent   upon   the   outcome   of   the   investigation   of   facts,   such question of law cannot be decided as a preliminary issue, is settled proposition   of   law   either   before   the   amendment   of   CPC   and   post amendment in the year 1976. 48. The   suit/application   which   is   barred   by   limitation   is   not   a ground of jurisdiction of the court to entertain a suit.   If a plea of adverse possession has been taken under Article 65 of the Limitation Act, in case it is successfully proved on facts; the suit has to be dismissed. However, it is not the lack of the jurisdiction of the Court that suit has to be dismissed on the ground of limitation, but proof of adverse possession for 12 years then the suit would be barred by limitation   such   question   as   to   limitation   cannot   be   decided   as   a preliminary issue.  49. What is intended by Section 9A of the Code of Civil Procedure, 1908 (CPC) is the defect of jurisdiction.  It may be  inter alia  territorial or concerning the subject matter.   The defect of jurisdiction may be due to provisions of the law.  In  Raghunath Das v. Gokal Chand , AIR 1958 SC 827, the execution of award of the decree was dismissed by the Court on the ground that decree was a nullity.  The Court had no jurisdiction to pass a decree of the partition of agricultural land. It held that defect of the jurisdiction in the court that passed decree became   attached   to   decree   itself   as   dismissal   of   the   suit   was   on 39 account of the defect of jurisdiction.  Thus, in our considered opinion, it is only the maintainability of the suit before the court which is covered   within   the   purview   of   Section   9­A   CPC   as   amended   in Maharashtra. Reliance has been placed on the provisions of Section 3 of the 50. Limitation Act to submit that the Court cannot proceed with the suit which is barred by limitation although limitation has not been set up as a defence.  No doubt about it that Section 3 of the Act provides that subject   to   the   provisions   contained   in   Sections   4   to   24   of   the Limitation   Act,   every   suit   instituted,   appeal   preferred,   and   the application made after the prescribed period shall be dismissed, it nowhere   provides   that   Court   has   no   jurisdiction   to   deal   with   the matter.  Until and unless Court has the jurisdiction, it cannot proceed to dismiss it on the ground of limitation under Section 3. 51. Within the ken of provisions of section 9A, CPC jurisdiction of the Court to entertain the suit has to be decided without recording of evidence.  Recording of evidence is not contemplated even at the stage of framing issue under Order XIV Rule 2 much less it can be allowed at the stage of grant of injunction, it would be the grossest misuse of the provisions of the law to permit the parties to adduce the evidence, to prove facts with respect to a preliminary issue of jurisdiction to entertain a suit. In case it is purely a question of law, it can be decided within the purview of section 9A of CPC as applicable in Maharashtra. 40 The scope of Section 9A is not broader than Order XIV Rule 2 (2) of the CPC.  The scope is a somewhat limited one.  Two full­fledged trials by leading evidence are not contemplated in CPC, one of the preliminary issue and another on other issues.  Until and unless the question is pure of the law, it cannot be decided as a preliminary issue.  In our opinion, a mixed question of law and fact cannot be decided as a preliminary issue, either under Section 9A or under Order XIV Rule 2 CPC.   Before   or   after   its   amendment   of   CPC   concerning   both provisions, the position is the same. IN RE:  ORDER XIV RULE 2 52. The expressions used in the Order XIV Rule 2 as incorporated in the   CPC   by   way   of   Amendment   Act,   1976,   firstly   deals   with   the jurisdiction of the Court or secondly a bar to the suit created by any law for the time being in force.  The expression used in the Order XIV Rule 2(2)(a) deals with the jurisdiction of the Court.   53. In  Sajanbir Singh Anand and others v. Raminder Kaur Anand and others,  2018 (3) Mh.L.J. 892; the question came up for consideration as to the period of limitation for filing administration suit.  It has been observed the relief claimed by the plaintiff has to be decided on facts of the case, and aspect of limitation would have to be considered in the context.  In an administration suit, the Limitation Act, 1963 does not prescribe   specific   article   for   determining   the   period   of   limitation. There is no specific article for determination of the period of limitation. 41 The pleadings and the prayers of a suit for administration would have to   be  analysed,  and  after  that,  the  relevant   article  is   to  be  made applicable. 54. The   submission   was   raised   that   Section   9A   is   repugnant   to Order XIV Rule 2.  We have interpreted Section 9A and we find that the scope of Section 9A is different as compared to the provisions of Order   XIV   Rule   2   and   the   scope   of   Section   9A   is   limited   not   as comprehensive as that of Order XIV Rule 2. However, the concept of Order XIV Rule 2 with respect to what can be treated as preliminary issue will be applicable under Section 9A only in case question of “jurisdiction to entertain” arises, i.e., if it can be decided purely as question of law, at the stage contemplated under Section 9A, not in case if it is a mixed question of law and fact, no evidence can be recorded to decide the question under Section 9A, CPC. 55. In  Abdul Rahman v. Prasony Bai and another,  (2003) 1 SCC 488, the provisions of Order XIV Rule 2 came up for consideration.  Where facts are admitted, suit can be disposed of on preliminary issue and no particular procedure need be followed by the Court.  It has been held that in particular, if facts are admitted, the issue of  res judicata and   constructive   res   judicata   and   also   maintainability   of   the   suit should be decided as a preliminary issue.   Following observation is relevant: 42  “21. For the purpose of disposal of the suit on the admitted facts, particularly when the suit can be disposed of on preliminary issues, no particular procedure was required to be followed by the High Court. In terms of Order 14 Rule 1 of the Code of Civil Procedure, a civil court can dispose of a suit on preliminary issues. It is neither in   doubt   nor  in   dispute   that   the   issues   of   res   judicata   and/or constructive res judicata as also the maintainability of the suit can be adjudicated upon as preliminary issues. Such issues, in fact, when   facts   are   admitted,   ordinarily   should   be   decided   as preliminary issues.” (emphasis supplied) In case facts are admitted, no doubt about it that under Order XIV Rule 2, a suit can be decided even as to the question of   res constructive   ,   and   maintainability.     