SANTOSH KUMARI Vs. IMMO @ INSHU

JUDGEMENT

(1.) The plaintiff is in second appeal against the concurrent judgment and decree dtd. 12/9/2018 passed by the learned trial Court; and judgment and decree dtd. 29/11/2019 passed by the learned Additional District Judge, Sirsa, whereby the suit of the appellant/plaintiff for declaration that Release Deed dtd. 30/5/2001; compromise dtd. 30/11/2011; and the judgment and decree dtd. 30/11/2011 are null and void, based on fraud, concealment of facts etc., are liable to be set aside, has been dismissed by both the Courts below.

(2.) Both the above said appeals are being disposed of by this common order as the facts, issues and parties in both the appeals are similar. For the sake of facility, facts are being drawn from RSA-2923- 2022 titled as "Santosh Kumari vs. Immo @ Inshu and another."

(3.) The only argument made by ld. counsel for the appellant to challenge the concurrent judgments and decrees of the Courts below is that after the compromise was entered into between the parties, the plaintiff had discovered that she had got less than the share due to her. It is submitted that accordingly, the impugned judgments and decrees suffer from material error and deserve to be set aside.