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Code of Civil Procedure, 1908 19.Suits for compensation for wrongs to person or movables.- Where a suit is for compensation for wrong done to the person or to movable property, if the wrong was done within the local limits of the jurisdiction of one Court and the defendant resides, or carries on business or personally works for gain, within the local limits of the jurisdiction of another Court, the suit may be instituted at the option of the plaintiff in either of the said Courts. Illustrations (b) A, residing in Delhi, publishes in Calcutta statements defamatory of B.B may sue A either in Calcutta or in Delhi.    |
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