However, judicata,   res   judicata under Section 9A, the only jurisdiction to entertain has to be decided, where maintainability of the suit is decided concerning the jurisdiction of the Court as a pure question of law at a preliminary stage.  Thus,   the decision in  Abdul Rehman v. Prasony Bai  (supra) rendered at the stage of Order XIV Rule 2, has no application to the controversy at hand. 56. In  Gunwantbhai Mulchand Shah v. Anton Elis Farel and others, (2006) 3 SCC 634, the suit was filed for specific performance.   The Court held that the question of limitation in the facts could not have been decided as a preliminary issue. The suit could not have been dismissed as barred by limitation for the relief of specific performance. Though the Court held that there was jurisdiction, the matter was remitted to the trial court to decide all the issues, including limitation after parties adduced evidence.  In  Indian Bank v. Maharashtra State Cooperative Marketing Federation Ltd.,  (1998) 5 SCC 69, it is observed 43 that   there   is   jurisdiction   to   entertain   when   the   question   is   of applicability of Section 10.  This Court in  Sneh Lata Goel v. Pushplata and others,   (2019) 3 SCC 594 observed that given the provisions of Section 21 of CPC, no objection as to the place of suing should be allowed by the appellate court unless there is a consequent failure of justice.  An objection raised in adjudicating court was as to territorial jurisdiction, which did not travel to the root or to the inherent lack of jurisdiction of a civil court to entertain the suit.  The competence to try a case has been considered in  Hiralal Patni v. Kali Nath,  AIR 1962 SC 199 referred to in  Sneh Lata Goel  (supra), in which this Court has observed thus:  “13. Sub­section (1) of Section 21 provides that before raising an objection to territorial jurisdiction before an appellate or revisional court, two conditions precedent must be fulfilled: ( i ) The objection must be taken in the court of first instance at the earliest possible opportunity; and ( ii ) There has been a consequent failure of justice. This provision which the legislature has designedly adopted would make it abundantly clear that an objection to the want of territorial jurisdiction does not travel to the root of or to the inherent lack of jurisdiction of a civil court to entertain the suit. Hence, it has to be raised before the court of first instance at the earliest opportunity, and   in   all   cases   where   issues   are   settled,   on   or   before   such settlement. Moreover, it is only where there is a consequent failure of   justice   that   an   objection   as   to   the   place   of   suing   can   be entertained. Both these conditions have to be satisfied. 14. The learned counsel appearing on behalf of the respondents has submitted that the objection as to the lack of territorial jurisdiction was   raised   in   the   written   statement   before   the   trial   court.   But evidently, the suit was decreed ex parte after the respondents failed to participate in the proceedings. The provisions of Section 21(1) contain a clear legislative mandate that an objection of this nature has to be raised at the earliest possible opportunity before issues are settled. Moreover, no such objection can be allowed to be raised 44 even by an appellate or revisional jurisdiction, unless both sets of conditions are fulfilled.” It is in the context of the inherent lack of jurisdiction to entertain the suit, the expression has been used in Section 9A. IN RE: MIXED QUESTION OF LAW AND FACT AND ORDER VII RULE 11 CPC 57. A Three­Judge Bench of this Court in  Major S.S. Khanna v. Brig. F.J. Dhillon , AIR 1964 SC 497, has held that jurisdiction to try issues of law apart from the issues of fact may be exercised by the Court if the whole suit may be disposed on the issue of law alone, but the Code confers no jurisdiction upon the Court to try a suit on the mixed issue of law and facts as preliminary issues. 58. In  Narne Rama Murthy v. Ravula Somasundaram & Ors.  (2005) 6 SCC 614, this Court has held that even if it is apparent from the plaint averment only, that suit is barred by limitation, it can be tried as a preliminary issue even in the absence of plea of limitation raised by the defendants.  However, in cases where the question of limitation is a mixed question of fact and law and suit does not appear to be barred by limitation on the face of it, then the facts necessary to prove limitation, which have been pleaded have to be proved, on issues raised and decided on evidence.  However, in our considered opinion question of limitation, in no case, can be said to be a question of jurisdiction of the Court in the context it has been used in Section 9A CPC. 45 59. In  Satti Paradesi Samadhi and Pillayar Temple v. M. Sankuntala (Dead) through Legal Representatives and others , (2015) 5 SCC 674, it has been observed that issue of limitation requiring an inquiry into the facts, cannot be tried as a preliminary issue.  The mixed questions of law and facts cannot be decided as a preliminary issue. 60. In   Ramdayal Umraomal v. Pannalal Jagannathji,   1979 M.P.L.J 736, a Full Bench of Madhya Pradesh High Court has observed that under Order XIV Rule 2, mixed questions of law and fact requiring recording of evidence cannot be tried as a preliminary issue.   The issue of jurisdiction can be tried as a preliminary issue when it is an issue   of   law   requiring   no   evidence   to   be   adduced.     Various   High Courts have taken a similar view in several decisions in  Sunni Central Waqf Board and others v. Gopal Singh Vishrad and others,  AIR 1991 All 89,  Venkatesh r. Desai v. Smt. Pushpa Hosmani & Ors.,  ILR 2018 Kar 5095,  Prithvi Raj v. Munnalal , 1957 RLW 323,  Bhag Singh v. Nek Singh 1994 SCC OnLine P&H 594,  State Trading Corporation of India Ltd. v.  ILR (1997) Del 229, Government of the Peoples Republic of Bangladesh, Naresh Chandra Das v. Gopal Chandra Das,   AIR 1991 Cal 237,   Taj Kerala Hotels  & Resorts Ltd.  v. Easytec  India Pvt.  Ltd.,   2013 SCC OnLine Ker 20240,  Madhabananda Govindasamy v. Manickam & Ors ., 2016­1­L.W. 49,  Angsley Investment Ltd. v. Turus Shipping Service & Ors.,   AIR 2007 Guj 23;   Chandrama Singh v. (D) through LRs v. Ram Kishore   Agrawal   &   Ors.,   2016   SCC   OnLine   Chh   1740,   Naresh 46 2003 SCC OnLine Utt 12,  Chandra Gautam v. Chhote Khan,  Ramagya Tiwari   v.   Shib   Kumar   Sah   &   Ors .,   2018   SCC   OnLine   Jah   578, Lalchand Sha & Ors. v. Kalabati Devi & Ors.,  (2008) 2 Gau LR 561 and J Mnthamma & Anr. v. Bayya Iiglamma & Ors.  61. In   Vaish Aggarwal Panchayat v. Inder Kumar and others , AIR 2015 SC 3357,   the question came up for consideration of rejection of the plaint under Order VII Rule 11 on the ground that same being barred by limitation.  Mere ex facie reading of the plaint, it could not be held that the suit was barred by time.  The question of limitation becomes a mixed question of facts and law and cannot be decided as a preliminary issue as the framing of issues and taking evidence was necessary.  