MD MUSLIM ANSWARY @ ANSARI Vs. MD DANISH

JUDGEMENT

(1.) This is a plaintiff's appeal against a confirming decision.

(2.) The subject matter of the suit pertains to A0.005 dec. of land out of Ac.0.20 dec. appertaining to khata no.131/51 and plot no.148/1339.

(3.) Case of the plaintiff is that he is a dress designer and tailor. He had purchased Ac.0.20 dec. of land at Bhaluka from late Ajijur Rehman in the year 1986. Possession of the land was delivered to him. Thereafter he constructed a house over the same and left 10 meters of land in the front as the GRIDCO Tower went over his land.