PAMELA MANMOHAN SINGH Vs. K V KOHLI

JUDGEMENT

(1.) Ia Nos.8212/2018, 8184/2018

(2.) It is submitted that the compromise/settlement dated 17.11.2016 between the legal heirs of Late Kushal Vir and the applicants was made and signed by the Conciliator, hence is a decree executable at the instance of the applicants and thus the applicants be made a party to the plaint and the suit may proceed since the applicants are integral part of the transaction as were rather waiting for the conclusion of the proceedings between the parties but not in the manner as has been done by the legal heirs of Dr.Raseel Kohli.

(3.) It is argued by learned senior counsel for the applicants with such kind of rights in favour of the applicants; the legal heirs of Late Shri Kushal Vir Kohli could not have entered into any sort of compromise with the legal heirs of Smt.Pamela, without consulting the applicants herein and since they have concealed of their relations with the applicants from this Court as also qua the mental condition of one of the legal heirs, thus have committed fraud upon the Court and hence the decree be set aside.