62. In our opinion, it cannot be laid down as proposition of law under Order VII Rule 11(d) that plaint cannot be rejected as barred by limitation.  It can be said that it is permissible to do so mainly in a case where the plaint averment itself indicate the cause of action to be barred by limitation and no further evidence is required to adjudicate the issue. 63. In   Hareendran and others v. Sukumaran and others,   (2018) 14 SCC 187, this Court has laid down that question of limitation in the case   being  mixed  question  of  law   and   facts,  could  not  have  been decided as preliminary issue.  The provision under which a plaint can be rejected is provided in Order VII Rule 11(d).  The language used in 47 Order VII Rule 11 is where averments made in plaint does not disclose a cause of action; relief claimed is undervalued, and the plaint is not corrected in spite of the direction of the Court; plaint is insufficiently stamped, and in spite of Court's order the plaintiff has failed to supply the requisite stamp duty; where the suit appears from the statement in the plaint to be barred by any law; where it is not filed in duplicate; and where plaintiff fails to comply with the provisions of rule 9.  What is of significance under Order VII Rule 11 is that from the averments of plaint itself the suit is barred by any law and it would include limitation also including bar created by any other law for the time being in force.   For the rejection of plaint, averments made by the defendant in the written statement or otherwise cannot be seen, only the   averments   of   the   plaint   are   material   and   can   be   taken   into consideration and no other evidence. 64. The   question   concerning   Order   VII   Rule   11   came   up   for consideration in  Ramesh B. Desai and Ors. v. Bipin Vadilal Mehta and Ors.,   (2006) 5 SCC 638, as to the determination of the question of limitation as a preliminary issue.  The Court observed that the starting point of limitation has to be ascertained on facts in every case.   A plea of limitation cannot be decided as an abstract principle of law divorced from the facts for rejection of the plaint under Order VII Rule 11(d).  In the case of a disputed question of fact, the question of limitation cannot be decided as a preliminary issue without a decision on facts 48 based on the evidence that has to be adduced by the parties.   The Court has no jurisdiction under Order XIV Rule 2 to decide a mixed question   of   law   and   facts   as   a   preliminary   issue.     Following observations have been made: “13. Sub­rule (2) of Order 14 Rule 2 CPC lays down that where issues both of law and fact arise in the same suit, and the court is of the opinion that the case or any part thereof may be disposed of on an issue of law only, it may try that issue first if that issue relates to ( a ) the jurisdiction of the court, or ( b ) a bar to the suit created by any law for the time being in force. The provisions of this Rule  came   up  for consideration   before  this  Court  in   Major  S.S. Khanna   v.   Brig. F.J. Dillon,   AIR 1964 SC 497 and it was held as under (SCR p. 421)  "Under Order 14 Rule 2, Code of Civil Procedure where issues both of law and fact arise in the same suit, and the court is of the opinion that the case or any part thereof may be disposed of on the issues of law only, it shall try those issues first, and for that purpose may, if it thinks fit, postpone the settlement of the issues of fact until after the issues of law have been determined. The jurisdiction to try issues of law apart from the issues of fact may be exercised only where in the opinion of the court the whole suit may be disposed of on the issues of law alone, but the Code confers no jurisdiction upon the court to try   a   suit   on  mixed   issues   of   law   and   fact   as   preliminary issues. Normally all the issues in a suit should be tried by the court; not to do so, especially when the decision on issues even of law depend upon the decision of issues of fact, would result in a lopsided trial of the suit.” Though   there   has   been   a   slight   amendment   in   the   language   of Order 14 Rule 2 CPC by the amending Act, 1976 but the principle enunciated in the above­quoted decision still holds good and there can be no departure from the principle that the Code confers no jurisdiction upon the court to try a suit on mixed issues of law and fact as a preliminary issue and where the decision on issue of law depends upon decision of fact, it cannot be tried as a preliminary issue.” 65. (a) Reliance has been placed on various decisions, under Order VII Rule 11(d) in which expression has been used that plaint has to be rejected if any law bars it as per the averments made in the plaint.  In 49 AIR Raghwendra Sharan Singh v. Ram Prasanna Singh (Dead) by Lrs.,  2019 SC 1430, it was held as under: "7.    Applying  the   law   laid   down  by  this   Court   in   the  aforesaid decisions on exercise of powers under Order 7 Rule 11 of the CPC to the facts of the case in hand and the averments in the plaint, we are of the opinion that both the Courts below have materially erred in not rejecting the plaint in exercise of powers under Order 7 Rule 11 of the CPC. It is required to be noted that it is not in dispute that the original Plaintiff himself executed the gift deed along with his brother. The deed of gift was a registered gift deed. The execution of the gift deed is not disputed by the Plaintiff. It is the case of the Plaintiff that the gift deed was a showy deed of gift, and therefore the same is not binding on him. However, it is required to be noted that for approximately 22 years, neither the Plaintiff nor his brother (who died on 15.12.2002) claimed at any point of time that the gift deed was showy deed of gift. One of the executants of the gift deed ­ brother of the Plaintiff during his lifetime never claimed that the gift deed was a showy deed of gift. It was the Appellant herein­original Defendant who filed the suit in the year 2001 for partition, and the said suit was filed against his brothers to which the Plaintiff was joined as Defendant No. 10. It appears that the summon of the suit filed by the Defendant being T.S. (Partition) Suit No. 203 of 2001 was served upon the Defendant No. 10­Plaintiff herein in the year 2001 itself. Despite the same, he instituted the present suit in the year 2003. Even from the averments in the plaint, it appears that during these 22 years i.e., the period from 1981 till 2001/2003, the suit   property   was   mortgaged   by   the   Appellant   herein­original Defendant and the mortgage deed was executed by the Defendant. Therefore, considering the averments in the plaint and the bundle of facts   stated   in   the   plaint,   we   are   of   the   opinion   that   by  clever drafting the Plaintiff has tried to bring the suit within the period of limitation   which,   otherwise,   is   barred   by   law   of   limitation. Therefore, considering the decisions of this Court in the case of  T. Arivandandam   (AIR 1977 SC 2421) (supra) and others, as stated above, and as the suit is clearly barred by law of limitation, the plaint is required to be rejected in exercise of powers under Order 7 Rule 11 of the CPC.” 65.