EMKAMMA BAI Vs. RAVIKUMAR

JUDGEMENT

(1.) THIS appeal is against the order of the VII Assistant Judge, City Civil Court, Madras dismissing an application to set aside the ex-parte decree.

(2.) THE application was filed by the defendants 3 and 4. It is now stated that the 4th defendant is dead and the 3rd defendant, being her daughter, is the only legal representative and she is only the appellant before me.

(3.) IN the affidavit filed by the process-server along with the summons addressed to the 4th defendant Muniamma Bai, it is stated that the summons was served on the defendant's brother, i.e., Muniamma Bai's brother. It was also stated that he was not personally known to the process-server.