MD. MIZANUR RAHMAN Vs. MD. MAHFUZUR RAHMAN

JUDGEMENT

(1.) The Rule issued in this Civil Revision is about sustainability of the judgment and order dated 06-11-2008 by which the learned District Judge, Chapainawabganj dismissed Title Appeal No. 152 of 2007 and thereby affirmed those dated 14-03-2007 passed by the learned Senior Assistant Judge, Sadar, Chapai Nowabganj dismissing Title Suit No. 212 of 2002 instituted by the present petitioner for declaration in respect of some land.