D SELVAM Vs. K SHANMUGHAM

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 21.2.2012 passed by the Chief Judge, Court of Small Causes, Chennai, in Transfer O.P.Nos.65 & 66 of 2011, these civil revision petitions are filed.

(2.) HEARD the learned counsel for the petitioner, at the entertaining stage itself.

(3.) THE learned counsel for the respondent/landlord would submit that all the four RCAs are on different footings and there was no necessity at all for one and the same Judge to deal with both the matters.