(1.) Inveighing the order dated 04.08.2009, passed in RCA No. 364 of 2008 by the VIII Judge, Small Causes Court at Chennai, reversing the order dated 04.04.2008 passed in RCOP No. 449 of 2007 by the XV Judge, Small Causes Court at Chennai, this civil revision petition is focussed.
(2.) Heard both sides.
(3.) Shorn of unnecessary details, the germane facts for the disposal of this revision would run thus: