S.P. CHENGALVARAYA NAIDU Vs. JAGANNAT

JUDGEMENT

(1.) JUSTICE Edward Coke of England about three centuries ago. It is the settled proposition of law that a judgment or decree obtained by playing fraud on the Court is a nullity and non -est in the eyes of law. Such a judgment/decree - - by the first Court or by the highest Court n has to be treated as a nullity by every, Court, whether superior or inferior. It can be challenged in any Court even in collateral proceedings.

(2.) 2.Predecessor -in -interest of the respondents -plaintiffs filed application for final decree for partition and separate possession of the plaint -properties and for mesne profits. The appellants defendants contested the application on the ground that the preliminary decree, which was sought to be made final, was obtained by fraud and, as such, the application was liable to be dismissed. The trial Judge accepted the contention and dismissed the application for grant of final decree. 3