KRISHNA PILLA Vs. MARTIN

JUDGEMENT

(1.) The Petitioner filed O.S. No. 334 of 2010 on the file of the Principal Sub Court, Ernakulam, against the Respondents for realisation of money.

(2.) Defendants 1 and 2 were served with summons. The process sei^ver reported that on enquiry' he came to know that the third Defendant had changed his residence. The process server tried to ascertain the correct address. But he did not get any fruitful information from the neighbours.

(3.) Later, summons to the third Defendant was affixed at the last known residence of the third Defendant.