MD. FERAJTULLAH SHEIKH Vs. MD. YUSUF ALI

JUDGEMENT

(1.) This Rule at the instance of a vendor, was issued on an application under section 115(1) of the Code of Civil Procedure to examine the legality of judgment and order dated 11.4.2001 passed by the Subordinate Judge (now Joint District Judge), Second Court, Satkhira in Miscellaneous Appeal No.38 of 1995 affirming those dated 17.9.1995 passed by the Senior Assistant Judge, Debhata, Satkhira in Miscellaneous Case No.16 of 1995 allowing the said case for pre- emption.