ZUBAIDHA STORES Vs. K.PONNUSWAMY

JUDGEMENT

(1.) By this common order both the Civil Revision Petitions are being disposed.

(2.) These Civil Revision Petitions have been filed to set aside the common judgment and separate decreetal order dated 07.02.2015 passed by the Judge, VII Small Causes Court, Chennai in R.C.A.Nos.137 and 139 of 2011.

(3.) By the impugned orders, common fair and separte decretal order dated 23.12.2010 passed by the XV Small Causes Court, Chennai in R.C.O.P.Nos.657 and 658 of 2007 have been upheld.