VIJAY LUXMI Vs. SHYAMADHAR KAUSHIK AND OTHERS

JUDGEMENT

(1.) APPELLANT filed the instant suit claiming the following relief:

(2.) THE trial Court, while dismissing the suit of the appellant, observed as under:

(3.) EVEN before this Court, while challenging the judgments and decrees of the courts below, learned counsel for the appellant could not refer to any evidence on record of the case to point out any irregularity in the findings of the courts below. The allegations of fraud, as levelled by the appellant, are general in nature. No particulars of fraud and misrepresentation have been provided by the appellant. The courts below, on appreciation of evidence, have recorded a concurrent finding that the allegations of fraud, which are general in nature, are not sufficient to prove the fact that fraud and misrepresentation have been committed by the respondents upon the appellant. Moreover, the due execution of the release deed has been proved on record. In view of the aforesaid findings recorded, this Court is of the opinion that no substantial question of law, as raised in the grounds of appeal, arises in this appeal.