KAMAL HUSSAIN LASKAR Vs. MAHMODUL HOQUE LASKAR

JUDGEMENT

(1.) Heard Mr. A.M. Borbhuiyan, learned counsel for the petitioner. Also heard Mr. N. Haque, learned counsel for the respondent.

(2.) By this application, the petitioner challenges the order dated 9.8.2016 passed by the learned Civil Judge, Hailakandi in Misc. Appeal No. 9/2015 whereby the order dated 17.6.2015 passed by the learned Munsiff No. 1, Hailakandi in Misc. Case No. 55/2014 arising out of Money Suit No. 55/2009 was set aside and Money Suit No. 55/2009 was restored to file.

(3.) By the order dated 17.6.2015, the learned Munsiff No. 1, Hailakandi had dismissed the petition filed by the plaintiff for restoration of Money Suit No.55/2009 which was dismissed for default on 5.10.2013.