(1.) This petition is filed by the plaintiff aggrieved by the order dtd. 28/10/2025 passed on IA.No.16 in O.S.No.2918/2017 by XLI Additional City Civil and Sessions Judge Bengaluru.
(2.) Parties shall be referred to as per their status before the trial Court.
(3.) In the suit filed in the year 2017, the plaintiff filed an application under Order VII Rule 14(3) read with Sec. 151 of CPC seeking to produce certain documents in order to prove his case. The documents sought to be produced are as under: