(1.) Writ petition No.13842/2022 is filed by the plaintiffs in O.S. No.2556/2008 on the file of the VII Additional City Civil and Sessions Judge, Bengaluru (CCH-19) challenging the order dtd. 2/7/2022 by which an application filed by the plaintiffs to recall DW1 was rejected.
(2.) W.P. No.7651/2021 is filed by the defendant in the said suit challenging the order dtd. 26/2/2021 rejecting an application filed by him for production of documents under Order 8 Rule 1(A) read with Sec. 151 of Code of Civil Procedure, 1908.
(3.) The suit in O.S No.2556/2008 was filed for declaration of title and consequential relief in respect of an agricultural land bearing survey No.55/2. The suit was contested by the defendant and the case was posted for evidence by the parties.