RAGHAVAN UNNITHAN Vs. VIJAYAMMA

JUDGEMENT

(1.) This is a petition by the counter petitioner in M.C. 16 of 1960 against whom an ex parte order of maintenance was passed awarding a monthly allowance of Rs. 25/- to the child. This order was passed on 6-8-1960 and on 7-12-1961 the petitioner filed a petition to set aside the ex parte order. It was dismissed as barred by time. It is the correctness of this finding that is challenged in this petition.

(2.) S.488 (6) Crl. P.C., reads as follows:-

(3.) Summons issued in proceedings under S.488 must be served in accordance with S.68 of the Code. S.68 Crl. P.C. reads: