(1)In determining whether the service is good or sufficient, the attention of the Courts is drawn to the necessity of strictly following the requirements of law in the Civil Procedure Code.(2)Whenever process is returned under Order V, Rule 17, and the return is not verified by the affidavit of the serving officer, it is incumbent upon the Court to make an enquiry under Order V, Rule 19, and to record a distinct declaration of due service, if satisfied, or to order such service, as it thinks fit.
