BILLAJAGAN MOHAN REDDY Vs. BILLA SANJEEVA REDDY

JUDGEMENT

(1.) THE office report and also the affidavit of dasti service would prove that Respondents 1, 3 and 4 have been served by usual mode and Respondents 3, 5, 6 and 7 refused to receive notice even by dasti. Under these circumstances, the service in the SLP is complete. When the case was called, no one appeared for them, nor did they appear in person.

(2.) LEAVE granted. Heard learned counsel for the appellants.

(3.) ORDER 13, Rule 1 provides thus :