BIBI SALIMAN Vs. AINUL HAQUE

JUDGEMENT

(1.) Learned counsel for the appellants appears and also is heard at length, whereas none has appeared on behalf of the respondents.

(2.) On the last date also, i.e. 17/5/2024, none had appeared on behalf of the respondents and the case was adjourned as a matter of last chance. It appears that learned counsel is not appearing on behalf of the respondents and deliberately delaying final disposal of the case. Under the circumstance, the instant appeal is being heard and disposed of by hearing the counsel on behalf of the appellants.

(3.) Appellants are the defendants and the second appeal is preferred against the judgment of reversal by which the suit of the plaintiffs has been decreed by the First Appellate Court.