MAYEEN UDDIN AHAMAD Vs. ABDUR RASHID SK

JUDGEMENT

(1.) This is a petition for leave to appeal.

(2.) The facts, leading to the filing of this petition, in brief, are that the petitioners instituted a suit being Title Suit No. 385 of 1988 in the Court of Subordinate Judge, Second Court, Dhaka, praying for declaration of title and recovery of khas possession of the suit land.

(3.) Defendant No. 1 contested the suit by filing a written statement denying the plaintiffs title, possession and also the contentions in respect of dispossession as alleged in the plaint.