(1.) This Rule, at the instance of the defendant-appellant, was issued to examine the legality of judgment and decree dated 28.6.1988 passed by the Sub-ordinate Judge (now Joint District Judge), Natore in Other Class Appeal No.50 of 1986 affirming those dated 22.2.1986 passed by the Munsif (now Assistant Judge), Baraigram, Natore in Other Class Suit No. 22 of 1985 decreeing the suit.