C MOHAN REDDY Vs. S FLOREST

JUDGEMENT

(1.) Animadverting upon the order 30.4.2010 passed by the VIII Judge, Small Causes Court, Chennai, confirming the order dated 15.7.2008 passed by the XV Judge, Court of Small Causes, Chennai, in RCOP. No. 2146 of 2007; and the order dated 30.4.2010 passed by the same VIII Judge, Small Causes Court, Chennai, in M.P. Nos. 48 to 50 of 2009 in R.C.A. No. 565 of 2008 dismissing the petitions filed under Order 41, Rule 27 of Code of Civil Procedure to let in additional evidence, these civil revision petitions are focused.

(2.) Compendiously and concisely the relevant facts absolutely necessary and germane for the disposal of these revisions would run thus:

(3.) Being aggrieved by and dissatisfied with the said order, these civil revision petitions are filed on various grounds, the gist and kernal of them would run thus: