M ETHASHAM Vs. NANJIL MANIMARAN

JUDGEMENT

(1.) Inveighing the order dated 30.11.2007 passed in R.C.A.No.480 of 2006 by the VIII Judge, Court of Small Causes, Chennai, confirming the order dated 3.4.2006 passed in M.P.No.707 of 2005 in R.C.O.P.No.2299 of 2004 by the XII Small Causes Court, Chennai, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: