Apart from the special cases provided for in Order V, Rules 25 and 26, subordinate Courts are not authorised by the Code to send processes for service direct to any Court outside India. (See Section 2S, Order V, Rules 21 and 23.)Note. - Unless special arrangement has been made between the two countries or the foreign country is known to be willing that its Courts should receive processes for service from Indian Courts direct, the only proper mode by which a Court in a foreign country can be addressed is by letter of request forwarded through the diplomatic channel. So far as service of processes is concerned the Code by the direction for service to be made by post upon the individual concerned (Order V, Rule 25) intends to obviate all unnecessary formality and all difficulties as to collection, etc. of costs of service.
