HARUN-OR-RASHID @ HIRU MIAH Vs. ALAMGIR HOSSAIN

JUDGEMENT

(1.) This rule has been issued calling upon opposite party nos. 1 and 2 to show cause as to why judgment and decree dated 23.08.2010 passed by the learned Additional District Judge, Jhalakati, in Title Appeal No. 95 of 2001 affirming judgment and decree dated 27.06.2001 passed by the learned Joint District Judge, 2nd Court, Jhalakathi, in Title Suit No. 27 of 1994 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.