DHAKSHAYANI Vs. V SUSEELA

JUDGEMENT

(1.) Inveighing the orders dated dated 8.9.2009 passed by the VIII Small Causes Court, Chennai(Appellate Authority) in R.C.A. No. 644 of 2006, partly reversing the judgment and decree dated 3.4.2006 passed by the X Small Causes Court, Chennai, in R.C.O.P. No. 1559 of 2005, these civil revision petitions are focussed.

(2.) A 'resume' of facts absolutely necessary and germane for the disposal of this revision petition would run thus :

(3.) Being aggrieved by and dissatisfied with the order of the appellate Court, this revision has been focussed on various grounds, which could tersely and briefly be set out thus.