84. Party's fault in non-service of summons on witnesses.
- Where a summons has been returned unserved by reason of a wrong or insufficient address of the witness the Court may, before adjourning the case for issue of a fresh summons, require the party applying for the same to satisfy the Court, by affidavit or otherwise, that such party was not in a position to know the correct address at the date when he applied for issue of the former summons, and also that the presence of the witness will really be of advantage to such party.(G)Hearing of the Suit
