(1.) Heard counsel for the parties and perused the record.
(2.) The writ petition has been filed challenging the orders dated 27.2.2001 and 29.5.2001 passed by the Civil Judge (Senior Judge) and the Additional District Judge, Meerut respectively, refusing to restore the Original Suit No, 888 of 1994, alleged to have been passed on a fraudulent compromise decree.
(3.) Since practising fraud and committing forgery in Court records is alleged in passing the decree, It is necessary to give some facts in detail.