ABDUL KHALEQUE Vs. MD. SHAMSUL ALAM

JUDGEMENT

(1.) The supplementary-affidavit do form part of the main petition.

(2.) This Civil Miscellaneous appeal is directed at the instance of the plaintiff-appellant against Order No.06 dated 04.05.2010 passed by the learned Joint District Judge, 1st Court, Coxs Bazar in Other Class Suit No.33 of 2010 rejecting the application for injunction.

(3.) The facts relevant for disposal of the miscellaneous appeal in a nutshell is that, the appellant as plaintiff filed Other Class Suit No.33 of 2010 inter alia, praying for declaration of title. Subsequently however the plaintiff made an application under Order 6 Rule 17 of the Code of Civil Procedure and also made added prayer for recovery of khash possession.