The attention of the Courts is drawn to the provisions of Order V, Rule 13, Civil Procedure Code, which states that in a suit relating to any business or work against a person who does not reside within the local limits of the jurisdiction of the Court from which the summons is issued, service on any manager, or agent, who, at the time of service, personally carries on such business or work for such person within such limits, shall be deemed good service and that the master of a ship shall be deemed to be the agent of the owner or character.
