SUFIA KHATUN Vs. MD. SHAHBUDDIN

JUDGEMENT

(1.) On an application under section 115(1) of the Code of Civil Procedure this Rule, at the instance of the plaintiff-petitioners was issued calling upon the defendant-opposite parties to show cause as to why the impugned judgment and decree dated 15.07.2010 passed by the learned Additional District Judge, 2nd Court, Dhaka in Title Appeal No. 438 of 2008 reversing those dated 30.10.2008 passed by the learned Joint District Judge, 1st Court, Dhaka in Title Suit No. 251 of 2003 should not be set aside and/or such other or further order or orders passed as to this Court may seem and proper.