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State of Madhya Pradesh - Section

Section 241 in M.P. Civil Court Rules, 1961

241.

Both as regards execution by Indian Courts of decrees of Court outside India and as regards execution by Courts outside India of decrees of Indian Courts, it has to be carefully observed by all judicial officers that such proceedings are only possible if specific provision has been made. The ordinary rule is that the Courts of one country do not execute the decrees of the Courts of another and that to enforce a foreign judgement it is necessary to bring a suit.