GOVERNMENT OF BANGLADESH Vs. RAMANANDA SARKER

JUDGEMENT

(1.) This is a petition by the plaintiff for leave to appeal from the judgment and order dated 7 July 1996 passed by the High Court Division in Civil Revision No. 598 of 1990 discharging the Rule.

(2.) The revision case has arisen in this way. The plaintiff (Government of Bangladesh) brought Other Class Suit No. 791 of 1989 in the Court of Senior Munsif (Assistant Judge), Kishoreganj, against the respondents for declarations that the ex parte decree dated 26 June 1980 passed by the said court in Other Class Suit No. 287 of 1980 was illegal, collusive and not binding upon them and that the defendants had not acquired any title to the suit land.

(3.) The defendants resisted the claims of the plaintiff.