RINA BEGUM Vs. A.D.C.

JUDGEMENT

(1.) The Rule issued in this Civil Revision under section 115(1) of the Code of Civil Procedure, 1908 is about sustainability of the judgment and decree dated 05-11-2008 by which the learned Additional District Judge, Borguna dismissed Title Appeal No. 04 of 2007 and thereby affirmed the Judgment of dismissal dated 31- 01-2007 passed by the learned Assistant Judge, Bamna, Borguna in Title Suit No. 55 of 2004 instituted by the plaintiff-petitioner for a declaration against cancellation of the lease of some land.