MAHUA KHAIR Vs. AMENA BEGUM ALI ISPAHANI

JUDGEMENT

(1.) Civil Appeal Nos.148 and 149 of 2007, both by leave of this Division, are directed against the judgment and decree dated 7.7.2004 passed in First Appeal Nos.48 and 49 of 2002 respectively by a Division Bench of the High Court Division reversing the judgment and decree dated 07.08.2001 in Title Suit No.3 of 1998 and reversing the judgment and decree in Title Suit No.4 of 1998 passed by the Subordinate Judge (now Joint District Judge), Additional Court, Dhaka.