S DURAI Vs. A B DHANASEKAR

JUDGEMENT

(1.) Animadverting upon the order dated 30.11.2009 passed by the Appellate Authority-VII Small Causes Judge, Chennai, in R.C.A.Nos.1585 of 2003 and 1127 of 2004, confirming the order dated 10.11.2003 passed by the XI Small Causes Judge, Chennai, in RCOP Nos.276 of 2003; and the order dated 27.10.2009 passed by the same VII Small Causes Judge, Chennai, in M.P.No.570 of 2009 in R.C.A.No.1585 of 2003, these civil revision petitions are focussed.

(2.) Heard both sides.

(3.) Broadly but briefly, narratively but precisely the relevant facts which are absolutely necessary and germane for the disposal of these revisions would run thus: