S JESUDOSS Vs. A P RAMACHANDRAN

JUDGEMENT

(1.) Inveighing the order and decree dated 09.11.2009 passed by the learned VIII Judge, Court of Small Causes, Chennai in RCA No.218 of 2009 confirming the order and decree dated 30.04.2009 passed by the learned XIII Judge, Court of Small Causes, Chennai in RCOP No.1411 of 2008, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus: