RAMESH CHANDRA ADHIKARI Vs. BULBULI

JUDGEMENT

(1.) This petition for leave to appeal under Article 103 of the Constitution of Peoples Republic of Bangladesh is directed against the judgment and decree dated 29.10.2008 passed by a Single Bench of the High Court Division in Civil Revision No. 2325 of 2005 discharging the Rule and affirming the judgment and decree dated 02.10.2004 passed by the learned District Judge, Narail in Family Appeal No. 03 of 2004 dismissing the appeal and affirming those dated 20.01.2004 passed by the learned Senior Assistant Judge and Family Court, Narail in Family Suit No. 87 of 2000 decreeing the suit.