RENUKA RANI MONDOL @ ROY Vs. BISWAJIT MONDOL @ ROY

JUDGEMENT

(1.) This Rule has been issued calling upon opposite party no. 1 to show cause as to why judgment and decree dated 16.03.2002 passed by the learned Additional District Judge, 1st Court, Khulna, in Title Appeal No. 121 of 2000 allowing the appeal in part by way of modifying the judgment and decree dated 13.03.2000 passed by the learned Subordinate Judge, 3rd Court, Khulna, in Title Suit No. 17 of 1998 dismissing the suit, should not be set aside and/or such other or further order or orders passed as to this court may seem fit and proper.