R MOTHILAL Vs. RAMAPUSHPAM

JUDGEMENT

(1.) Inveighing the order dated 20.10.2008 passed by the VIII Small Causes Court, Chennai, in R.C.A.Nos.784 to 786 of 2003 confirming the order dated 28.2.2003 passed by the XIV Small Causes Court, Chennai, in RCOP Nos.498 to 500 of 1995, these civil revision petitions are filed by the landlord.

(2.) Heard both sides.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus: