BASANTI Vs. KANWAL SINGH ALIAS KAMAL SINGH

JUDGEMENT

(1.) This is second appeal by plaintiff who has been unsuccessful in both the courts below because plaintiff failed to lead any evidence in support of her case.

(2.) The plaintiff by way of suit challenged compromise decree dated 20.3.2003 passed in earlier suit alleging that the compromise was obtained by fraud and misrepresentation.

(3.) I have heard learned counsel for the parties and perused the case file.