ASLAM KHAN Vs. ARTHA RIN ADALAT

JUDGEMENT

(1.) This Rule Nisi, at the instance of a judgment debtor in an Artha Rin Decree, was issued calling in question order dated 15.4.2010 passed by the Artha Rin Adalat, Moulvibazar rejecting the petitioner's application for exemption of interest on deposition of the remaining principle amount of loan in Artha Rin Execution Case No.29 of 2003 (arising out of Artha Rin Suit No.3 of 1994).