R PRAGADESH Vs. N V SUBRAMANIAN

JUDGEMENT

(1.) Animadverting upon the order dated 12.2.2010 passed in R.C.A. No. 333 of 2008 by the VIII Judge, (Appellate Authority), Small Causes Court, Madras, confirming the order dated 1.4.2008 passed in R.C.O.P. No. 872 of 2007 by the XII Judge, Small Causes Court, Madras, this civil revision petition is focused.

(2.) Niggard and bereft of unnecessary details, the germane facts for the disposal of this revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the orders of both the Courts below, this revision is focused on various grounds.