VIPAN AGGARWAL Vs. RAMAN GANDOTRA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order dtd. 30/7/2021 whereby the revision petition filed by the appellant against the order dtd. 17/10/2012 passed by the 2nd Additional Munsiff, Jammu was not interfered with.

(3.) A compromise decree is said to have been passed on 13/9/2008. The appellants filed an application for recall of the said compromise decree for the reasons that such decree suffers from fraud and collusion. Such application was filed before the Court which granted the decree. The trial Court returned a finding that such application is not maintainable and such view was affirmed by the High Court.