CHITTA RANJAN BAKSHI Vs. MAYA RANI BAKSHI

JUDGEMENT

(1.) These two Civil Revisions arose from the same judgment and decree dated 08-5-2004 passed in Title Appeal No.13 of 2003.

(2.) By that judgment and decree the learned Special District Judge(Jana Nirapatta Bighnakari Apradh Daman Tribunal), Comilla dismissed the Appeal and thereby affirmed those dated 5.11.1996 passed by the learned Assistant Judge ,Nangalkot, Comilla in Title Suit No.40 of 1996 decreeing the suit in preliminary form and thereby allowing saham to the plaintiff-petioners and 4 (four) sets of defendants.

(3.) Earlier separate Rules were issued in the two Revisions, but the Rules have been heard together and this judgment will govern both the Revisions.