KARASI ANUPAMA Vs. KARASI ANIL KUMAR

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 30.12.2019 in I.A.No.52 of 2019 in MOP.No.93 of 2018 on the file of the Additional Senior Civil Judge, Srikakulam.

(2.) Heard Smt. T. Radha Rani, learned counsel for the petitioner.

(3.) In compliance of the order, dated 18.06.2020 of this Court, the counsel for the petitioner has issued personal notice to the respondent. A memo of proof of service was filed on 03.09.2020 in which it was stated that the notice sent to the respondent was "returned unclaimed" as per the endorsement made by the Postal Department. In the light of the decision of the Hon'ble Supreme Court of India in M/s. Madan and Co. vs. Wazir Jaivir Chand , 1989 AIR(SC) 630 and the decision of this High Court in Namala Ramachandra Rao v. Kakileti Bhaskara Rama Murthy and others , 2004 2 ALD 558 it has to be presumed that the notice has been served on the respondent.