RAVICHANDRAN Vs. VIJAYADHAS

JUDGEMENT

(1.) This Civil Revision Petition is focussed by the petitioners challenging the order passed by the learned District Judge (F.T.C.No.2), Madurai dated 25.02.2011 in I.A.No.180 of 2011 in I.A.No.419 of 2009 in O.S.No.138 of 2007 in rejecting the prayer of the petitioners to effect substituted service at the last resided locality of the proposed 3rd party/19th defendant in O.S.No.138 of 2007.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Revision Petition at the stage of admission itself, would run thus:

(3.) In this factual matrix, according to the learned Counsel for the petitioners/plaintiffs, the publication in 'The Hindu' -the newspaper having circulation around the last known address of the 19th defendant would be sufficient.