MONJURUL HAQUE LASKAR Vs. MUSST FATIMA BEGUM LASKAR

JUDGEMENT

(1.) Heard Mr. M.J. Quadir, learned counsel for the appellant. Also heard Mr. J. Laskar, learned counsel for the respondent.

(2.) This appeal, under Sec. 100 of the CPC, is directed against the judgment and decree dtd. 18/8/2015, passed by the learned Civil Judge, Hailakandi, in Money Appeal No. 2/2014 (1/14).

(3.) It is to be noted here that vide impugned judgment and decree dtd. 18/8/2015, the learned Civil Judge, Hailakandi ('First Appellate Court', for short) had upheld and affirmed the judgment and decree dtd. 3/10/2013, passed by the learned Munsiff No. 1, Hailakandi ('Trial Court', for short), in Money Suit No. 18/2008.