Indian Evidence Act, 1872
44. Fraud or collusion in obtaining judgment, or
incompetency of Court, may be proved
Any party to a suit or
other proceeding may show that any judgment, order or decree which is relevant
under section 40, 41 or 42 and which has been proved by the adverse party, was
delivered by a Court not competent to deliver it, or was obtained by fraud or
collusion.