SANJEEDA BEGAM Vs. MD. EQBAL

JUDGEMENT

(1.) This is plaintiff's second appeal against the judgment of affirmance.

(2.) Plaintiff filed the suit for adjudication of right, title and interest and for delivery of Khas possession of the suit property as detailed in the schedule.

(3.) Parties shall be referred to by their original placement and will include their heirs and legal representatives substituted at different stages. CASE OF PLAINTIFF