LUTFURNNAHAR BIBI Vs. TARAN BIBI

JUDGEMENT

(1.) The Rule issued in this Civil Revision is about sustainability of the judgment and decree dated 17.11.1999 by which the learned Subordinate Judge, 2nd Court, Naogaon allowed Title Appeal No. 10 of 1991 and thereby decreed Title Suit No.1042 of 1984 of the Court of Assistant Judge, Manda, Naogaon on reversing the judgment of dismissal dated 20.11.1990 passed in that suit.