(1.) This Rule arises out of the judgment and decree dated 17.11.2001, passed by the learned Joint District Judge and Judge of Additional Artha Rin Adalat No.2, Dhaka, in Title Appeal No.366 of 1998, reversing those dated 20.08.1998, passed by the learned Senior Assistant Judge, Dohar, Dhaka, in Title Suit No.204 of 1997.