WALIULLAH Vs. ABDUL WAHAB

JUDGEMENT

(1.) Contesting defendants No.1 and 3 in a suit for partition being Title Suit No. 17 of 1975 of the 3rd Court of Subordinate Judge, Dhaka, are appellants in this appeal by leave.

(2.) Plaintiff-respondent No.1 brought the suit claiming an area of .1100 ajutangsha out of .4264 ajutangsha of schedule "A" to the plaint which has been described as follows:

(3.) The learned Subordinate Judge decreed the suit fully in preliminary form subject to payment of advolorem Court Fee on the valuation of the suit by judgment and decree dated 23.6.79. On appeal by the defendant-appellants, the High Court Division, Dhaka by the impugned Judgment and decree dated 22 March 1984 modified the decree of the trial Court by holding that "the plaintiff do get a saham of .1062-1/2 acre of land out of "A" schedule property on partition by metes and bounds".