RAJA JEYA SINGH Vs. KANIRAJ

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order passed by the learned Principal District Munsif, Padmanabhapuram in I.A.No.830 of 2018 in O.S.No.247 of 2014, dated 03.10.2019.

(2.) After issuing notice to the respondents, the second respondent appeared through Mr.S.M.S.Johnny Basha, learned Counsel and on behalf of the first respondent, no one is filed vakalat. Hence, the petitioner was permitted to serve notice on the learned Counsel, who appeared before the lower Court for the first respondent herein along with the Court notice. Thereafter, the petitioner was directed to give paper publication in any of the Tamil Daily on or before 23.03.2020. The learned Counsel for the petitioner has filed proof of service for effecting paper publication on 23.02.2020 mentioning that the date of hearing would be on 23.03.2020.

(3.) The notice issued to the first respondent through Court was originally returned with an endorsement "addressee absent". Thereafter, the notice was also served by affixure. In view of substituted service effected as per the direction of this Court, this Court proceed further on the basis that service of notice is completed. Since the first respondent has not appeared before this Court either by person or by engaging a Counsel, this Court is inclined to dispose of the case on merits.