MD. SHETAUR RAHMAN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) The Rule issued in this Civil Revision under section 115(1) of the Code of Civil Procedure, 1908 (shortly the Code, 1908) is about sustainability of the judgment and order dated 22-07-2003 by which the learned Joint District Judge, Chapai Nawabganj dismissed Title Appeal No. 142 of 2001 and thereby affirmed the judgment of dismissal dated 16-10-2001 passed by the learned Senior Assistant Judge, Chapai Nawabganj in Other Class Suit No. 187 of 1997.