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Judgment
3 paragraphs · 70 words
1.
The Subordinate Judge has found that there was fraud, and on the facts found by him, there can be no doubt of it.
2.
The result is that, upon that finding and uponbur, former order in this case, the appeal is allowed. The decree of the Subordinate Judge is,
therefore, reserved and that of the District Munsif restored with the appellant''s costs in this and the Lower Appellate Court.