Report No. 144

2.4.13. Recommendation.-

The matter is of practical importance and of a recurring nature, and is one which affects the very jurisdiction of the Court. It therefore seems desirable that it should be placed beyond doubt, by a suitable amendment. It is suggested that an Explanation should be added in section 11 to provide that the provisions of section 11 shall apply to a consent decree.

2.5. Section 20 and Place of Suing

2.5.1. The Code of Civil Procedure, in section 20, makes provision regarding the place of suing for various kinds of suits (apart from suits relating to immovable property etc.). Generally, money suits can be filed where the cause of action arises or the debtor resides, carries on business or personally works for gain.