S RAJENDRAN Vs. H N ASHWATHA NARAYANA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 16. 11. 2006 passed in I. A. SR. No. 4201 of 2006, in O. S. No. 80 of 2005, on the file of the District Court, Kanyakumari at Nagercoil.

(2.) HEARD the learned counsel for the petitioner. No notice to the respondents are necessary in view of the order going to be passed hereunder.

(3.) THE learned counsel for the petitioner would submit that this Civil revision Petition is focussed as against the refusal of the trial Court in ordering substituted service by publication in the local newspaper having effective circulation in the locality where defendants last resided. The grievance of the petitioner is that he took serious steps to serve summons on the respondents as evidenced by the Docket entries of the Court hereunder: <FRM>JUDGEMENT_1384_TLMAD0_2007Html1.htm</FRM> The trial Court it appears simply with recorded as under: "this petition is rejected. " such cryptic order is far from satisfactory.