NIRMAL CHANDRA HALDER Vs. HASINA BEGUM

JUDGEMENT

(1.) This Rule at the instance of the plaintiff-respondent was issued to examine the legality of judgment and decree dated 1.4.2008 (decree signed on 7.4.2008) passed by the Joint District Judge, Second Court, Jhalakathi in Title Appeal No. 146 of 2004 allowing the same and reversing those dated 24.10.2004 passed by the Senior Assistant Judge, Kathalia, Jhalakathi in Title Suit No. 134 of 1999.