(b)  In   N.V.   Srinivasa  Murthy  &  others   v.   Mariyamma   (Dead)   by proposed   LRs.   &   Ors.,   (2005)   5   SCC   548,   this   Court   observed   as under: “16. The High Court does not seem to be right in rejecting the plaint on the ground that it does not disclose any "cause of action." In our view, the trial court was right in coming to the conclusion that accepting all averments in the plaint, the suit seems to be barred by 50 limitation. On critical examination of the plaint as discussed by us above, the suit seems to be clearly barred on the facts stated in the plaint itself. The suit as framed is prima facie barred by the law of limitation, provisions of the Specific Relief Act as also under Order 2 Rule 2 of the Code of Civil Procedure.” 65.(c) This Court in  Suman Devi v. Manisha Devi & others,  (2018) 9 SCC 808, observed as under: “10. The Haryana Panchayati Raj Act, 1994 is a complete code for the presentation of election petitions. The statute has mandated that an election petition must be filed within a period of 30 days of the   date   of   the   declaration   of   results.   This   period   cannot   be extended. The provision of Section 14 of the Limitation Act, 1963 would clearly stand excluded. The legislature having made a specific provision,   any   election   petition   which   fails   to   comply   with   the statute is liable to be dismissed. The High Court has failed to notice both the binding judgments of this Court and its own precedents on the subject, to which we have referred. The first respondent filed an election   petition   in   the   first   instance   to   which   there   was   an objection to maintainability under Order 7 Rule 11 CPC. Confronted with   the   objection   under  Order  7   Rule   11,   the  first   respondent obviated a decision thereon by withdrawing the election petition. The grant of liberty to file a fresh election petition cannot obviate the bar of limitation. The fresh election petition filed by the first respondent was beyond the statutory period of 30 days and was hence liable to be rejected.” The decisions described above under Order VII Rule 11, CPC do not advance the submissions raised on behalf of respondents.  In case averments in the plaint indicate that suit is barred, it is liable to be rejected before the stage of Section 9A of CPC comes.  Thus, the stage at which Order VII Rule 11(d) has to be applied, is at the threshold and   the   scope   of   Section   9A   is   somewhat   limited   and   different. Though the scope of rejection of plaint under Order VII Rule 11(d) is broad enough which includes rejection of the plaint in case any law bars it, however, only the averments in the plaint have to be seen, 51 nevertheless Section 9A is limited in its operation as to the jurisdiction of the Court to entertain a suit.   IN   RE:     DECISION   IN     FORESHORE   COOPERATIVE   HOUSING SOCIETY LIMITED 66. Now   we   consider   decision   relied   on   Foreshore   Cooperative Housing   Society   Limited   (supra)   in   which   decision   of   the   Court   in Pandurang Dhondi Chougule   (supra) and other decisions have been relied on. 67. In   (supra),   a   decision   of Pandurang   Dhondi   Chougule   Constitution Bench of this Court, the question of “jurisdiction” came up for consideration in the context of provisions contained in Section 115 of CPC to the extent of revisional powers of the High Court as to what would constitute an error of question of law.   The Court has observed thus:   “10. Judicial decisions have examined the provisions of S.115 of the   Code   on   several   occasions.   While   exercising   its   jurisdiction under S.115, it is not competent to the High Court to correct errors of fact however gross they maybe, or even errors of law, unless the said errors have relation to the jurisdiction of the court to try the dispute itself. As Cls. ( ), ( ) and ( ) of S.115 indicate, it is only in a b e cases where the subordinate court has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested, or   has   acted   in   the   exercise   of   its   jurisdiction   illegally   or   with material   irregularity   that   the   revisional   jurisdiction   of   the   High Court can be properly invoked. It is conceivable that points of law may arise in proceedings instituted before subordinate courts which are related to questions of jurisdiction. It is well settled that a plea of limitation or a plea of res judicata is a plea of law which concerns the jurisdiction of the court which tries the proceedings. A finding on these pleas in favour of the party raising them would oust the jurisdiction of the court, and so, an erroneous decision on these pleas can be said to be concerned with questions of jurisdiction which   fall   within   the   purview   of   S.115   of   the   Code.   But   an erroneous decision on a question of law reached by the subordinate court   which   has   no   relation   to   questions   of   jurisdiction   of   that court, cannot be corrected by the High Court under S.115.” 52 The   High   Court   while   exercising   powers   interfered   in   the question of adjustment of debt on the ground that the district court has made   wrong construction of particular decree.  The question arose whether the High Court could have corrected such an error in the exercise of the revisional jurisdiction under Section 115 of CPC.  This Court laid down that the High Court has exceeded its jurisdiction as the High Court is not competent to correct the error of fact, however, gross they may be or even errors of law, unless the said errors have relation   to   the   jurisdiction.     In   case   the   Court   has   exercised jurisdiction vested in it illegally, or with material irregularity, the High Court   can   interfere.     Given   the   context   of   section   115,   CPC,   the Constitution Bench has observed that plea of limitation is a plea of law,   which   concerns   the   jurisdiction   of   the   court   which   tries   the proceedings.  The Constitution Bench has not laid down that question of limitation, and  res judicata  have to be tried as a preliminary issue. It cannot be disputed as observed by this Court that the question of res judicata  and limitation pertains to the question of jurisdiction of the Court to pass a decree in the proceeding.  In case proceeding is barred by limitation, the Court has no jurisdiction to pass a decree. The court had inherent jurisdiction and in the course of proceeding how the jurisdiction is to be exercised and what amounts to a case of a wrong decision in the course of the exercise of jurisdiction is another colour in which jurisdictional error has been gauged in   Pandurang 53 (supra). It was not a case of want of the existence of Dhondi Chougule  jurisdiction to decide the issue.     