MD. HAMIDUZZAMAN Vs. THE JOINT DISTRICT JUDGE

JUDGEMENT

(1.) This Rule Nisi, at the instance of a legal heir of a judgment debtor in a mortgage decree, was issued calling in question orders dated 1.7.2009 and 6.9.2009 passed by the Artha Rin Adalat, Faridpur in Artha Rin Execution Case No.104 of 2005 (arising out of Artha Rin Suit No.10 of 2004) issuing certificate of title in favour of the decree holder-bank under section 33(7) of the Artha Rin Adalat Ain, 2003 (herein after referred to 'the Ain') in respect of the mortgaged property.