NITTA NANDO DEY Vs. NOGENDRA KRISHNA KUNDU

JUDGEMENT

(1.) This Rule at the instance of plaintiff-respondents was issued on an application under section 115 (1) of the Code of Civil Procedure to examine the legality of judgment and decree dated 28.9.1998 (decree signed on 5.10.1998) passed by the Subordinate Judge (now Joint District Judge), Second Court, Munshiganj in Title Appeal No.119 of 1994 allowing the same and remanding the suit for trial afresh on setting aside those dated 31.8.1994 passed by the Senior Assistant Judge, Munshiganj in Title Suit No.40 of 1991.