(1.) At the instance of the plaintiffs this Rule arises out of the judgment and decree dated 04.01.2007, passed by the learned Additional District Judge, Fourth Court, Khulna, in Title Appeal No.203 of 2003, reversing those dated 31.05.2003, passed by the learned Senior Assistant Judge, Domoria, Khulna, in Title Suit No.105 of 2001.