MD. WAHED MIAH Vs. ABDUL KHALEQUE

JUDGEMENT

(1.) This Civil Revision has arisen from Title Suit No.59 of 1986. In that suit, the learned Assistant Judge, Additional Court, Sadar, Comilla, by judgment and order dated 28.02.1987, allowed to the petitioner-plaintiff a decree of permanent injunction in respect of some land. But, in Title Appeal No.118 of 1987, the learned Subordinate Judge, 1st Court, Comilla, by his judgment and order dated 28.04.1998, reversed the decision of the trial court and thereby dismissed the said suit.