Report No. 140
Chapter V
Defendant Residing Outside Jurisdiction
5.1. Question of defendant residing outside the jurisdiction of the Court issuing summons.-
One of the matters of details which can be conveniently dealt with, relates to the situation of the defendant residing outside the jurisdiction of the court issuing the summons. At present, Order V, rule 21 of the Code of Civil procedure makes a provision on the subject, as under:-
"21. Service of summons where defendant resides within jurisdiction of another court.-A summons may be sent by the Court by which it is issued, whether within or without the State, either by one of its officers or by post to any Court (not being the High Court) having jurisdiction in the place where the defendant resides."
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