MD. TOBAROK HOSSAIN Vs. MD. FAZLUL HOQUE

JUDGEMENT

(1.) This petition for leave to Appeal has been filed against the judgment and order dated May 23, 2007 of a single Bench of the High Court Division Civil Revision No. 2644 of 2005.

(2.) The civil revision was filed against the judgment and order dated June 14, 2005 of the 1st Court of Assistant Judge and S.C.C. Judge, Bogra in S.C.C. Suit No. 07 of 2002 decreeing the suit.

(3.) The suit was filed seeking ejectment of the monthly tenant i.e. the petitioner herein and for recovery of rent due till disposal of the suit.