T.Amarnath Goud, J. - (1.)Heard the learned counsel for the petitioners.
(2.)Since all these Revision Petitions arose out of the same order and the parties are also one and the same, these are being heard together and disposed of by this common order.
(3.)C.R.P.No.2997 of 2019 is filed against the order in I.A.No.1264 of 2019 in O.S.No.69 of 2013 which is filed to receive the documents as per list of documents; C.R.P.No.2999 of 2019 is filed against the order in I.A.No.1263 of 2019 in O.S.No.69 of 2013 which is filed to recall P.W.1 for the purpose of marking documents; C.R.P.No.3000 of 2019 is filed against the order in I.A.No.1262 of 2019 in O.S.No.69 of 2013 which is filed to reopen the petitioners/plaintiffs side evidence; and C.R.P.No.3004 of 2019 is filed against the order in I.A.No.1356 of 2019 in O.S.No.69 of 2013 which is filed to receive the property plan taken from the Google online under Section 65-B of the Indian Evidence Act, 1872.