BINOY KRISNA SAHA Vs. REBOTI MOHON SAHA

JUDGEMENT

(1.) This Rule at the instance of defendant-respondents was issued to examine the legality of judgment and decree dated 21.1.2004 (decree signed on 27.1.2004) passed by the Additional District Judge, First Court, Bogra in Other Appeal No.217 of 1994 allowing the same on setting aside those dated 31.5.1994 of the Subordinate Judge (now Joint District Judge), First Court, Bogra passed in Other Suit No.237 of 1982 and remanding the suit to the trial Court.