ABDUS SAMAD TALUKDER Vs. SARKAR MAHMUD

JUDGEMENT

(1.) This appeal by leave is directed against the judgment and order passed on 23.6.1997 in Civil Revision No.908 of 1991 by a Single Bench of the High Court Division discharging the Rule obtained against the judgment and decree dated 20.10.1990 of the learned Subordinate Judge (now Joint District Judge), Kurigram passed in Other Appeal No.78 of 1987 setting aside those of dated 30.7.1987 by the learned Assistant Judge, Fulbari, in Other Suit No. 37 of 1986 decreeing the suit.