MAHFUZUR RAHMAN,J. - (1.)This Rule is directed against an order passed by District Judge, Faridpur on 17-11-97 in Miscellaneous Appeal No.94 of 1997 allowing the appeal on the date of admission hearing without serving any notice to the plaintiff-respondents setting aside the judgment and order passed by the Subordinate Judge. Second Court, Faridpur on 09-11-97 in Title Suit No. 7 of 1997 granting temporary injunction.
(2.)Short facts relevant are that the petitioner and pro forma opposite party Nos.6-13 being plaintiffs instituted Title Suit No.7 of 1997 in the Court of the Subordinate Judge, Second, Court, Faridpur for declaration of title in the suit land.
(3.)Defendant opposite party Nos.1-5 have been contesting the suit by filing written statement denying all material allegations made in the plaint.