High CourtsDivision Bench(1897) 12 MAD CK 0005

Subramania Pillai vs Subramania Ayyar

Madras High Court · Decided on 10 December 1897 · Citation: (1898) ILR (Mad) 419

HON’BLE JUDGES
Subramania Ayyar, J · Benson, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 103 words
1.

We do not think that the service in this case was proper. Mere temporary absence of the person to be served does not justify the process-

server affixing the summons to the door [Bhomshetti v. Umabai ILR 21 Bom. 223. It is the duty of the peon to take some pains to find out the

person to be served, so that, if possible, personal service may be effected.

2.

We must set aside the decree and direct that the Subordinate Judge do restore the suit to his file and dispose of it according to law. Costs will

abide and follow the result.