MD. SEKANDAR Vs. JANATA BANK LTD

JUDGEMENT

(1.) This certificated appeal is directed from a judgment of the High Court Division in its appellate jurisdiction which arose out of a judgment passed in Other Class Suit No.99 of 2004 declaring the plaintiffs title to in schedule 'Kha' land measuring .03 acre out of schedule 'Ka' land and that the ex-parte decree passed in Mortgage Suit No.35 of 1995 shall not be binding upon the plaintiffs in respect of the said property.