ASHA RAM Vs. PUSHKARNA BRAHMIN BHIMJI KA MOHALA

JUDGEMENT

(1.) The present application has been filed for recalling of the judgment dtd. 1/12/2015 passed in S.B. Civil Execution Second Appeal No.27/1994.

(2.) The facts in brief are as under :

(3.) The present application has now been preferred on behalf of objector Asha Ram for recalling the judgment dtd. 1/12/2015 passed in execution second appeal on the sole ground that the said order was obtained by playing fraud upon the Court as the decree dtd. 29/7/1976 had already been set aside and as on 1/12/2015, no decree was in existence of which the execution was prayed for.