R C KUMAR Vs. B GUNASUNDARI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 09.10.2009 passed in RCA No.388 of 2008 by the learned VIII Judge, Small Causes Court, Chennai confirming the order dated 26.02.2008 passed in RCOP No.1879 of 2007 by the learned XV Judge, Small Causes Court, Madras, this Civil Revision Petition is focussed.

(2.) HEARD both sides.

(3.) THE point for consideration is as to whether the revision petition is tenable for the reasons found set out in the aforesaid grounds of revision?