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Judgment
2 paragraphs · 86 words
1.
The appellant refused service of the summons and a copy was duly affixed to his door. We do not think'' that the omission of the Judge to record u/s 82 of the Civil Procedure Code, an express declaration that the process was duly served, can invalidate his order; u/s 174, Civil Procedure Code. The order on the summons in our opinion, is sufficient declaration in the circumstances. The City Civil Judge has given sufficient reasons for imposing a heavy fine.
2.
The appeal is dismissed.