S. N. KABIR Vs. MRS. FATEMA BEGUM

JUDGEMENT

(1.) Both the civil petitions for leave to appeal are directed against the judgment and order dated 26.04.2010 passed by the High Court Division in First Appeal No.322 of 2003 heard analogously with F. A. No.343 of 2003 dismissing the appeals and affirming the judgment and decree dated 05.08.2003 passed by the learned Joint District Judge, Second Court, Dhaka in Title Suit No. 270 of 2002 and judgment and decree dated 17.09.2003 passed by the learned Joint District Judge, Third Court, Dhaka in Title Suit No. 149 of 2002 rejecting the plaints of both the suits. Both the civil petitions for leave to appeal arising out of the common judgment and order between the same parties and involving common question of law and fact having been heard together are disposed of by this single judgment. The facts leading to the filing of both the civil petitions for leave to appeal, in brief, are :