The question of limitation and   res judicata,  are to be decided within the realm of exercise of jurisdiction following the law.  The finding on the pleas mentioned above may oust the jurisdiction of the Court to pass a decree as other laws bar it. Thus, these pleas can be termed as concerning with the question of jurisdiction, in the exercise thereof they have to be decided.   The decision renders no help to espousing the cause of the respondents. In Foreshore Cooperative Housing Society Limited   (supra) the court has wrongly applied a different colour of jurisdiction used under section 115 CPC which was dealt with in   Pandurang Dhondi Chougule case (supra). It is a mismatch and does not merge with the context of provisions of section 9A CPC. 68. In  Ittyavira Mathai v. Varkey Varkey and Anr.,  AIR 1964 SC 907, the question of jurisdiction to try a suit has been distinguished from the error of jurisdiction committed while exercising the same, came up for consideration before Four­Judge Bench of this Court.  The Court has observed that decree passed in the suit barred by time cannot be said to be a nullity as the Court passing the same has the jurisdiction over the party and the subject­matter.  A wrong decision is not the one for which the Court had no jurisdiction.  It had jurisdiction over the subject matter, over the parties and therefore an error of decision would   not   make   a   decree   beyond   jurisdiction.     Section   3   of   the 54 Limitation   Act   also   came   up   for   consideration,   which   would   be   a simple error of law.     In the said case jurisdictional issue has been wrongly decided as to limitation. The decision of the Privy Council in Maqbul Ahmad and others v. Onkar Pratap Narain,   AIR 1935 PC 85, has also been referred to in  Ittyavira Mathai  (supra) thus:  “8. The first point raised by Mr. Paikedy for the appellant is that the decree in OS No. 59 of 1093 obtained by Anantha Iyer and his brother in the suit on the hypothecation bond executed by Ittiyavira in favour of Ramalinga Iyer was a nullity because the suit was barred by time. Even assuming that the suit was barred by time, it is difficult to appreciate the contention of the learned counsel that the decree can be treated as a nullity and ignored in subsequent litigation. If the suit was barred by time and yet, the court decreed it,   the   court   would   be   committing   illegality,   and   therefore   the aggrieved party would be entitled to have the decree set aside by preferring an appeal against it. However, it is well settled that a court having jurisdiction over the subject­matter of the suit and the parties to it, though bound to decide right may decide wrong; and that even though it decided wrong, it would not be doing something which it had no jurisdiction to do. It had the jurisdiction over the subject   matter,   and   it   had   the   jurisdiction   over   the   party   and, therefore, merely because it made an error in deciding a vital issue in   the   suit,   it   cannot   be   said   that   it   has   acted   beyond   its jurisdiction.  As   has  often  been   said,   courts   have   jurisdiction  to decide right or to decide wrong, and even though they decide wrong, the   decrees   rendered   by   them   cannot   be   treated   as   nullities. Learned counsel, however, referred us to the decision of the Privy Council in  Maqbul Ahmad  v.  Onkar Pratap Narain Singh , AIR 1935 PC  85   and  contended   that   since   the   court  is  bound  under  the provisions of S.3 of the Limitation Act to ascertain for itself whether the suit before it was within time, it would act without jurisdiction if it fails to do so. All that the decision relied upon says is that S.3 of the Limitation Act is peremptory and that the court has to take notice of this provision and give effect to it even though the point of limitation is not referred to in the pleadings. The Privy Council has not   said   that   where   the   court   fails   to   perform   its   duty,   it   acts without jurisdiction. If it fails to do its duty, it merely makes an error   of   law,   and   an   error  of   law   can   be   corrected   only  in   the manner laid down in the Civil Procedure Code. If the party aggrieved does not take appropriate steps to have that error corrected, the erroneous decree will hold good and will not be open to challenge on the basis of being a nullity.” 55 69. The   respondents   have   relied   upon   the   decision   in   Manick Chandra Nandy v. Debdas Nandy and others,   (1986) 1 SCC 512, in which again question of exercise of revisional jurisdiction of the High Court under Section 115 of CPC arose.   This Court pointed out the difference   between   revisional   and   appellate   jurisdiction.     The   trial court held that the application under Rule 13 of Order IX, CPC not to be barred by limitation.  This Court observed that the High Court is not competent in exercise of its revisional jurisdiction to come to a different   conclusion   by   examining   the   facts.     Article   123   of   the Limitation   Act   came   up   for   consideration   in   the   case   when   the applicant knew of the passing of the decree.  Knowledge of passing of decree is a question of fact and would be a collateral fact upon which the determination of the question of jurisdiction of the court would depend.  It was again a case of exercise of jurisdiction by the Court, in that context, observations have been made about Section 115 which provides that in case jurisdiction has been exercised illegally or with material irregularity, the High Court can interfere under Section 115 of   CPC,   not   otherwise.     In   Manick   Chandra   Nandy   (supra),   the following observations have been made: “5. We are constrained to observe that the approach adopted by the High Court in dealing with the two revisional applications was one not   warranted   by   law.   The   High   Court   treated   these   two applications   as   if   they   were   first   appeals   and   not   applications invoking  its  jurisdiction   under  Section  115   of   the  Code   of   Civil Procedure. The nature, quality, and extent of appellate jurisdiction being exercised in the first appeal and of revisional jurisdiction are very different. The limits of revisional jurisdiction are prescribed 56 and   its   boundaries   defined  by  Section  115   of  the   Code  of  Civil Procedure.   