ABDUL KADYA BEARI Vs. SHABYODE KUNHI AHMED

JUDGEMENT

(1.) The District Munsif dismissed the suit on the ground that summons had not been served on the defendant owing to the refusal of the Collector to serve it.

(2.) The defendant is residing in the Aminidivi Island which forms part of the Northern group of the Laccadive Islands.

(3.) The question as to service of summons and notices to residents of the Island was considered by their Lordships the Chief Justice and Mr. Justice Seshagiri Aiyar in Civil Miscellaneous Petition No. 3058 of 1914 (the question having arisen as to service of the notice of this petition), and it was directed that the notice should be effected "by affixing the summons to the last known place of residence in British India and by registered post."