MANI DEVI Vs. SUNIL KUMAR

JUDGEMENT

(1.) C.M.14576/2019 in RFA(OS) 27/2019

(2.) Applications stand allowed.

(3.) Both the appeals arise out of the common order dated 20.08.2018 passed by the learned Single Judge on applications being I.A.Nos.11019/2018 & 11020/2018 filed by the appellant seeking recall of the order dated 25.07.2018 on the ground that the settlement has been obtained by respondent no.1 by way of misrepresentation and fraud. The parties in the present appeals are brothers and sisters. Since both the appeals arise out of commons order, the arguments addressed are common and almost identical applications were filed before the Single Judge. Accordingly, the present appeals are also being disposed of by a common order.