G ASHOK KUMAR Vs. G SARASWATHI

JUDGEMENT

(1.) INVEIGHING the return endorsements dated 06.07.2010 made by the learned VIII Small Causes Court, Chennai in M.P.Sr.Nos.9261 and 9260 of 2010 in RCA No.45 of 2007 respectively, these two civil revision petitions are focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the respondent in all fairness, would agree with the submission made by the learned counsel for the revision petitioner.