(1.) Petitioner has filed the present writ Petition invoking the writ jurisdiction of this Court assailing the order dated 21.9.2019 passed by the XXXVIII Additional City Civil Judge and Senior Division, Bengaluru on I.A.Nos.18 and 19 in O.S.No.7109/2008.
(2.) A copy whereof is at Annexure 'F', whereby the applications filed by plaintiff to recall the order of closing evidence of PW-1 and permit him to lead further examination in chief, and for production of documents have been rejected by the trial Court.
(3.) The suit was originally instituted by one Smt.Savithramma in the year 2008.