HABIBUR RAHMAN (MD.) Vs. AMINUL HAQUE (MD.)

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel appearing for the petitioner. None appears for the respondents.

(2.) The petitioner filed a suit, being Title Suit No. 32/2014, in the court of learned Munsiff No. 1, Morigaon, praying for declaration of right, title and interest and confirmation of possession of the suit land measuring 2 Bigha 5 Lecha covered by Dag No. 333 under periodic Patta No. 55, situated at village Borthal Kacharigaon, Mouza Moirabari; for injunction restraining the defendants from disturbing and enjoyment and possession of the plaintiff over the suit land, etc.

(3.) The petitioner and the respondent No. 1/defendant No. 1 are brothers, being sons of Late Azimuddin.