ASGOR ALI Vs. MANJUR ALI

JUDGEMENT

(1.) This second appeal is concluded by concurrent finding of facts of both the courts below.

(2.) The plaintiff filed a suit claiming that, on 10 lechas of land purchased by him he was dispssessed by the defendant. Both the courts below found that this story of dispossession set up by the plaintiff has not been established and having arrived at this finding the suit was dismissed and there was an appeal and that was also dismissed.

(3.) The only substantial question of law formulated in this appeal is whether the impugned judgment is bad in law for non observance of Order 6 Rule 4 of the C.P.C. This is an appeal by the plaintiff, Order 6 Rule 4 provides inter alia as follows: