SHAWKAT ALI KHAN Vs. AHMED ALI

JUDGEMENT

(1.) This Petition for leave to appeal has been filed against the judgment dated November 24, 2004 of a Single Bench of the High Court Division in Civil Revision No. 720 of 2003 discharging the Rule obtained against the judgment and decree dated October 13, 2002 of the Court of Additional District Judge, Manikganj in Title Appeal No. 40 of 1993 (heard along with Title Appeal No. 41 of 1993) dismissing the appeals and thereby affirming the judgment and decree dated March 31, 1993 of the Court of Assistant Judge, Sadar, Manikganj in Title Suit Nos. 82 of 1991 and 102 of 1990.

(2.) The trial Court by the aforesaid judgment and decree dismissed the Title Suit No. 82 of 1991 and also dismissed the Title suit No.102 of 1990.

(3.) Title Suit No.102 of 1990 was filed seeking partition and Title Suit No. 82 of 1991 was filed seeking declaration that the deed No. 5649 dated 19.6.1969 is void, fraudulent and fabricated.