Under   that   section   revisional   jurisdiction   is   to   be exercised by the High Court in a case in which no appeal lies to it from the decision of a subordinate court if it appears to it that the subordinate court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction vested in it by law or has acted in the exercise of its jurisdiction illegally or with material irregularity. The exercise of revisional jurisdiction is thus confined to questions of jurisdiction. While in a first appeal the court is free to decide all questions of law and fact which arise in the case, in the exercise of its revisional jurisdiction the High Court is not entitled to reexamine or reassess the evidence on record and substitute its findings on facts for those of the subordinate court. In the instant case,   the   respondents   had   raised   a   plea   that   the   appellant's application under Rule 13 of Order IX was barred by limitation. Now,   a   plea   of   limitation   concerns   the   jurisdiction   of   the   court which tries a proceeding, for a finding on this plea in favour of the party   raising   it   would   oust   the   jurisdiction   of   the   court.   In determining   the   correctness   of   the   decision   reached   by   the subordinate court on such a plea, the High Court may at times have to go into a jurisdictional question of law or fact, that is, it may have to decide collateral questions upon the ascertainment of which the decision as to jurisdiction depends. For the purpose of ascertaining whether   the   subordinate   court   has   decided   such   a   collateral question rightly, the High Court cannot, however, function as a court   of   first   appeal   so   far   as   the   assessment   of   evidence   is concerned and substitute its own findings for those arrived at by the subordinate court unless any such finding is not in any way borne out by the evidence on the record or is manifestly contrary to evidence or so palpably wrong that if allowed to stand, would result in grave injustice to a party.” The word jurisdiction has a different contour under Section 115, CPC.   The decision has no relevance as to the interpretation of the expression ‘jurisdiction to entertain’, the context in which it has been used in Section 9A. 70. Reliance   has   also   been   placed   on   ITW   Signode   India   Ltd.   v. (2004) 3 SCC 48, in which it has been Collector of Central Excise,   observed that question of limitation involves a question of jurisdiction. Finding of fact on the question of jurisdiction would be a jurisdictional 57 fact.  Such a question has to be determined having regard to the facts and law.  Following observations have been made:  “69. The question of limitation involves a question of jurisdiction. The   finding   of   fact   on   the   question   of   jurisdiction   would   be   a jurisdictional   fact.   Such   a   jurisdictional   question   is   to   be determined having regard to both fact and law involved therein. The Tribunal,   in   our   opinion,   committed   a   manifest   error   in   not determining the said question, particularly, when in the absence of any finding of fact that such short­levy of excise duty related to any positive act on the part of the appellant by way of fraud, collusion, wilful misstatement or suppression of facts, the extended period of limitation could not have been invoked and in that view of the matter no show­cause notice in terms of Rule 10 could have been issued.” The above decision is of no help as it dealt with the exercise of jurisdiction when the Court has it.  The observation has been made not in the context of lack of jurisdiction to entertain a suit. 71. Reliance has further been placed on  Kamlesh Babu and others v. Lajpat Rai Sharma and others,  (2008) 12 SCC 577, in which question arose for consideration as to the finding of the trial court which held that   the   suit   was   barred   by   limitation   though   the   judgment   was reversed by the First Appellate Court.  The previous finding was not dealt with by the First Appellate Court or the High Court.  This Court held that plea of limitation maybe a mixed question of law and facts. This Court considered the provisions of limitation and Order VII Rule 11(d) and observed that in case of suit appears from the statement made in the plaint to be barred by law of limitation, the question of law as to jurisdiction of a Court goes to the very root of the court’s jurisdiction to entertain and decide a matter as otherwise decision 58 rendered without jurisdiction will be a nullity.  The expression nullity used by Division Bench in  Kamlesh Babu  (supra) cannot be said to be in the context of the limitation, but the question of jurisdiction when the Court has no power to try the suit.   In our opinion, a wrong decision   on   the   question   of   limitation   will   not   render   judgment   a nullity.   With great respect we observe that the expression used by this Court in para 23 that wrong decision on the question of limitation would render a judgment of the Court having jurisdiction to decide the issue as a nullity is     incorrect.   It may be a case of illegal ex facie exercise of jurisdiction to decide the issue, but judgment would not be a nullity. 72. The decision in   Indian Farmers Fertilizer Cooperative Limited v. Bhadra Products,  (2018) 2 SCC 534, has been referred by respondents in which the question came up for consideration as to the issue of the decision on limitation.  This Court has observed that wrong decision on the question of limitation or   would oust the jurisdiction res judicata of   the   Court.     The   scope   of   jurisdiction   under   Section   16   of   the Arbitration and Conciliation Act, 1996 has been explained.   In our opinion, the issue of  res judicata  and limitation can be decided if the Court has jurisdiction to entertain a suit, not otherwise.  73. The question of jurisdiction came up for consideration in  Indian Farmers   Fertilizer   Cooperative   Limited   (supra),   in   which   this   Court observed that same is power of the court to hear and determine a case 59 and to adjudicate or exercise any judicial power and its contextual interpretation has to be made.  The Court observed: “21. That “jurisdiction” is a coat of many colours, and that the said word displays a certain colour depending upon the context in which it   is   mentioned,   is   well­settled.   In   the   classic   sense,   in   Official Trustee   v.   Sachindra   Nath   Chatterjee ,  AIR   1969   SC   823, "jurisdiction" is stated to be: (SCR p. 99: AIR pp. 827­28, para 13) “ 13 . … ‘In the order of reference to a Full Bench in  Sukh Lal Sheikh  v.  Tara Chand    Ta , ILR (1906) 33 Cal 68,   it was stated that jurisdiction may be defined to be the power of a court to hear and determine a cause, to adjudicate and exercise any judicial power in relation to it; in other words, by jurisdiction is meant the authority which a court has to decide matters that are litigated before it or to take cognizance of matters presented in a formal way for its decision . An examination of the cases in the   books   discloses   numerous   attempts   to   define   the   term “jurisdiction”, which has been stated to be “ the power to hear and determine issues of law and fact ”, “the authority by which the judicial officers take cognizance of and decide causes”; “ the authority to hear and decide a legal controversy ”, “the power to hear and determine the subject­matter in controversy between parties to a suit and to adjudicate or exercise any judicial power   over   them”;   “the   power   to   hear,   determine   and pronounce   judgment   on   the   issues   before   the   court”;   “the power or authority which is conferred upon a court by the legislature to hear and determine causes between parties and to carry the judgments into effect”; “the power to enquire into the facts, to apply the law, to pronounce the judgment and to carry it into execution”.’ (Mukherjee, Acting C.J., speaking for the Full Bench of the Calcutta High Court in  Hirday Nath Roy v.  Ram Chandra Barna Sarma , 1920 SCC OnLine Cal 85 : ILR (1921) 48 Cal 138, SCC OnLine Cal)”” In   Indian   Farmers   Fertilizer   Cooperative   Limited   (supra),   it   is further observed that if the Court having jurisdiction, has decided the question wrongly, it cannot be said that Court had no jurisdiction to do   so   and   erroneous   decision   on   question   of   jurisdiction   or   res  would not oust the jurisdiction of the Court and render the judicata decision a nullity liable to collateral attack.   60 74. The decisions of Bombay High Court have also been relied upon by   the   learned   senior   counsel   appearing   for   the   respondents.     In Smithkline   Beecham   Consumer   Healthcare   (supra),   the   Court   has observed  that  legislature  has  used  the   word  in   Section  9A  in  the broader sense and the Court is required to consider the bar to the maintainability of the suit under Section 9A of CPC.  The High Court held that it has a broader meaning where a statute bars the suit.  In our opinion, the decision cannot be said to be laying down the law correctly and as such same is overruled.   Reliance has also been placed on   Sudesh v. Abdul Aziz , 2001 (1) Mh.L.J. 324, in which the High Court has observed that the law has been laid down that any question of limitation based upon the issue of jurisdiction has to be decided as a preliminary issue.   The view taken by the Court that since it is a mixed question of law and facts, could not be decided at the stage, was held to be erroneous under Section 9A.  The decision in (supra) cannot be said to be laying down the law Sudesh v. Abdul Aziz  correctly and is as a result of this overruled. 75. Reliance has been placed on the decision of  Shraddha Associates v.   St.   Patrick’s   Town   Co­operative   Housing   Society   Ltd.,   2003   (2) Mh.L.J.  219, wherein  a view  has  been  taken that  issue  regarding limitation can be decided as a preliminary issue.  Observations made in   Shraddha Associates   (supra) about the question of limitation for Section 9A cannot be said to be laying down the correct proposition of 61 law.   Similar  view taken in   Foreshore  Cooperative  Housing Society Limited v. Praveen D. Desai,   (2009) 1 AIR Bom R 477,   Royal Palms (India) P. Ltd. v. Bharat Shah,  (2009) 2 Bom CR 622,  Mukund Ltd. v. MIAL,  2011 (2) Mh.L.J. 936,  Jagshi Shah v. Shaan Builders,  (2012) 3 Bom CR 770,  Ferani Hotels P. Ltd. and another v. Nusli Neville Wadia and   others,   2012   SCC   OnLine   Bom   1994,   Naresh   Lachnmandas Aswani v. Haridas Aswani and others,   2013 SCC OnLine Bom 1368 and   Union of India and others v. N.K. Bhog and others,   2015 SCC OnLine Bom 664, cannot be said to be laying down the law correctly in regard to scope of Section 9A CPC as applicable in Maharashtra. IN RE:  LITERAL INTERPRETATION 76. The learned counsel appearing for the respondents urged that the Court cannot twist the clear language of the enactment to avoid any real or imaginary hardship which such literal interpretation may cause.  Reliance has also been placed on  Rohitash Kumar and others v.   Om  Prakash  Sharma   and   others,   (2013)  11  SCC  451,  in   which following observations have been made: “23.   There   may   be   a   statutory   provision,   which   causes   great hardship or inconvenience to either the party concerned, or to an individual, but the court has no choice but to enforce it in full rigour. It is a well­settled principle of interpretation that hardship or inconvenience   caused   cannot   be   used   as   a   basis   to   alter   the meaning   of   the   language   employed   by   the   legislature   if   such meaning is clear upon a bare perusal of the statute. If the language is plain and hence allows only one meaning, the same has to be given effect to, even if it causes hardship or possible injustice. [Vide CIT (Ag)   v.   Keshab Chandra Mandal   AIR 1950 SC 265 and   D.D. Joshi  v.  Union of India  (1983) 2 SCC 235.] 62 24. In  Bengal Immunity Co. Ltd.  v.  State of Bihar  AIR 1955 SC 661 (SCC p. 685, para 43) it was observed by a Constitution Bench of this Court that, if there is any hardship, it is for the legislature to amend the law, and that the court cannot be called upon to discard the cardinal rule of interpretation for the purpose of mitigating such hardship. If the language of an Act is sufficiently clear, the court has to give effect to it, however inequitable or unjust the result may be. The words, " dura lex sed lex ," which mean "the law is hard, but it is the law" may be used, to sum up, the situation. Therefore, even if a statutory provision causes hardship to some people, it is not for the court to amend the law. A legal enactment must be interpreted in   its   plain   and   literal   sense,   as   that   is   the   first   principle   of interpretation. 25. In   v.   AIR Mysore SEB Bangalore Woollen Cotton & Silk Mills Ltd. 1963 SC 1128 (AIR p. 1139, para 27) a Constitution Bench of this Court   held   that   "inconvenience   is   not"   a   decisive   factor   to   be considered   while   interpreting   a   statute.   In   Martin   Burn   Ltd.   v. Corpn. of Calcutta  AIR 1966 SC 529, this Court, while dealing with the same issue observed as under (AIR p. 535, para 14) “ 14 . … A result flowing from a statutory provision is never an evil. A court has no power to ignore that provision to relieve what it considers a distress resulting from its operation. A statute must, of course, be given effect to whether a court likes the result or not." (See also  CIT  v.  Vegetables Products Ltd.  (1973) 1 SCC 442 and  Tata Power Co. Ltd.  v.  Reliance Energy Ltd. (2009) 16 SCC 659) 26.   Therefore,   it   is   evident   that   the   hardship   caused   to   an individual,   cannot   be   a   ground   for   not   giving   effective   and grammatical meaning to every word of the provision if the language used therein is unequivocal. Addition and subtraction of words 27. The court has to keep in mind the fact that, while interpreting the provisions of a statute, it can neither add, nor subtract even a single word. The legal maxim “ A verbis legis non est recedendum " means, "from the words of law, there must be no departure." A section is to be interpreted by reading all of its parts together, and it is   not   permissible   to   omit   any   part   thereof.   