(1)The provisions of clause (c) of Order XXI, Rule 6, should be strictly followed by the Court sending a decree for execution to another Court under Section 39, Civil Procedure Code.(2)An application for the transmission of a decree to another Court for execution shall be made by a verified execution petition and shall state, in addition to the particulars set out in clauses (a) to (i) inclusive, of Order XXI, Rule 11 (2), any facts relied on by the applicant to bring the case within the terms of Section 39 and Order XXI, Rules 4 and 5, and shall specify the Court to which the transmission of the decree is sought.Note. - A copy of the registered address, if any, filed by the judgement-debtor should accompany the certificate forwarding a decree for execution to another Court, the date up to which the address will be effective being noted on it.
