MOHAMMED ABDUL BASITH Vs. W.S.RAHMAN

JUDGEMENT

(1.) The petitioner being aggrieved by the order dtd. 2/9/2021 passed on I.A.Nos.3 and 4 in O.S.No.6780/2014 by the VII Additional City Civil Judge, Bengaluru (CCH-19), has filed this writ petition.

(2.) Brief facts leading rise to filing of this petition are as under:

(3.) Heard learned counsel for the petitioner and learned counsel for respondent.