(1.) Heard the learned counsel for the petitioners.
(2.) The petition in Writ Petition Nos.104424- 425/2018 being the first is taken up for consideration.
(3.) The petitioner is the plaintiff and is aggrieved by the order of the Court of the Prl. Senior Civil Judge, Jamkhandi, passed on IA-11 and IA-12 in O.S.No.73/2010.