MANSOOR ALI Vs. AZIZUL RAHMAN

JUDGEMENT

(1.) These civil revision applications involving common questions of fact and law, were taken up for hearing together and are being disposed of by this common judgment.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner filed a Money suit bearing Money Suit No. 264/73 against Hatim Mian where for the petitioner obtained an order of attachment before judgment in respect of 1 Bigha 8 Kathas and 9 dhurs of land belonging to the aforementioned Hatim Main.