KOTHA SAIKUMARI Vs. BAADITAMENT CHINA APPARAO

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the Order and Decree dtd. 23/12/2021 in E.P.No.44 of 2018 in O.S.No.189 of 2012 on the file of the Principal Junior Civil Judge, Peddapuram.

(2.) Heard learned Counsel for the Petitioner and perused the material available on record.

(3.) In compliance of the order, dtd. 30/6/2022 of this Court, personal notices were issued to the respondents by the petitioners counsel through the registered post with acknowledgment due. The learned counsel for the petitioners filed Memo of Proof of Service on 13/7/2022, which shows that the notices sent to the respondents were returned with an endorsement " addressee refused '. Therefore, as per the settled law, it will be treated as deemed service. In spite of service of notice, there is no appearance for the Respondents.