REAZUDDIN Vs. JATINDRA KISHORE MALAKER

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 22.6.83, passed by the High Court Division, Dhaka Bench, in Civil Revision Case No.150 of 1980.

(2.) Rajab Ali and Ajitullah, predecessors of the present appellants filed Miscellaneous Case No. 36 of 1974, in the Court of Munsif, Sherpur, for correction of the record of right under section 143A of the State Acquisition and Tenancy Act.

(3.) This case, in brief, was that the suit land measuring 65 acres originally belonged to "Deity Jagannath Dev Bigraha and was recorded in the name of Shebait Haridas Bairagi. After the death of Haridas Bairagi the right of Shahaitship devolved upon his wife, Ishwar Mani Baisnavi, who transferred the said right to her adopted daughter Nandarani Baisnavi under a registered Arpannama dated 23.2.43.Thereafter Nandarani settled the case land in favour of Rajab Ali and Ajitullah by a registered Kabuliyat dated 8.5.46.