M. GAGAN BOTHRA Vs. BALAMANIAN

JUDGEMENT

(1.) Heard.

(2.) This Civil Revision Petition is filed against the judgment and decree of the learned XX Additional Judge, City Civil Court, Chennai, in R.L.T.A. No. 105 of 2024 dated 09.04.2025, confirming the judgment and decree of the XII Small Causes Court, Chennai, in R.L.T.O.P. No. 345 of 2019 dated 30.04.2024.

(3.) For convenience, the parties are referred to as per their rank in the original petition.