AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 45 words
L.H. Jenkins, K.C.I.E. C.J.
1.
In our opinion actual service is not necessary. But where notice has issued, time runs from the date of the order directing the same u/s 248, CPC (XIV of 1882). This case must be determined by reference to that date.