The   court   cannot proceed with the assumption that the legislature, while enacting the statute has committed a mistake; it must proceed on the footing that the legislature intended what it has said; even if there is some defect in the phraseology used by it in framing the statute, and it is not open to the court to  add and amend , or by construction, make up for the deficiencies, which have been left in the Act. The Court can only iron out the creases, but while doing so, it must not alter the fabric, of which an Act is woven. The Court, while interpreting statutory provisions,  cannot add words  to a statute, or  read words into  it which are not part of it, especially when a literal reading of the same produces an intelligible result. (Vide  Nalinakhya Bysack  v. 63 Shyam  Sunder   Haldar ,   AIR  1953   SC 148,   Sri  Ram  Ram  Narain Medhi  v.  State of Bombay , AIR 1959 SC 459,  M. Pentiah  v.  Muddala Veeramallappa , AIR 1961 SC 1107,   Balasinor Nagrik Coop. Bank Ltd.   v.   Babubhai Shankerlal Pandya   (1987) 1 SCC 606 and   Dadi Jagannadham  v.  Jammulu Ramulu , (2001) 7 SCC 71. SCC pp. 78­ 79, para 13.) 28. The statute is not to be construed in light of certain notions that the legislature might have had in mind, or what the legislature is expected to have said, or what the legislature might have done, or what the duty of the legislature to have said or done was. The courts have to administer the law as they find it, and it is not permissible   for   the   court   to   twist   the   clear   language   of   the enactment in order to avoid any real or imaginary hardship which such literal interpretation may cause. 29. In view of the above it becomes crystal clear that under the garb of interpreting the provision, the court does not have the power to add or subtract even a single word, as it would not amount to interpretation, but legislation.” Further,   reliance   has   been   placed   on   Nalinakhya   Bysack   v. Shyam Sundar Haldar,   AIR 1953 SC 148.   Following is the relevant observation made: “(9)…It must always be borne in mind, as said by Lord Halsbury in Commissioner for Special Purposes of Income Tax  v.  Pemsel , (1891) A.C. 531 (G) that it is not competent to any court to proceed upon the assumption that the legislature has made a mistake. The Court must proceed on the footing that the legislature intended what it has said. Even if there is some defect in the phraseology used by the legislature, the court cannot, as pointed out in  Crawford  v.  Spooner , 6 MOO. P.C. 1(H) aid the legislature's defective phrasing of an Act or add and amend or, by construction, make up deficiencies which are left in the Act. Even where there is a casus omissus, it is, as said by Lord Russell of Killowen in   Hansraj Gupta   v.   Official Liquidator of Dehra Dun­Mussoorie Electric Tramway Co., Ltd. , AIR 1933 P.J. 63 (I) for others than the courts to remedy the defect. In our view it is not right to give to the word “decree” a meaning other than its ordinary accepted meaning and we are bound to say, in spite of our profound   respect   for   the   opinions   of   the   learned   Judges   who decided them, that the several cases relied on by the respondent were not correctly decided.” There   is   no   dispute   with   the   propositions   described   above; however,   when   literal   meaning   in   Section   9A,   CPC   is   taken,   it   is 64 apparent that expression jurisdiction has been used in the company to entertain.  Both the expressions taken together have to be given the meaning i.e., the Court should have the power or inherent jurisdiction to receive a suit for consideration to initiate a trial.  When we test on the anvil of hardship caused by the exclusion of question of limitation from the jurisdiction to entertain, being tested in the right spirit, it rebounds upon to negate the submission. CONCLUSION 77. (a)  Given the discussion above, we are of the considered opinion that the jurisdiction to entertain has different connotation from the jurisdictional error committed in exercise thereof. There is a difference between the existence of jurisdiction and the exercise of jurisdiction. The expression jurisdiction has been used in CPC at several places in different contexts and takes colour from the context in which it has been used. The existence of jurisdiction is reflected by the fact of amenability of the judgment to attack in the collateral proceedings.  If the court has an inherent lack of jurisdiction, its decision is open to attack as a nullity. While deciding the issues of the bar created by the law of limitation,   res judicata , the Court must have jurisdiction to decide these issues. Under the provisions of section 9A and Order XIV Rule 2, it is open to decide preliminary issues if it is purely a question of law not a mixed question of law and fact by recording evidence. The 65 decision   in     (supra) Foreshore   Cooperative   Housing   Society   Limited cannot   be   said   to   be   laying   down   the   law   correctly.   We   have considered   the   decisions   referred   to   therein,   they   are   in   different contexts.  The decision of the Full Bench of the High Court of Bombay in  Meher Singh  (supra) holding that under section 9A the issue to try a suit/jurisdiction can be decided by recording evidence if required and by proper adjudication, is overruled. We hold that the decision in Kamlakar Shantaram   (supra) has been correctly decided and cannot be said to be  per incuriam , as held in  Foreshore Cooperative Housing Society Limited  (supra). 77.(b)  Section 2 of Maharashtra Second Amendment Act, 2018 which provides that where consideration of preliminary issue framed under section 9A is pending on the date of commencement of the CPC, the said issue shall be decided and disposed of by the court under section 9A as if the provision under section 9A has not been deleted, does not change the legal scenario as to what can be decided as a preliminary issue   under   section   9A,   CPC,   as   applicable   in   Maharashtra.   The saving created by the provision of section 2 where consideration of preliminary issue framed under section 9A is pending on the date of commencement   of   the   Code   of   Civil   Procedure   (Maharashtra Amendment) Act, 2018, can be decided only if it comes within the parameters as found by us on the interpretation of section 9A. We reiterate that no issue can be decided only under the guise of the 66 provision that it has been framed under section 9A and was pending consideration   on   the   date   of   commencement   of   the   (Maharashtra Amendment) Act, 2018. The reference is answered accordingly. 78. Let   the   matters   be   placed   before   an   appropriate   Bench   for consideration on merits.   ....………………………..J.                                                                               (Arun Mishra)                                                                         …………….……………..J                                                                                  (M.R. Shah) New Delhi;                  ..…………………………J. October 4, 2019.          (B.R. Gavai )